N H NAQVI Vs. A N PAREEKH

JUDGEMENT

(1.) ORDER

(2.) AFTER hearing the appellant N.H. Naqvi in person, we are not satisfied that any ground exist for interference with the order passed by the Disciplinary Committee of the Bar council of India dismissing the application for restoration made by the appellant. The Disciplinary Committee while declining to allow the restoration application has observed that the appellant is not prejudice thereby as in its order it has reserved liberty to the appellant to move the State Bar Council under s.35 of the Advocates Act in the event of success of the civil suit or the criminal. prosecution brought by him. We are informed that the appellant has since secured an order of eviction of the respondent from the house. We think, the matter should rest at that. The appeal is accordingly dismissed.