RAJESH MANIBHAI PATEL Vs. BAR COUNCIL OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner in person Shri Rajesh Manibhai Patel impleading the Bar Council of India and the Bar Council of Gujarat as party respondents originally praying for the following reliefs:

(2.) Subsequently, by way of amendment, the petitioner added paragraph 17A as an additional prayer. The same is reproduced below:

(3.) We have heard the petitioner in person, Shri Mehul Suresh Shah, learned Senior Advocate assisted by Shri Manan A. Shah, learned counsel for the Bar Council of India and Shri Kashyap Jani, learned advocate appearing for the Bar Council of Gujarat.