MAHESH SHARMA Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The matter comes up on second stay petition.

(2.) At the outset, Mr. Anand Purohit, learned Senior Counsel assisted by Mr. Kapil Purohit appearing on behalf of the respondent-Bar Council of India submits that a very irresponsible statement, with derogatory language and remarks, was made by the petitioner, even when he is holding the responsible position of a Member of the Bar Council of Rajasthan.

(3.) Mr. Manish Shishodia, learned Senior Counsel assisted by Mr. Jaideep Singh Saluja appearing on behalf of the petitioner submits that an immediate apology was tendered by the petitioner to the Bar Council of India as well as the Bar Council of Rajasthan. He further submits that the petitioner is extremely apologetic about his behaviour and comments so made on social media, and seeks liberty from this Court to participate in the democratic process of Bar Council, in light of the apology already made.