NARESH CHAND GUPTA Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) At the outset, learned counsel for the respondent no.1/Bar Council of Delhi, who appears on advance notice submits that there is no merit whatsoever in the present petition. He further submits that the petition has been filed with oblique and malafide intentions. He submits that there is no merit whatsoever in the allegations made by the petitioner qua respondent no.3/Mr. Sanjeev Nasiar.

(2.) To ally the concern of the petitioner, he seeks leave to file an affidavit as regards the exercise conducted by the respondent no.1/Bar Council of Delhi qua the complaint against the respondent no.3/Mr. Sanjeev Nasiar, and the conclusion/s drawn thereupon.

(3.) He further seeks some time to take instructions qua the allegations against the respondent no.4. He submits that the action taken with regard to the complaint against the said respondent shall also be brought out in the affidavit, to be filed by the respondent no.1.