HITESH LALITBHAI GUPTA Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioners, claiming to be the members of the respondent No.3 Baroda Bar Association, have filed the present petition under Article 226 of the Constitution of India, seeking following prayers:-

(2.) The concerned Advocates for the respondents having appeared, the Court had passed following ad-invitum order on 21.12.2017:-

(3.) The relevant facts necessary to decide the petition are that the respondent No.1 Bar Council of India and the respondent No.2 Bar Council of Gujarat are the statutory bodies constituted under the Advocates Act 1961 (hereinafter referred to as "the said Act ).