CHARANJEET SINGH CHANDERPAL Vs. VASANT D. SALUNKHE

JUDGEMENT

(1.) Permission to file the Contempt Petition is granted.

(2.) A grievance which is voiced in the present petition is noncompliance of the directions issued by this Court in our earlier judgment and order dtd. 17/12/2021 in C.A. No. 7478 of 2019 [ K. Anjinappa vs. K.C. Krishna Reddy and Anr.]. The directions issued by this Court are as under:-

(3.) Ms. Radhika Gautam, learned Advocate-On-Record, has entered appearance on behalf of Respondent No.6-Bar Council of India, one advance copy be served upon her.