Delhi High Court - Orders
Pawan Reley vs Speaker Lok Sabha & Ors on 26 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~2.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9354/2021
PAWAN RELEY ..... Petitioner
Through: Mr. Pawan Reley, petitioner in
person.
versus
SPEAKER LOK SABHA & ORS. ..... Respondent
Through: Mr. Devashish Bharuka, Ms.
Sarushree, Mr. Justine George and
Mr. Akshat Agrawal, Advocates for
respondent Nos. 1 and 3.
Mr. Chetan Sharma, ASG with Mr.
Kirtiman Singh, CGSC, Mr. Amit
Gupta, Mr. Rishav Dubey and Sahaj
Garg, Ms. Sreerupa Nag, Advocate
for respondent/ UOI.
Mr. Areeb Amanullah and Ms. Mansi
Sood, Advocates and applicants in
C.M. No. 10244/2022
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 26.04.2022 C.M. No. 10244/2022 By this application, erstwhile counsel Ms. Mansi Sood and Mr. Areeb Amanullah seek leave to withdraw their Vakalatnama since respondent No. 1 and 3 have already engaged another counsel. Since Mr. Devashish Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.04.2022 17:57:43 Bharuka appears on their behalf, the application is allowed and the erstwhile counsels Ms. Mansi Sood and Mr. Amanullah are discharged in the matter.
The application stands disposed of. W.P.(C) 9354/2021 Issue notice to the respondents returnable on 10.11.2022. No counter- affidavit has been filed as directed on 30.09.2021. As a last and final opportunity, counter-affidavits be filed within six weeks. Rejoinder thereto, if any, be filed before the next date.
List on 10.11.2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 26, 2022 aks Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.04.2022 17:57:43