Rakesh Kumar Gupta vs Govt. Of Nct Of Delhi & Ors.
2025 Latest Caselaw 2170 Del

Delhi High Court

Rakesh Kumar Gupta vs Govt. Of Nct Of Delhi & Ors. on 12 February, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~86
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        W.P.(C) 1726/2025 and CM APPL. 8342/2025

                           RAKESH KUMAR GUPTA                    .....Petitioner
                                       Through: Mr. Jai Wadhwa and Mr. Ronak
                                       Karanpuria, Advocates.

                                                  versus

                           GOVT. OF NCT OF DELHI & ORS.         ....Respondent
                                         Through: Mr. Gaurav Dhingra and Mr.
                                         Shashank Singh, Advs.

                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                  JUDGMENT (ORAL)

                  %                                  12.02.2025

                  C. HARI SHANKAR, J.

1. The impugned order reads thus:

The present M.A. has been filed seeking preponement of date of hearing.

Issue notice to the respondents.

List on 12.02.2025."

2. 12 February 2025 is incidentally today. The learned Counsel for the petitioner submits that this is a legal aid matter. Essentially, in that view of the matter, we are frankly unhappy that such a petition has

been filed. It is the responsibility of the counsel who appear in legal aid matters to advise their clients appropriately. Had this petition not been a legal aid petition, it would have invited exemplary costs.

3. It is obvious that such a petition is a complete abuse of the process of the Court.

4. The petition is accordingly dismissed.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 12, 2025/yg Click here to check corrigendum, if any