Supreme Court - Daily Orders
State Bar Council Mp vs Sachin Gupta on 13 November, 2019
Bench: Indira Banerjee, Hemant Gupta
ITEM NO.25 COURT NO.17 SECTION XIV
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).26342/2019
(Arising out of impugned final judgment and order dated 23-10-2019
in SP No.13/2019 passed by the Bar Council Of India)
STATE BAR COUNCIL MP Petitioner(s)
VERSUS
SACHIN GUPTA Respondent(s)
(With applications for exemption from filing c/c of the impugned
judgment and exemption from filing O.T)
Date : 13-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Anshuman Ashok, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the Bar Council of India has fixed the date of hearing on 14.12.2019, we do not deem it expedient to interfere. The Special Leave Petition is accordingly, dismissed. Pending applications, if any stand disposed of.
It is expected that the Bar Council of India will decide the matter with due expedition.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2019.11.16 12:49:17 IST Reason: (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master