Telangana High Court
B. Subash vs Sri Ashok Kumar Pandey on 1 October, 2024
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
CONTEMPT CASE No.2051 of 2024
ORDER:
Mr. G.M. Mohiuddin, learned standing counsel for the Bar Council of Telangana - respondent No.2, submitted that as per Section 36-B of the Advocates Act, 1961, enquiry on the complaint against the petitioner, has been transferred to the Bar Council of India, as the enquiry was not completed within the stipulated time of one year. Due to communication gap, the Bar Council of India issued notice dated 21.09.2024.
2. However, the learned standing counsel placed on record letter bearing No.BCI/DC:5458/2024 dated 30.09.2024 issued by the Registrar, Disciplinary Committee, Bar Council of India, whereby the notice dated 21.09.2024 has been withdrawn.
In view of the above, this Court is not inclined to continue the contempt case and it is accordingly closed. The miscellaneous petitions pending, if any, shall stand closed. There shall be no order as to costs.
____________________ B. VIJAYSEN REDDY, J October 01, 2024 DSK