HITESH LALITBHAI GUPTA Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 07.03.2018 passed in Special Civil Application No.22711 of 2017, the original petitioners have preferred the present LPA under Clause-15 of the Letters Patent.

(2.) Before the learned Single Judge, the petitioners prayed for the following reliefs:-

(3.) By impugned judgment and order, the learned Single Judge has dismissed the said SCA by observing the petitioners have alternative remedy available by way of filing suit challenging the election by the Bar Association as well as on the ground that the affected parties are not joined as party to the said SCA. Simultaneously, the learned Single Judge also dismissed the petition on merits.