S MEDHI Vs. BAR COUNCIL OF ASSAM

JUDGEMENT

(1.) In a series of money appeals filed by the Assam State Co-operative Marketing and Consumer Federation Ltd., the learned Single Judge of the High Court, while admitting the appeals on 19.06.96, made certain observations, which have serious bearing on, and are of immense importance in, this writ petition. For the sake of brevity, the relevant portions of the observations are quoted herein below:-

(2.) Acting upon the observations made in the order, dated 19.06.96, aforementioned, respondent herein, namely, the Bar Council of Assam, Meghalaya, Manipur, Tripura, Nagaland, Mizorarn and Arunachal Pradesh, (In short, 'the Bar Council') issued a notice, dated 29.05.1997, addressed to the writ petitioner. The relevant portions of this notice run as follows:-

(3.) Challenging the legality and correctness of the observations made by the learned Single Judge in his order, dated 19.06.96, aforementioned, and also terming the notice, dated 29.05.97, issued by the Bar Council as illegal and impermissible, the petitioner has approached this Court, with the help of the present application made under Article 226 of the Constitution of India, to get, inter alia, the remarks made in the order, dated 19.06.1996, aforementioned expunged and the notice, dated 29.05.1997, aforementioned set aside and quashed.