BAR COUNCIL OF INDIA Vs. SAVULGAY PRABHAKAR

JUDGEMENT

(1.) THE aforesaid two appeals have already been admitted for hearing.

(2.) BOTH the interlocutory applications are taken up for hearing, though arising out of separate appeals, however fact and law involved therein are identically same and further, Hon'ble trial judge has passed common judgment and order dated 12.11.2014 in two separate writ petitions, being W.P. Nos. 17676 & 24760 of 2014.

(3.) ESSENTIALLY , in both the writ petitions, a declaration has been sought that, by virtue of Section 34 of the Andhra Pradesh Reorganization Act, 2014 (hereinafter referred to as 'Act, 2014'), Bar Council for the State of Telangana has become functional.