LAWS(TLNG)-2026-1-51

KEERTHI BHARGAV Vs. BAR COUNCIL OF INDIA

Decided On January 09, 2026
Keerthi Bhargav Appellant
V/S
BAR COUNCIL OF INDIA Respondents

JUDGEMENT

(1.) These Writ Petitions are filed seeking following relief:-

(2.) Heard Sri Yakarapu Sheelu, learned counsel for the petitioner, and Sri Aadesh Varma, learned counsel for the respondents, in W.P. No. 40592 of 2025. Heard Sri Yakarapu Sheelu, learned counsel for the petitioner, Sri Aadesh Varma, learned counsel for respondent No.1, and Sri Jaggari Manikanta Reddy, learned counsel for respondent No.2, in W.P. No. 40436 of 2025. Perused the record.

(3.) These writ petitions are filed challenging the Election Notification dtd. 20/12/2025 issued by Respondent No.2 Secretary, State Bar Council of Telangana.