PARASMAL UTTAMCHAND JAIN Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The Petitioner challenges the order dtd. 11/11/2017 passed by Respondent no.1 - Bar Council of India, dismissing the Petitioner's Revision Application filed under Sec. 48A of the Advocates Act, 1961 ("Act") against Respondent nos. 2 to 4.

(2.) Since the matter has a long history, the relevant facts are summarized below:

(3.) At the outset, Mr. Yogendra Rajgor, learned counsel appearing for Respondent no.1, raised a preliminary objection regarding the maintainability of the Petition. He contended that the Petitioner's second complaint was founded on the same cause of action as the earlier complaint and was therefore not maintainable. He further contended that a private dispute emanates from a property transaction which took place prior to Respondent no.2's enrollment as an advocate and which is already the subject matter of several proceedings.