Supreme Court - Daily Orders
Application For Re-Registration Of ... vs Respondent(S) on 29 January, 2021
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.4 Court 14 (Video Conferencing) SECTION VIII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 827/2021
APPLICATION FOR RE-REGISTRATION OF BRIJESH KR. GUPTA AS ADVOCATE-
ON-RECORD
Petitioner(s)
VERSUS
Respondent(s)
(APPLICATION FOR RE-REGISTRATION AS AN ADVOCATE ON RECORD FILED BY
MR. BRIJESH KUMAR GUPTA
IA No. 4578/2021 - REGISTRATION/RE-REGISTRATION AS AN ADVOCATE-ON-
RECORD)
Date : 29-01-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Brijesh Kumar Gupta appears in person.
He was registered as an Advocate-on-Record in terms of this Court’s Common Order dated 05.05.2020 but on account of personal circumstances, the petitioner made an application on 16.09.2020 for temporary suspension of his Advocate-on-Record certificate under Registration No.2983.
The Office Report dated 27.01.2021 indicates that the petitioner has applied for restoration of his Advocate-on-Record registration to enable him to resume practice.
In view of above, the Registry is directed to take necessary steps for restoration of the Certificate of Practice as an Advocate-on-Record vide Registration No.2983, of the petitioner.
Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.01.30I.A. No.4578/2021 stands disposed of accordingly.
12:33:19 IST Reason: (RASHI GUPTA) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)