R K CHANDRAMOHAN Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) Heard the respective learned Counsel.

(2.) While W.P. No. 6833 of 2011 has been filed byMr.R. Chandramohan, for direction against the firstRespondent, Bar Council of India to pass appropriate orderson the enquiry initiated on the basis of the complaint madeby the second Respondent Mr. Elephant G. Rajendran, who isthe Petitioner in W.P. No. 12714 of 2011, this Court by orderdated 17.03.2011, disposed of the writ petition inW.P. No. 6833 of 2011, directing the Bar Council of India tocomplete the enquiry against the Petitioner in the saidwrit petition and pass appropriate orders within a periodof four weeks from the date of receipt of a copy of theorder.

(3.) In W.P. No. 12714 of 2011, Mr. ElephantG. Rajendran, has prayed for direction to the firstRespondent, the Disciplinary Committee of the Bar Councilof India, not to pass any orders on the complaint made byhim on 10.12.2010, against the Petitioner in W.P. No. 6833 of2011.