BAR COUNCIL OF INDIA Vs. RABI SAHU

JUDGEMENT

(1.) Bar Council of India (BCI) is in appeal against the order dtd. 21/9/2012 passed by a Division Bench of the Orissa High Court in W.P.(C). No. 32506 of 2011. By the said order, BCI was directed to forthwith enrol the writ petitioner, viz., respondent No. 1 herein, as an Advocate.

(2.) By order dtd. 28/1/2013, this Court stayed the operation of the impugned order.

(3.) Despite service of notice, neither of the respondents, viz., the writ petitioner and the Orissa State Bar Council, chose to appear before this Court.