MOHAN Vs. HIGH COURT BAR ASSOCIATION

JUDGEMENT

(1.) Leave is granted to the petitioners to add all the Bar Associations of the Courts in Vidarbha Region, as party respondents to the present petition.

(2.) At the outset, a permission is granted to the petitioner to delete last sentence (three lines) of paragraph 14 at page 11 and last sentence (last six lines) in paragraph 16 at page 13.

(3.) Necessary amendment be carried out within one week.