LAKHWINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM Nos.16761 & 16762/2011

(2.) The petitioner/applicant has contended that the writ petition was filed through his counsel Sh.V.P.Sharma, Advocate, who had been perusing his case diligently.

(3.) The petitioner/applicant asserted that his counsel Sh.V.P.Sharma expired in June, 2003. Though the son of Sh.V.P.Sharma, Sh.Yogesh Sharma, had contacted him seeking instructions, however, the petitioner/applicant could not meet Sh.Yogesh Sharma as he was not keeping well and, consequently, he could not travel to Delhi, as he is a resident of Punjab.