BRAJENDRA SINGH RAWAT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri H.N. Singh assisted by Shri Vineet Kumar Singh for the petitioner. Learned Standing Counsel represents respondent no.1. Shri Rakesh Pande appears for respondent nos. 2, 3 and 4. Dr. Akhilesh Kumar Sharma has appeared on behalf of respondent no.5.

(2.) An amendment application has been filed by the petitioner on 12.2.2013 for incorporating some facts, grounds as well as a prayer to quash the order dated 8.2.2013 passed by Shri Balwant Singh, Chairman, Special Committee and Member of U.P. Bar Council, Allahabad. The amendment application is allowed. Let the amendments be carried out within a week.

(3.) Learned Standing Counsel, appearing for the State respondent; Shri Rakesh Pande appearing for Bar Council of Uttar Pradesh and Dr. Akhilesh Kumar Sharma appearing for Chaudhary Charamveer Singh will file counter affidavit to the writ petition as well as amendment application within four weeks. The petitioner will have one week thereafter to file rejoinder affidavit.