K.ANJINAPPA Vs. K.C. KRISHNA REDDY

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order passed by the Disciplinary Committee of the Bar Council of India dated 12.12.2015 by which the Disciplinary Committee of the Bar Council of India has dismissed the complaint filed by the appellant against his Advocate, the appellant - original complainant No.1 has preferred the present appeal under Section 35 of the Advocates Act, 1961.

(2.) The appellant herein filed the Complaint Case No.20 of 2013 against his Advocate on the ground of professional misconduct. The said complaint was filed initially before the Bar Council of State of Andhra Pradesh. Though under the Advocates Act, the State Bar Council was duty bound to dispose of the complaint received by it under Section 35 expeditiously and in each case the proceedings had to be concluded within a period of one year from the date of receipt of complaint, the State Bar Council did not dispose of the said complaint. Therefore, the said complaint came to be transferred to the Bar Council of India as per Section 36B of the Advocates Act. Now by the impugned order, the complaint has been dismissed on the ground that the complaint was filed by two complainants, namely, Shri K. Anjinappa (the appellant herein) and one Shri S. Lakshmi Naryana (complainant No.2), however, the said complaint was not signed by complainant No.2 - Shri S. Lakshmi Narayana; that the matter is pending since 2013 to 2015. Having observed so, the Disciplinary Committee of the Bar Council of India dismissed the complaint, without further entering into the allegations made in the complaint, by observing that in view of the above, the complaint is not at all maintainable.

(3.) Feeling aggrieved and dissatisfied with the impugned order passed by the Disciplinary Committee of the Bar Council of India, the appellant - original complainant No.1 has preferred the present appeal.