PRATAP MEHTA Vs. SUNIL GUPTA & ORS

JUDGEMENT

(1.) Aforestated Letters Patent Appeals under Chapter-X of the Letters Patent Act impugn common judgment dated 6th July, 2018 by the learned Single Judge in W.P.(C) No.2142/2016, State Bar Council of M.P. v. Bar Council of India & Ors. and W.P.(C) No.2215/2016, Sunil Gupta v. Bar Council of India & Ors.

(2.) Present lis is an unfortunate litigation regarding election of the representative of the State Bar Council of Madhya Pradesh ("SBCMP") to the Bar Council of India ("BCI"). SBCMP and BCI are pitted and opposing each other on the question who should represent SBCMP before the BCI.

(3.) It is undisputed that Mr. Rameshwar Nikhra was elected as the Chairman in the General Body Meeting ('GBM') of SBCMP held on 29th June, 2014 at Jabalpur. As per recorded minutes of the GBM of SBCMP held on 29th June, 2014, the meeting had recommenced after an adjournment/suspension consequent to the election of the Chairman, and thereupon, Vice-Chairman, Treasurer and members of various committees including SBCMP representative to BCI were elected. Minutes state that Mr. Sunil Gupta, petitioner in W.P.(C) No.2215/2016 before the Single Judge, was elected to represent SBCMP at the BCI.