VIVEK JAIN Vs. HIGH COURT BAR ASSOCIATION

JUDGEMENT

(1.) This court on the first date of hearing i.e. 3/9/2020 appreciating arguments of learned counsel for petitioners extended benefit of stay of termination of membership of petitioners who are 4 practitioner lawyers of this court.

(2.) When the case was taken up today learned counsel for M.P. State Bar Council sought further time to respond to the relief contained in para 7 (vi) and (viii).

(3.) From the above, it is obvious that there seems to be differences among the members of respondents-Association for reasons best known to the respondents-Association.