DELHI BAR ASSOCIATION Vs. PRASAD

JUDGEMENT

(1.) Admit.

(2.) By this petition, filed under Article 227 of the Constitution of India, Delhi Bar Association, seeks to challenge the impugned order dated June 12, 1971, passed by Shri B.L. Garg. Additional District Judge, Delhi, and for acceptance of the application dated June 5,1991, for restoring the status quo ante.

(3.) For better appreciation of the question, involved in the present case, and the contentions, urged before me, by learned Counsel for parties, it will benecessary to give the summary of the facts and circumstances, leading to the institution of the present petition.