BAR COUNCIL OF MANIPUR Vs. AMBA

JUDGEMENT

(1.) Heard Ms. Geetarani Waikhom, learned counsel appearing for the applicants. Also heard Mr. Th. Mahira, learned counsel for the respondent Nos. 1, 2 and 3 and Mr. P. Tamphamani, learned counsel assisting Mr. N. Kumarjit, learned AG appearing for the respondent Nos. 4, 5 and 6.

(2.) By this application, the applicants are praying for correction of the cause title in the order dated 04-05-2020 passed in PIL No. 12 of 2020 as well as in the 9th line of para No. 6 of the order. It is submitted that the Bar Council of India was impleaded as respondent No. 6 in PIL No. 12 of 2020. However, in the order dated 04-05-2020, the name of the Bar Council of India has not been incorporated in the cause title. Further, 'the Bar Council of India' as appearing in the 9th line of Para No. 6 should read as Bar Council of Manipur inasmuch as the representation/proposal to be made, if any, is to be submitted by the Bar Council of Manipur.

(3.) After hearing learned counsel for the parties, we are also satisfied that some typographical error has crept into the order dated 04-05-2020 passed in PIL No. 12 of 2020. Accordingly, it is directed that the Bar Council of India be incorporated as respondent No. 6 in the cause title and the Bar Council of India appearing in the 9th line of para No. 6 should instead be read as Bar Council of Manipur in the order dated 04-05-2020 passed in PIL No. 12 of 2020.