MUKESH SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Cmp(M) No. 77 of 2016.

(2.) Mr. Ashok Sharma, the learned Assistant Solicitor General of India, stated at the Bar that it is a fact that licence of Mr. R.P. Singh, Advocate, who was representing the petitioner, was suspended for five years. His statement is taken on record. Mr. R.P. Singh, Advocate, who is present in the Court stated that it is a fact that his licence was suspended, was not in a position to inform his client. His statement is also taken on record.

(3.) Learned counsel had to inform the petitioner about his non-availability.