BIHAR STATE BAR COUNCIL Vs. SHAHNAZ FATMA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This appeal is against the judgment dtd. 5/7/2024 passed by a learned Single Judge in C.W.J.C. No. 4448 of 2022.

(3.) By the impugned judgment, the order of the Disciplinary Committee of the Bar Council of India (respondent no. 2) in Removal Proceeding No. 55 of 2021 dtd. 18/12/2021 has been set aside and consequently the notifications/orders dtd. 3/1/2022 and 4/1/2022 issued by the appellant/Bihar State Bar Council have also been set aside.