K CHANDRAMOHEN Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) BY order dated 07.12.2010, the Division Bench, in the writ petition filed by the second respondent, Mr. Elephant G.Rajendran, has permitted him to file a formal complaint to the Bar Council of Tamil Nadu and Puducherry and also to file a copy of the same to the Bar Council of India with further direction that the Bar Council of India shall withdraw the complaint from Bar Council of Tamil Nadu and Puducherry, by exercising its power under Section 36(2) and (3) of the Advocates Act and dispose of the same.

(2.) IN the SLP (Civil) Nos.35152 and 35153 of 2010, filed by the writ petitioner herein, the Hon'ble Apex Court on 31.01.2011, vacated the earlier order of stay and permitted the Bar Council of INdia to proceed in the matter in terms of paragraph 95(c) of the judgment of the Division Bench as stated above.

(3.) THE learned counsel appearing of the first respondent, Bar Council of India would also submit that since it is an extraordinary circumstance, the enquiry will be completed by the first respondent within a reasonable time as fixed by this Court.