Supreme Court - Daily Orders
Shri Jaspal Singh vs Rakesh Babbar,Advocate on 4 August, 2014
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURIDICTION
CIVIL APPEAL NO. 7205 OF 2012
JASPAL SINGH ...APPELLANT(S)
VERSUS
RAKESH BABBAR, ADVOCATE ...RESPONDENT(S)
O R D E R
Heard counsel for the parties.
2. The impugned orders are non-speaking orders and are set aside. The disciplinary case being Complaint Case No.74 of 2007 is restored to the file of the Bar Council of Punjab & Haryana, Chandigarh. The Disciplinary Committee of the Bar Council of Punjab & Haryana shall hear the parties and dispose of the complaint within six months from the receipt of a copy of this order and pass a speaking order.
3. The appeal is allowed as above. No costs.
........................CJI. ( R.M. LODHA ) Signature Not Verified ..........................J. Digitally signed by NEETU KHAJURIA (KURIAN JOSEPH) Date: 2014.08.08 10:11:58 IST Reason:
NEW DELHI; ..........................J. AUGUST 04, 2014 ( ROHINTON FALI NARIMAN ) ITEM NO.44 COURT NO.1 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NO(S). 7205 OF 2012 JASPAL SINGH Appellant(s) VERSUS RAKESH BABBAR,ADVOCATE Respondent(s) (With appln. (s) for exemption from filing O.T. and office report) Date : 04/08/2014 This appeal was called on for hearing today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE KURIAN JOSEPH HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Mukesh Sharma, Adv.
Ms. Monica, Adv.
Mr. Rameshwar Prasad Goyal ,Adv.
For Respondent(s) Mr. Rajneesh Gupta, Adv.
Mr. Dinesh Verma, Adv.
Mr. Subhasish Bhowmick ,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard counsel for the parties The appeal is allowed in terms of the signed order.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
(Signed Order is placed on the file.)