TARLOCHAN SINGH Vs. PUNJAB AND HARYANA BAR COUNCIL

JUDGEMENT

(1.) LEARNED counsel appearing for the Bar Council of Punjab and Haryana ? respondent no.1 has brought to the notice of this Court Rule 12 of the Bar Association (Constitution and Regulation) Rules, 2009 which is extracted herebelow:- "12 Role of the Bar Council The autonomy of the Bar Association shall be respected and maintained. a) In case of any dispute, if the constitution or the by-laws does not provide any remedy, then the Bar Council shall take all effective steps to resolve the dispute. b) No Civil Court would have jurisdiction to entertain any dispute of the Bar Association c) The Bar Council shall have the power to cancel the certificate of registration and recognition granted to any Bar Association under these Rules after providing an opportunity of being heard to the concerned parties."

(2.) THE petitioners seem to have been removed from the Membership of Bar Association in view of the resolution of the Association.

(3.) ON due consideration of the matter, I am of the considered opinion that it is not necessary for the petitioners to approach the Bar Council considering the fact that the application has been filed and Bar Council is on notice and is seized of the matter.