RANJIT KUMAR SEPOY (BARBER) Vs. UNION OF INDIA

JUDGEMENT

(1.) ISSUE notice to the respondents. Ms.Barkha Babbar, Advocate, accepts notice and states that the allegations made in the applications against her are derogatory.

(2.) LEARNED counsel, however, contends that the petitioner/applicant is seeking expunging of the observation of this Court dated 14th November, 2011, "This Court deprecates the action of the petitioners counsel", therefore, the application be heard and disposed of.

(3.) THE petitioner/applicant had filed an application seeking clarification of order dated 11th July, 2011 on 11th November, 2011 and it was listed before the Court on 14th November, 2011. On 14th November, 2011, when the application was taken up for hearing, learned counsel for the respondents, Ms.Barkha Babbar, had brought to the notice of the Court that advance copy of the application was not given to her and that the learned counsel for the petitioner is always indulging in such practice.