VINEET KHOSLA Vs. UOI

JUDGEMENT

(1.) THIS appeal is filed by Mr. Vineet Khosla, however Mr. Deepak Khosla appeared on his behalf who is a non-advocate and moved CM No.22393/2010 for permission to argue the matter which was opposed by the other side. Thus, arguments were heard primarily on the application under Section 32 of the Advocates Act, 1961 and judgment reserved.

(2.) WE may note at this stage that there are many proceedings between the two groups, namely, Khosla Group on the one hand and Bakshi Group on the other hand which are pending in this Court. In most of the proceedings relating to Khosla Group, Mr. Deepak Khosla has been appearing and is seeking to argue the matters whether he is himself party to those proceedings or not. In some of the cases where he is not a party, he has moved applications under Section 32 of the Advocates Act, 1961 seeking permission to argue the case.

(3.) FURTHER, since permission is not granted at this stage and in view of the aforesaid directions of the Division Bench that LPA cannot be argued by Mr. Deepak Khosla, we adjourn the appeal to 7.9.2012 to enable the Appellant to engage a counsel to argue the matter.