MAM RAJ GOEL Vs. BAR COUNCIL OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner under Articles 226 of the Constitution of India as well as under Sections 24 and 28 of the Advocates Act, 1961 for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued to the Bar Council of India to enroll the petitioner as a Member of the Bar Council for practice of law as an Advocate on the grounds stated in the petition.

(2.) The brief facts of the case as narrated in the petition are as follows:­

(3.) XXX XXX XXX