Rajiv Khosla vs Delhi High Court Bar Association & ...
2013 Latest Caselaw 5615 Del

         THE HIGH COURT OF DELHI AT NEW DELHI
%                                Judgment delivered on: 03.12.2013

+       FAO (OS) No. 525/2013 & CM Nos.18175-78/2013

RAJIV KHOSLA                                          ...     Appellant

                                    versus

DELHI HIGH COURT BAR ASSOCIATION
& OTHERS                         ...                          Respondents

Advocates who appeared in this case:
For the Appellant         : Mr Rajiv Khosla (Appellant-in-person)
For the Respondents       : Mr A.S. Chandhiok, ASG with Mr J.P. Sengh, Sr
                            Advocate, Mr Mohit Mathur, Mr Gurpreet S. Parwanda,
                            Mr Vidit Gupta, Ms Yamini Khurana, Mr Vishnu Kant,
                            Ms Harleen Singh, Mr Sumit Batra and Ms Ankita Gupta


CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE VIBHU BAKHRU

                                JUDGMENT

BADAR DURREZ AHMED, J

1. This appeal has been filed against the order dated 13.11.2013 passed by a learned single Judge of this court in IA No. 17828/2013 in CS(OS) 2149/2013. The learned single Judge has essentially taken the same view in the impugned order which he took while dealing with IA No. 17553/2013 in CS(OS) 2111/2013 entitled Delhi Bar Association & Others v. Delhi High Court Bar Association and Another. This would be evident from paragraphs 21, 22 and 23 of the impugned order.

2. In view of and for the reasons indicated in our order passed today itself in FAO(OS) 510/2013, which was an appeal against the order dated 31.10.2013 passed in IA No.17553/2013 in CS(OS) 2111/2013, which has been relied upon by the learned single Judge in the impugned order, we remit this matter to the learned single Judge for a decision on the application of the appellant in terms or our said order. The said application shall be listed before the learned single Judge on 05.12.2013 in the first instance.

The appeal stands disposed of. All the pending applications also stand disposed of

BADAR DURREZ AHMED, J

VIBHU BAKHRU, J December 03, 2013 dutt