Delhi High Court - Orders
Prof. S. Parasuraman vs Comptroller And Auditor General Of ... on 1 November, 2025
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13038/2021, CM APPL. 41100/2021
PROF. S. PARASURAMAN .....Petitioner
Through: Mr. Aman Ahluwalia, Mr. Yogendra
Misra, Ms. Tahira Karanjawala, Mr.
Arjun Sharma and Ms. Aryeen Advs.
versus
COMPTROLLER AND AUDITOR GENERAL OF INDIA AND
ORS .....Respondents
Through: Mr. A.P. Singh and Mr. Varnit
Vashistha, Advocates for R-2.
Ms. Aditi Singhal, Advocate via
video-conferencing for R-3/UGC.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 01.11.2025 Mr. A.P. Singh, learned counsel appearing for respondent No.2/Tata Institute of Social Sciences ('TISS'), the contesting respondent, states that the minutes of 02 meetings of the governing body of TISS are not on record.
He also seeks further time to file their updated written synopsis. In view of the above, let the requisite minutes be brought on record positively within 10 days; with copy to the opposing counsel.
The parties are also at liberty to file their updated written synopses within 02 weeks.
It is made clear that no further opportunity will be granted for the purpose.
Re-notify on 06th December 2025.
ANUP JAIRAM BHAMBHANI, J NOVEMBER 1, 2025/V.Rawat 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 07/11/2025 at 21:58:50