- (1.) Mr. R.K. Kapoor, petitioner in person appearing in Writ Petition(C) No. 18/2015 made his submissions from 10.35 a.m. to 11.05 a.m.
(2.) Thereafter, Mr. Manohar Lal Sharma, petitioner in person appearing in Writ Petition(C) No.14/2015 made his submissions till 11.20 a.m.
(3.) Having considered the pleadings contained in Writ Petition(C) No. 14 of 2015, we consider it appropriate to require the petitioner - Manohar Lal Sharma to show cause as to why the petitioner should not be debarred from filing and/or canvassing any Public Interest Litigation on account of the irresponsible and scandalous allegations levelled by him in his pleadings. The petitioner shall respond to the show cause notice in writing within one week.;