Delhi High Court - Orders
Rohit Shukla vs Dgms (Army) on 11 March, 2022
Author: Neena Bansal Krishna
Bench: Chief Justice, Neena Bansal Krishna
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3516/2022
ROHIT SHUKLA ..... Petitioner
Through: Petitioner in person
versus
DGMS (ARMY) ..... Respondent
Through: Mr. Bhagwan Swarup Shukla, Central
Government Standing Counsel
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.03.2022 CM APPL.12327/2022 (For waiver of costs in terms of order dated 28.02.2022) in W.P.(C) 3516/2022 This application has been preferred for modification of an order passed by this Court in W.P.(C) 3516/2022 and the said writ petition was disposed of vide detailed judgment and order dated 28.02.2022.
Mr. Rohit Shukla, petitioner appearing in person, who is an advocate, submits that costs imposed by this Court is exorbitant and therefore the same may kindly be reduced.
Petitioner appearing in person submits that he shall not commit such error in future.
In view of the aforesaid submission, we hereby modify the order dated 28.02.2022 passed in W.P.(C) 3516/2022 and reduce the costs W.P.(C) 3516/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:15.03.2022 12:03:07 imposed by this Court from Rs.25,000/- to Rs.10,000/- and the rest of the order shall remain as it is.
The application is allowed and disposed of. A copy of this order be sent forthwith to the Member Secretary, Delhi State Legal Services Authority, Patiala House Courts, New Delhi- 110001.
CHIEF JUSTICE NEENA BANSAL KRISHNA, J MARCH 11, 2022 ns W.P.(C) 3516/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:15.03.2022 12:03:07