RAVINDER DABAS Vs. REGISTRAR,HIGH COURT OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed with the following prayers: -

(2.) THE facts of the present case are that the petitioners being twenty -one in number are aggrieved by the Speaking Orders dated 19th February, 2014 and Final List dated 28th November, 2013 by virtue of which their applications for allotment of chambers in Rohini Court Complex had been rejected.

(3.) MR . Ram Jethmalani, learned senior counsel for petitioners submitted that since the petitioners had fulfilled the criteria of ten cases and fifty appearances as mentioned in the application form, they should all have been allotted a chamber.