Madras High Court
M.Antony Selvaraj vs The Bar Council Of India on 21 December, 2022
Author: R. Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P.No.4484 of 2018 and WMP.No.5515 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.12.2022
CORAM :
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P.No.4484 of 2018
and
WMP.No.5515 of 2018
M.Antony Selvaraj .. Petitioner
Versus
1. The Bar Council of India,
Represented by its Secretary,
21, Rouse Avenue Institutional Area,
New Delhi - 110 002.
2. The Bar Council of Tamil Nadu & Puducherry,
represented by its Secretary,
High Court Campus, Chennai - 600 104.`
3. The Returning Officer / Hon'ble Judge (Retired),
High Court of Madras,
Bar Council of Tamil Nadu & Pondicherry Elections 2018,
Bar Council of Tamil Nadu & Pondicherry,
Chennai - 600 104, Tamil Nadu.
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https://www.mhc.tn.gov.in/judis
W.P.No.4484 of 2018 and WMP.No.5515 of 2018
4. Osmania University,
Rep.by its Registrar, Main Road,
Amberpet, Hyderabad, Telangana - 500 007.
(R4 suo motu impleaded vide Court order dated 04.01.2019,
made in WP.No.4484 of 2018) ..
Respondents
Writ Petition filed under Article 226 of the Constitution of India to issue a
Writ of Certiorari, calling for the records of the first respondent in suspending the
practice of the petitioner as advocate pending enquiry by its disciplinary
committee, order passed in Removal proceedings No.1/2018 dated 17th /18th
February, 2018 and communicated through BCI:D:900/2018 (Council-AT,
dt.17/18.02.2018) dated 23.02.2018 to the second respondent and quash the same.
For Petitioner : No appearance
For R1 : Mr.S.R.Ragunathan
For R2 : Mr.Pothiraj
For R4 : No appearance
ORDER
(Order of the Court was made by R. MAHADEVAN, J.) Today, when the matter was taken up for consideration, the learned counsel for the respondents submitted that the petitioner is no more and hence, nothing survives for adjudication in this writ petition.
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2.In view of the above submission made by the learned counsel for the respondents, this writ petition is dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.
[R.M.D., J.] [J.S.N.P., J.]
21.12.2022
Index : Yes / No
Internet : Yes / No
av
To
1. The Bar Council of India,
Represented by its Secretary, 21, Rouse Avenue Institutional Area, New Delhi - 110 002.
2. The Bar Council of Tamil Nadu & Puducherry, represented by its Secretary, High Court Campus, Chennai - 600 104.`
3. The Returning Officer / Hon'ble Judge (Retired), High Court of Madras, Bar Council of Tamil Nadu & Pondicherry Elections 2018, Bar Council of Tamil Nadu & Pondicherry, Chennai - 600 104, Tamil Nadu.
4. Osmania University, Rep.by its Registrar, Main Road, Amberpet, Hyderabad, Telangana - 500 007.
3/4https://www.mhc.tn.gov.in/judis W.P.No.4484 of 2018 and WMP.No.5515 of 2018 R. MAHADEVAN, J.
and J.SATHYA NARAYANA PRASAD, J.
av W.P.No.4484 of 2018 and WMP.No.5515 of 2018 21.12.2022 4/4 https://www.mhc.tn.gov.in/judis