BENAZEER HEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for permission to appear and argue in person is allowed.

(2.) Applications for impleadment are rejected.

(3.) Learned senior counsel for the petitioner seeks some time to obtain instructions in view of the proceedings in WP [C] No.10280/2022 which are stated to have been filed by the petitioner in the Delhi High Court and the nature of proceedings.