REGENT COMPUTRONICS PVT. LTD.

JOGINUER SINGH Appellant

V/S

BAR COUNCIL OF INDIA Respondents

Referred Judgements :-

P. LEYMAN V. LATIMER AND OTHERS [REFERRED IN THE MATTER OF A.H. GARLAND,18 LAW ED. WALLACE 3-6. PAGE 366.]
IN THE MATTER OF A COMPLAINT OF PROFESSIONAL MISCONDUCT AGAINST SHRI INDER SINGH [REFERRED]
MARADANA MOSQUE V. BADI-UD-DIN-MAHMUD [REFERRED]
ANISMINIC LTD. V. THE FOREIGN COMPENSATION COMMISSION AND ANOTHER [REFERRED]
SHER KHAN,AND ANOTHER V. AKHTAR DIN [REFERRED]
RANI BALA DEBNATH V. RAM KRISHNA DEBNATH [REFERRED]
CHIEF INSPECTOR OF MINES VS. KARAM CHAND THAPAR [REFERRED]
MOHAN LAL GOENKA VS. STATE OF WEST BENGAL [REFERRED]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED]
MAHABIR PRASAD SANTOSH KUMAR VS. STATE OF UTTAR PRADESH [REFERRED]
STATE OF PUNJAB VS. BAKHTAWAR SINGH [REFERRED]
STATE OF MADHYA PRADESH VS. A K JAIN [REFERRED]
RATAN LAL VS. METROPOLITAN INSURANCE CO LTD [REFERRED]

JUDGEMENT

(1.) The appellant, Joginder Singh, was once an advocate. His grievance is that his name has been struck off the rolls.

(2.) On 28th March, 1962 he was enrolled as an advocate by the Bar Council of the State of Uttar Pradesli. For a short while, he says, he practised at Shaharanpur. He then applied to the Bar Council of India under section 18 of the Advocates Act 1961 for the transfer of his name from the roll of the U.P. Bar Council to that of the Bar Council of Delhi. This application was allowed in October 1963, and thereafter he began to practise in Delhi.

(3.) Pursuant to a communication received from the Deputy Registrar of the Punjab High Court, the Bar Council of India sent a notice dated 12th January, 1965 to the appellant saying :

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JOGINDER SINGH Vs. BAR COUNCIL OF INDIA

Referred Judgements :-

JUDGEMENT

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