Madhya Pradesh High Court
Bar Association Lahar Dist. Bhind vs State Bar Council Of M.P. on 24 November, 2016
W.P. No.9371 of 2016
24/11/2016
Shri Sameer Seth, Advocate for the petitioner.
Shri R.L. Gupta, Advocate and Shri R.K. Sahu,
Advocate for their respective respondents.
Having heard learned counsel for the parties, we find that as held in W.P. No.574/2016 and W.P.No.2827/2016 decided on 16.11.2016, in cases pertaining to election of the M.P. Bar Association, Jabalpur, the action taken by the Appeal Committee vide Annexure-P/1 in the matter of declaring the election holding it to be illegal and suspending the three members was not proper and accordingly we restrain the Bar Council from implementing the recommendations of the Appeal Committee as contained in Annexure-P/1 and grant liberty to the Bar Council to proceed with the matter in accordance with law in case they are required to take action. However, operation and effect of the order Annexure-P/1 shall not be given effect to.
Needless to emphasis that if person is aggrieved by the election held for the District Bar Association Lahar, District Bhind, he shall be at liberty to file an election petition before the appropriate Committee notified by the Bar Council.
With the aforesaid, the petition stands disposed of.
(Rajendra Menon) (Smt. Anjuli Palo)
Acting Chief Justice Judge
Khan*