ANAND TIWARI Vs. BAR COUNCIL OF U P

JUDGEMENT

(1.) Heard Sri Ashok Sharma, learned Advocate in support of this petition and Sri Pankaj Naqvi, learned Advocate who appeared for Respondent No. 1.

(2.) By means of this writ petition Petitioner has prayed for quashing of the resolution dated 28.3.2010 of the Bar Council of Uttar Pradesh as well as subsequent proceedings pending before the disciplinary committee bearing Case No. 55 of 2010 (Smt. Sujada Yadav v. Anand Tiwari and Ors.).

(3.) When the matter was entertained on 13.12.2010 learned Counsel for Respondent No. 1 sought time to obtain instructions and to give information to the Court about certain factual aspects.