M BHUVANESWARI Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This writ petition has been filed to quash the impugned order dated 27.11.2017 in T.N.E.C.R.No.19 of 2017 of the second respondent.

(2.) Mr.S.R.Raghunathan, learned counsel accepts notice on behalf of the first respondent and Mr.Haja Mohideen Kisthi accepts notice on behalf of the second respondent. By consent, the writ petition is taken up for final disposal.

(3.) The brief facts leading to the filing of the writ petition is as follows :