SANJIV CHATURVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition was filed by Mr. Sanjiv Chaturvedi through a counsel, namely Mr. Sandeep Tiwari, before this Court on 12.12.2020. While presenting the Writ Petition, a note mentions the fact that Mr. Sudarshan Goel, the learned Senior Counsel, will appear and argue the matter on behalf of the petitioner. Therefore, the Writ Petition was filed through an Advocate. Moreover, it was clearly indicated that Mr. Sudarshan Goel, the learned Senior Counsel, would appear and argue on behalf of the petitioner.

(2.) However, Mr. Sanjiv Chaturvedi, the petitioner, has appeared in person before this Court. Therefore, this Court has asked Mr. Sanjiv Chaturvedi that since he has already appointed an Advocate on his behalf, on what basis he seeks to argue this case as a party-in-person?

(3.) Mr. Sanjiv Chaturvedi insisted that he would like to argue this Writ Petition as party-in-person. He further pleaded that the High Court of Uttarakhand Party-in-Person Rules, 2020 (in short "the Rules") are inapplicable in the present case, as the Rules came into force on 26.12.2020, and the Writ Petition was filed on 12.12.2020.