Delhi High Court
Amity Law School Delhi vs Aanya Kameshwar And Ors on 15 June, 2018
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA No.332/2018
AMITY LAW SCHOOL DELHI .....Appellant
Through: None.
Versus
AANYA KAMESHWAR AND ORS .....Respondents
Through: Mr. Anivesh Bhardwaj, Adv for R-1-29.
Mr. Preetpal Singh, Adv for BCI.
Mr. Harsh Kaushik, Mr. Sarita Panda, Adv
for GGSIPU.
CORAM:
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
HON'BLE MR. JUSTICE A.K. CHAWLA
ORDER
% 15.06.2018
C.M. No. 25250/2018 (MODIFICATION)
As HMJ C. Harishankar has recused himself from the present
appeal, a fresh bench is constituted.
Several attempts have been made to contact the counsel for the
appellant, however although his phone was ringing earlier but
thereafter his number is switched off. An alternative contact number
of the associate counsel appearing on behalf of the appellant was
provided by the counsel for the respondent, however he also chose not
to reply, when contacted.
We have perused the application. Present application has been
filed by the applicant/appellant under Section 151, CPC, 1908 for
modification/correction of order dated 11.06.2018, passed by this
Court and has prayed as under:
"a. prepone the date of hearing of Writ Petition (C)
No.5285/2018 to 03.07.2018 and modify the order dated
11.06.2018 accordingly observing therein that holding of
extra classes/tutorial for seven days shall be without
prejudice to right and contentions of the parties and shall
be subject to final outcome of the Writ Petition;
b. observe that extra classes/tutorial for seven days as
directed by Learned Single Judge may be commenced
w.e.f. 08.07.2017;
c. observe in the order dated 11.06.2018 that the Writ
Petition shall be decided by the Learned Single Judge
without being influenced by observations/findings
recorded in the Impugned Interim Judgement and Order
dated 01.06.2018 passed in Civil misc. Appl.
No.20524/2018 in Writ Petition (C) No.5285/2018, as
dictated in the open court;
d. correct the date of order passed by the learned Single
Judge as 01.06.2018 in place of 09.07.2018 in Para 9 of
the order dated 11.06.2018;
e. observe in order dated 11.06.2018 that the contention
of the Senior Counsel for Respondent Nos.1, 9, 11, 27 &
28 that the order dated 01.06.2018 was passed in
presence of Counsel for Petitioners, is incorrect; "
On 11.06.2018 the present LPA No.332/2018 was taken up for
hearing and the following order was passed:
"9. At this stage, counsel for the petitioner on
instructions submits that the period of 10 days for
holding classes granted vide order dated 09.07.2018 by
the learned Single Judge may be extended till 08.07.2018
as the matter is now listed before the learned Single
Judge on 09.07.2018.
10. Counsel for the respondents have no objections if the
present appeal is disposed of.
11. Accordingly, the present appeal is disposed of in
terms of assurance given by the counsel for the petitioner
that they would conduct the extra classes tutorial before
08.07.2018. The recalculation of the attendance of the
students for the 9th Semester would remain subject to
final outcome in the writ petition.
12. Copy of the order be given Dasti under signatures of
Court Master."
Prayer as far as modification of date in Third Line of Para 9 of
the order dated 11.06.2018 is concerned, is allowed. The date in Third
Line of Para 9 be read as "01.06.2018...."
Application stands disposed of in the above terms.
SANGITA DHINGRA SEHGAL, J.
A.K. CHAWLA, J.
JUNE 15, 2018//gr
