CHARANJEET SINGH CHNDERPAL Vs. VASANT D. SALUNKHE

JUDGEMENT

(1.) The present application has been filed for extension of time for compliance of our Order dtd. 1/8/2022, with affidavit Having gone through the chart, it appears that in most of the cases/complaints/inquiries transferred to the Bar Council of India (BCI), the concerned Inquiry Officers appointed by the BCI have not submitted the Report and consequently the respective complaints are not disposed of.

(2.) Shri Manan Kumar Mishra, learned Senior Advocate and Chairman of Bar Council of India prays for extension of time to complete the inquiries/complaints transferred to the Bar Council of India by a further period of three months. He has also stated that for expeditious disposal of the complaints received by the Bar Council of India and/or transferred to the Bar Council of India and to facilitate the parties, the hearing of the respective complainants shall be conducted by having Circuit Benches in the respective States. As a last chance, we extend the time to dispose of the complaints received by the BCI and/or transferred to the BCI upto 31/12/2022. The BCI must decide and dispose of the complaints received and/or transferred to the BCI at the earliest keeping in mind that as such before the Bar Council of the concerned States, the complaints were pending for more than one year and they were required to be transferred in exercise of power under Sec. 36(b) of the Advocates Act, 1961.

(3.) To have the discipline and maintain the purity of the profession the complaints made by the concerned litigants are required to be dispose of at the earliest so that the litigants may continue to have the faith in the profession and in its system.