HARI PRAKASH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter was taken up yesterday i.e. 24.02.2015, on which date, the respondent No.5 had opposed the prayer made by the petitioner for listing the petition on some other date and had also prayed for vacating the interim order.

(2.) In view of the opposition of the private respondent No.5, the parties i.e. the petitioner and respondent No.5, who had appeared in person, agreed to argue the matter today personally by discharging their Advocates.

(3.) The parties were informed of the consequences of discharging their Advocates and also informed that later on they would not be at liberty to take up the plea of rehearing of the petition on account of absence of the Advocates. The parties have understood the implications of the said discharge and have agreed to argue the matter personally.