TAXATION BAR ASSOCIATION Vs. BIHAR STATE BAR COUNCIL

JUDGEMENT

(1.) I.A. No. 9144 of 2010 has been filed on behalf of the Petitioners for adding Returning Officer, Taxation Bar Association, Bihar, Patna as Respondent No. 4 and also for restraining Bihar State Bar Council to conduct election of the Taxation Bar Association, Bihar, Patna during the pendency of this writ petition. So far as the first part of the prayer made in the interlocutory application is concerned, the same is allowed and the Returning Officer, Taxation Bar Association, Bihar, Patna is directed to be added as Respondent No. 4.

(2.) Furthermore, since all the parties to the writ petition have appeared and this case is being finally heard for deciding the matter at this stage, there is no occasion to pass any order with respect to the second prayer of injunction made in the said interlocutory application against the Respondents.

(3.) Heard learned Counsel for the Petitioners, learned Counsel for the Bihar State Bar Council and its authorities as well as learned Counsel for the newly added Returning Officer, Taxation Bar Association, Bihar, Patna.