Delhi High Court - Orders
State Bar Council Of Madhya Pradesh ... vs Union Of India Through Secretary on 9 July, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6313/2021
STATE BAR COUNCIL OF MADHYA PRADESH THROUGH
SECRETARY ..... Petitioner
Through Mr. Siddharth R. Gupta, Mr. Ankur
Maheshwari, Ms. Sakshi Banga &
Mr. Mrigank Prabhakar, Advocates
Versus
UNION OF INDIA THROUGH SECRETARY ..... Respondent
Through None
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 09.07.2021 Proceedings have been conducted through video conferencing. CM APPL. 19885/2021 (Exemption from filing certified copies of the annexures/attested affidavit/court fees) For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week and the requisite Court fee within a period of 72 hours from the date of resumption of regular functioning of the Court.
Application is disposed of.
W.P. (C) 6313/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:15.07.2021 08:27:22W.P.(C) 6313/2021 & CM APPL. 19884/2021 Issue notice to the Respondent, through ordinary process, returnable on 20th August, 2021.
CHIEF JUSTICE JYOTI SINGH, J JULY 9, 2021/rk W.P. (C) 6313/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:15.07.2021 08:27:22