DEVARSHI ARVINDKUMAR PANDYA Vs. BAR COUNCIL OF GUJARAT

JUDGEMENT

(1.) By way of this petition under 'Article 226' of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) Pursuant to advance copy having been given to learned counsel Mr. R. C. Jani appearing for the Bar Council of Gujarat, he has taken instructions and stated before the Court that the reply is filed in the Registry, but be that as it may, the petitioner will be given an enrollment number so as to enable the petitioner to appear in All India Bar Council Examination and the said enrollment number will be given to the petitioner shortly within a period of one week from today.

(3.) In view of above statement having been made by learned counsel Mr. R. C. Jani on instructions, the petitioner does not press this petition at this stage. The petition accordingly stands disposed of as not pressed.