ADISH C AGGARWALA Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) . I have gone through the judgment of Hon'ble the Chief Justice. With respect, I hold a different view. I am of the opinion that in the given case, the petitioner is not entitled to any interim relief and this CM is liable to be dismissed. My reasons for dissent are enumerated hereafter in the following text.

(2.) By means of this civil miscellaneous application, the petitioner is seeking ad interim stay. Perusal of the prayer clause would reveal the nature of relief which the petitioner wants at this stage :

(3.) Taking note of relevant facts, essential for the disposal of this application, is called for at this juncture.