SANJAY BISHT Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court in purported public interest against the proposed grant of a Bar licence to the 12th respondent.

(2.) In brief, the case of the petitioner is as follows:

(3.) We heard learned counsel for the petitioner and the learned Deputy Advocate General on behalf of the official respondents.