MONTY GOYAL Vs. NAVRANG SINGH

JUDGEMENT

(1.) Heard.

(2.) The appellant [Hereinafter, being referred to as "appellant-advocate".] herein has approached this Court by way of a statutory appeal under Sec. 38 of the Advocates Act, 1961 for assailing the final judgment dtd. 4/4/2025 passed by the Disciplinary Committee of the Bar Council of India[Hereinafter, being referred to as "BCI".] in BCI Transferred Case No. 455 of 2023 whereby, the appellant-advocate was held guilty of professional misconduct for alleged failure to act with reasonable diligence and absence from Court hearing which led to dismissal of the respondent 's quashing petition.

(3.) Succinctly stated, the facts leading to the present appeal are as follows:-