Supreme Court - Daily Orders
V C Vinoth Kumar vs Chairman Bar Council Of India New Delhi on 10 September, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.601 COURT NO.2 SECTION IIA
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 (Crl.)...... of 2014
CRLMP No(s). 18383/2014
(Arising out of impugned final judgment and order dated 11/08/2014
in MP No. 2/2014,11/08/2014 in CRLOP No. 14573/2014 passed by the
High Court Of Madras)
V C VINOTH KUMAR Petitioner(s)
VERSUS
CHAIRMAN BAR COUNCIL OF INDIA NEW DELHI AND ORS Respondent(s)
(With appln.(s) for permission to file SLP and interim relief)
Date: 10/09/2014 This petition was called on for mentioning today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Nandakumar,Adv.
Ms. Vedanayaki Kiran D.,Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Permission to file the special leave petition is granted. We see no reason to interfere with the order impugned in this special leave petition which is hereby dismissed.
This order shall not however prevent the petitioner from approaching the High Court for expeditious hearing and disposal of the petition pending before it.
(Mahabir Singh) Signature Not Verified (VEENA KHERA) Digitally signed by COURT MASTER Mahabir Singh Date: 2014.09.10 COURT MASTER 17:04:05 IST Reason: