School Of Planning Architecture vs Dr Umesh
2020 Latest Caselaw 3012 Del

       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Judgment Delivered On: 04.11.2020

LPA 279/2020 & CM APPL.24669/2020 (Interim Directions)

SCHOOL OF PLANNING ARCHITECTURE ..... Appellant


                            versus

DR UMESH                                                ..... Respondent

Advocates who appeared in this case:
For the Appellant           :        Mr. Raj Kumar Singh, Advocate
For the Respondent          :        Dr. Ashwini Bhardwaj, Advocate

CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH

                                JUDGMENT

SIDDHARTH MRIDUL, J. (Open Court - via Video Conferencing)

The present matter has been taken up for hearing by way of

Video Conferencing on account of COVID-19 pandemic

1. The present Letters Patent Appeal under Clause 10 of the

Letters Patent Appeal assails the interim order dated 16.09.2020,

passed by the learned Single Judge in W.P.(C) 6149/2020, titled as

'Dr. Umesh vs. School of Planning and Architecture, New Delhi',

whereby the appellant herein was essentially directed not to

discontinue the services of the respondent herein, the original

petitioner, till the next date of hearing i.e. 19.11.2020.

2. Having heard learned counsel appearing on behalf of the

parties, the only course of action that commends itself to us is to

request the learned Single Judge to expedite the adjudication of the

subject writ petition and dispose of the same, preferably within a

period of three months from the next date of hearing, without granting

any unwarranted adjournments to the parties.

3. Dr. Ashwini Bhardwaj, learned counsel appearing on behalf of

the respondent undertakes to file the affidavit in rejoinder to the

counter affidavit filed on behalf of the appellant in the said writ

petition with an advance copy to counsel appearing on the other side,

within one week from today.

4. Directed accordingly.

5. Dr. Ashwini Bhardwaj, learned counsel appearing on behalf of

the respondent further states that he has instituted an application

seeking amendment of the writ petition, owing to the averments made

on behalf of the appellant in the counter affidavit.

6. The learned Single Judge may adjudicate the said application, in

accordance with law.

7. No further directions are called for.

8. With the above directions, the appeal is disposed of. The

pending application also stands disposed of.

9. Needless to state that, we have not expressed any opinion on the

merits of the case.

10. A copy of this judgment be provided electronically to counsel

appearing on behalf of the parties and be also uploaded on the website

of this Court.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE)

NOVEMBER 04, 2020 dn

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