VASUDEVAN Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:

(2.) In the said circumstance, the respondents are directed to effect disbursement, at the earliest, at any rate, within 'two weeks' from the date of receipt of a copy of the judgment. Considering the submission made by the petitioner/party-in-person that an application has already been filed before the first respondent for disbursement of the 'Welfare Fund amount' due to the petitioner, there will be a direction to the first respondent to consider the said application, if any, and appropriate orders shall be passed in accordance with law, at the earliest, at any rate, within 'two months' from the date of receipt of a copy of the judgment.