SANJIV GUPTA Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) Rule.

(2.) The Petitioner was provisionally enrolled as a "Trainee Advocate" pursuant to the Bar Council of India Training Rules, 1995 (hereinafter called the Training Rules).

(3.) In V. Sudeer v. Bar Council of the India and Anr., AIR 1999 SC 1167 the Supreme Court framed one of several questions for its consideration as follows: