Delhi High Court - Orders
Dhruw Kant Jha vs Director, Nsit And Anr on 14 July, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~11 to 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8362/2018
DHRUW KANT JHA .....Petitioner
versus
DIRECTOR, NSIT AND ANR .....Respondents
+ W.P.(C) 4523/2021 & CM APPLs. 13820/2021, 4475/2023
DHRUW KANT JHA .....Petitioner
versus
NETAJI SUBHASH UNIVERSITY OF
TECHNOLOGY THRU REGISTRAR .....Respondent
+ W.P.(C) 4939/2021 & CM APPLs. 15171/2021, 15717/2021
MRS SOSAMMA MATHEW .....Petitioner
versus
NETAJI SUBHASH UNIVERSITY
OF TECHNOLOGY & ORS. .....Respondents
+ W.P.(C) 4974/2021 & CM APPLs. 15239/2021, 15715/2021
KAUSHAL KUMAR SHUKLA & ORS. .....Petitioners
versus
NETAJI SUBHAS UNIVERSITY
OF TECHNOLOGY & ANR. .....Respondents
Appearance:- Ms. Warisha Farasat & Ms. Suvarna Swain,
Advocates for petitioner in Item No. 12.
Dr. Amit George, Mr. Alex Joseph, Mr. Mayank
Dwivedi, Ms. Dhruvi Sikarwar, Mr. Dushyant Kaul,
Ms. Rupam Jha & Mr. Adhishwar Suri, Advocates for
Petitioner in Item No. 13.
W.P.(C) 8362/2018 & Connected Matters Page 1 of 2
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 15/07/2025 at 22:20:41
Mr. Sumit Kumar, Advocate for Petitioner in Item No.
14.
Ms. Latika Choudhary, Advocate with Mr. B.S.
Rawat, CI DTTE for R-2 in Item No. 11.
Mr. B.S. Rawat, CI DTTE for R-2 & 3 in Item No. 12.
Ms. Aliza Alam, Mr. Mohnish Sehrawat & Mr.
Amitoj Chadha, Advocates Mrs. Avnish Ahlawat, SC
for GNCTD for Respondent in Item Nos. 11 to 14.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 14.07.2025
1. A request for adjournment is made on behalf of Mrs. Avnish Ahlawat, learned Standing Counsel for Government of National Capital Territory of Delhi.
2. List on 24.11.2025.
3. The respondents are directed to place on record, within two weeks from today, the relevant records/documents upon which they wish to rely. The parties will also file their written submissions within four weeks from today.
4. Interim order, if any, to continue until the next date of hearing.
PRATEEK JALAN, J JULY 14, 2025 'pv/sd'/ W.P.(C) 8362/2018 & Connected Matters Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/07/2025 at 22:20:41