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Judgment
I.A. Nos. 11-15 of 2012 in SLP (C) Nos. 28958-28962 of 2012
These applications have been filed by Delhi Bar Association for its impleadment as party to the special leave petitions.
Having heard learned senior Counsel for the applicant, we are satisfied that ends of justice will be served by granting leave to the applicant to act as an intervenor in the proceedings of the special leave petitions. Ordered accordingly.
I.A. Nos. 16-20 of 2012 in SLP(C)Nos. 28958-28962 of 2012
Arguments heard.
Learned senior Counsel appearing for the applicant-intervenor has made certain suggestions. Learned Solicitor General says that he will consult the concerned authorities and make a statement on the next date of hearing.
For further hearing, the case be listed on 30.10.2012.
While adjourning the case, we make it clear that the High Court shall be free to proceed with the final hearing of the writ petition.
The interim order passed on 26.09.2012 is modified in the following terms:
i) No Court fee shall be payable on the written statement (simplicitor).
ii) No Court fee shall be payble on the complaint filed u/s 138 of the Negotiable Instruments Act, 1881 and the application filed for review of the judgment/order passed by the Courts.
All the interlocutory applications stand disposed of accordingly.