RAJAT KAMBOJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner challenges the validity of Sec. 17 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short '2007 Act') on the ground that the same is in the teeth of Sec. 30 of the Advocates Act, 1961 (for short '1961 Act').

(2.) Sec. 17 of the 2007 Act states that 'no party to a proceeding before a Tribunal or Appellate Tribunal shall be represented by a legal practitioner'.

(3.) Sec. 30 of the 1961 Act reads as follows:-