Supreme Court - Daily Orders
Jalpa Pradeepbhai Desai vs Bar Council Of India Thr. Secretary on 30 August, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
1
ITEM NO.9 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).28035/2017
(Arising out of impugned final judgment and order dated 20-07-2017
in MCA No. 1762/2017 passed by the High Court of Gujarat at
Ahmedabad)
JALPA PRADEEPBHAI DESAI Petitioner(s)
VERSUS
BAR COUNCIL OF INDIA THR. SECRETARY & ORS. Respondent(s)
(WITH I.R. and IA No.106799/2017-PERMISSION TO FILE LENGTHY LIST OF
DATES and IA No.106797/2017-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.106798/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 30-08-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
Ms. Taruna Ardhendumauli Prasad, Adv.
Mr. Namit Saxena, Adv.
Mr. Vaibhav Shrivastava, Adv.
Mr. Piyush Singh, Adv.
Mr. Nitesh Ransan, Adv.
Mr. Purvish Jitendra Malkan, AOR
Ms. Dharita P. Malkan, Adv.
Ms. Deepa Gorasia, Adv.
Mr. Bhaskar Singh, Adv.
Ms. Rumi Chanda, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SANJAY KUMAR Date: 2018.08.30 17:06:41 IST Reason: Learned counsel for the applicant seeks leave to withdraw the application (IA No.120314/2018). 2 Application is dismissed as withdrawn. Applications for permission to file lengthy list of dates, permission to appear and argue in person and permission to file additional documents are allowed. Learned counsel appearing for the Bar Council of Gujarat has taken instructions and says that the provisional certificate granted to the petitioner on 05.11.2012 will be revived.
The petitioner has informed us that she would like to sit for some examinations and she is apprehensive that the provisional certificate may not be of any use for the purposes of eligibility.
This is only an argument which has been made without any such advertisement placed before us. Liberty is granted to the petitioner to move an application if she believes that she is ineligible to sit for an examination in terms of the advertisement. List the matter on 13th November, 2018 for final disposal.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR