DEEPAK KHOSLA Vs. UOI

JUDGEMENT

(1.) PETITIONER No. 1, who appears in person, has been heard.

(2.) THE prayers made in the writ petition read as under:-

(3.) ESCHEWING reference to the prolix pleadings in the writ petition, crystallizing the same, the grievance of the petitioners is to the casual manner in which vakalatnamas and/or authorization are being filed by learned Members of the Bar before various Courts, Tribunals and Authorities. The petitioners have highlighted instances of confusion and the process of the law being abused or trial being delayed on account of clumsy filing of vakalatnamas by learned Members