Delhi High Court - Orders
Pawan Reley vs Speaker Lok Sabha & Ors on 28 March, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~16.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9354/2021
PAWAN RELEY ..... Petitioner
Through: Petitioner in person.
versus
SPEAKER LOK SABHA & ORS. ..... Respondent
Through: Mr. Devashish Bharuka and Ms.
Sarvshree, Advocates for Respondent
No.1.
Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Mr. Yash Upadhyay,
Ms. Shreya Mehra, Ms. Vidhi Jain
and Ms. Durgesh Nandini, Advocates
for Respondent/ UOI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 28.03.2023 Learned Counsel for the Union of India states that a similar matter is pending before the Hon'ble Supreme Court and has drawn the attention of this Court towards an order passed by the Hon'ble Supreme Court in W.P.(C) No. 126/2023 titled Shariq Ahmed Vs. Union of India & Ors.
Petitioner who is present in person has stated before this Court that he has already moved an intervention Application in the matter which is pending before the Hon'ble Supreme Court.
Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:29.03.2023 17:28:05In light of the fact that he has already moved an Application before the Hon'ble Supreme Court, and the matter is being heard before the Hon'ble Supreme Court, the present Writ Petition stands disposed of with liberty to the Petitioner to pursue the intervention Application in the matter before the Hon'ble Supreme Court.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J MARCH 28, 2023 aks Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:29.03.2023 17:28:05