NANDINI SHARMA Vs. REGISTRAR SUPREME COURT OF INDIA

JUDGEMENT

(1.) The delay of 11 days in refiling the writ petition stands condoned.

(2.) Application for permission to appear and argue in person is allowed.

(3.) The petitioner who has filed the writ petition under Article 32 of the Constitution of India lays a challenge to the Rule mentioned in the prayers which inter alia read as under:-