SHOBHA VENKATESH SHET Vs. SUDHIR N. SINDHE

JUDGEMENT

(1.) Considering the short controversy involved, we have heard the Petitioner in-person, learned Advocate Mr. Makarand Bakore for the Respondent No. 2-Bar Council of Maharashtra and Goa and learned Advocate Mr. S. R. Nagolkar, for the Respondent No. 3-The High Court Administration.

(2.) Heard. Rule. Rule made returnable forthwith. By consent of all parties the matter is heard finally.

(3.) The only issue involved in this petition is whether the Petitioner is denied right of hearing, when Special Committee of the Bar Council of Maharashtra and Goa has decided to initiate suo-moto enquiry against her and referred the complaint to the Disciplinary Committee on 17/06/2019. According to her, Special Committee while initiating suo-moto enquiry, has breached its own resolution No. 187 of 1978 dtd. 24/06/1978. The resolution is in two parts.