ANANYA BAJPAI Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) This hearing has been done through video conferencing. CM APPL. 33595/2020 (for impleadment) in WP(C) 9862/2020

(2.) Ld. counsel submits that vide this application, an Applicant was seeking impleadment in the present petition. However, he has already been given provisional enrolment and he is appearing in the All India Bar Exam on 25th April, 2021. Accordingly, the impleadment application is not pressed.

(3.) The application is dismissed as withdrawn.