Punjab-Haryana High Court
Balbir Singh Billing Advocate vs Bar Council Of India And Others on 30 October, 2012
Bench: A.K. Sikri, Rakesh Kumar Jain
CWP No.21055 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.21055 of 2012 (O&M)
Date of Decision: 30.10.2012
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Balbir Singh Billing Advocate
. . . .Petitioner
Versus
Bar Council of India and others
. . . . Respondents
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CORAM: HON'BLE MR.JUSTICE A.K. SIKRI, CHIEF JUSTICE
HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.R.K. Chhibbar, Sr. Advocate, with
Mr.Ranjit Chawla, Advocate,
for the petitioner.
Mr.Rahul Rathore, Advocate,
for respondent No.1.
Mr.M.L. Saggar, Sr. Advocate, with
Mr.Sunny Saggar, Advocate,
for respondent No.2.
Mr.Harinder Pal Singh Ishar, Advocate,
for respondent Nos.8 and 11.
Mr.C.M. Munjal, Advocate,
for respondents No.16 to 27.
Mr.B.S. Rana, Addl. A.G. Haryana.
Mr.J.S. Puri, Addl. A.G. Punjab.
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A.K. SIKRI, CJ. (ORAL)
Since, Bar Council of India has passed the order dated 12.10.2012 extending the term of the Bar Council of Punjab & Haryana India by another six months, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file substantive petition challenging the CWP No.21055 of 2012 (O&M) -2- order which is a subject matter of present petition as well as order passed by the Bar Council of India in review petition.
Liberty is granted.
Petition is dismissed as withdrawn.
(A.K. SIKRI) (RAKESH KUMAR JAIN) CHIEF JUSTICE JUDGE OCTOBER 30, 2012 Vivek