MANSUKHBHAI POLABHAI DHADUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dated 24.09.2020, the advocate Mr.Ajmera has deposited Rs.10,000/- before the Registry of this Court. He has appeared today through video conferencing and tendered unconditional apology and has further stated that he would not ever repeat the act again.

(2.) The Registrar, Judicial has also tendered his exhaustive Report dated 04.10.2020. I have perused the same. The Report is forwarded to the Bar Council of Gujarat and the Bar Association of High Court of Gujarat for perusal. I may with also incorporate few observations of the Supreme Court for the constructive consumption of both the governing bodies. The Supreme Court in the case of In Re Vs Vinay Chandra Mishra, reported in 1995 (2) SCC 584 has observed thus:

(3.) In the case of R.D.Saxena vs Balram Prasad Sharma , 2000 (7) S.C.C. 264 has observed thus: