PUNEET KOHLI Vs. BEANT SINGH

JUDGEMENT

(1.) These are applications to seek permission of this court to engage Mr.Surender Singh Hooda and Mr. Sarthak Nayak, Advocates, to represent the appellant without seeking no objection from Mr. J.C. Mahindroo, Advocate, who had on earlier occasions appeared for the appellant, till such stage RFA Nos.677/2015 and 678/2015 were disposed of.

(2.) Though the change of counsel has taken place in peculiar circumstances, which I would be adverting to while disposing of the other two applications, i.e. CM Nos.24569/2015 and 24574/2015, the prayer made in the captioned application is allowed, with the consent of Mr. J.C. Mahindroo and Mr. Pramod K. Sharma, counsel for the respondent.

(3.) The applications are, accordingly, disposed of.