RAMAKANT SHARMA Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the resolution passed by the Bar Council of India in its meeting held on 15/9/2018, whereby it has ordered the maintenance of status quo as existed prior to 7/8/2018, while entertaining a petition filed by seven Members of the Bar Council of Himachal Pradesh and has been filed for the following substantive relief(s):-

(2.) It is the pleaded case of the petitioners that previously elections to the Bar Council of Himachal Pradesh were held in the year, 2011 and the same were published in the Gazette on 27/6/2011. The term of the State Bar Council expired on 26/6/2016 and was extended till 26/12/2016 and thereafter a Special Committee was constituted by Bar Council of India as per its resolution dtd. 27/12/2016. This Committee was constituted under Sec. 8(A) of Advocates Act, 1961 and comprised of the then Advocate General, as its Chairman and Shri Amit Vaid and Shri Sandeepan Sharma, Advocates, as its Members.

(3.) This Court vide order dtd. 23/10/2018 stayed the operation of the impugned Annexure P-45 to the extent it directed the parties to maintain status quo as existed prior to 7/8/2018.