Madras High Court
K.Ramadoss vs Bar Council Of India on 8 August, 2023
Author: R.Mahadevan
Bench: R.Mahadevan, Mohammed Shaffiq
W.P.No.20017 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 08.08.2023
CORAM
THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
AND
THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ
W.P.No.20017 of 2023
and W.M.P.No.19373 of 2023
1.K.Ramadoss
Son of L.Kesavalu Naidu,
No.54/F, W-Block Anna Nagar,
Chennai – 600 040.
2.K.Vasu
Son of L.Kesavalu Naidu,
No.54/F, W-Block Anna Nagar,
Chennai – 600 040. .. Petitioners
Vs.
1.Bar Council of India,
represented by its Secretary,
21, Rouse Avenue Institutional Area,
Near Bal Bhawan, New Delhi – 110 002.
2.The Bar Council of Tamil Nadu & Puducherry,
represented by its Secretary,
High Court Complex,
Chennai – 600 104.
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.20017 of 2023
3.E.Lenin, Advocate,
Son of Elumalai,
No.15, Amman Koil Street,
Sundarachozhapuram, Thiruverkadu,
Chennai – 600 077. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India
seeking for the issuance of a WRIT OF MANDAMUS directing the second
respondent to dispose of the complaint dated 30.01.2019 in Complaint
No.147 of 2019 made by the petitioners against the third respondent
pending in DCC No.17/2020, Disciplinary Committee No.VI and take such
action in accordance with law within the time frame fixed by this Court.
For Petitioners : Mr.D.Srinivasan
for Mr.D.Suriya Devi
For RR 1 and 2 : Mr.C.K.Chandrasekar
ORDER
[Order of the court was made by R.MAHADEVAN, J.] The petitioners have preferred the present writ petition, seeking a direction to the second respondent to dispose of the complaint bearing No.147 of 2019 dated 30.01.2019 made by them against the third respondent, culminating in DCC No.17/2020 on the file of the Disciplinary 2/4 https://www.mhc.tn.gov.in/judis W.P.No.20017 of 2023 Committee No.VI, in accordance with law within a time frame to be fixed by this Court.
2. The learned counsel for the respondents 1 and 2 submitted that the prayer of the petitioners has already been met with by the second respondent by placing the matter before the Disciplinary Committee of the Bar Council of India vide proceedings B.C.I.Tr.Case No.192 of 2022 and hence, nothing survives for further adjudication herein.
3. The submission so made on the side of the respondents has been agreed by the learned counsel for the petitioners.
4. Recording the above submissions made on either side, this writ petition stands closed. No costs. Connected W.M.P. is also closed.
[R.M.D., J.] [M.S.Q., J.]
08.08.2023
Index: Yes / No
Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd 3/4 https://www.mhc.tn.gov.in/judis W.P.No.20017 of 2023 R.MAHADEVAN, J.
AND MOHAMMED SHAFFIQ, J.
nsd To
1.The Secretary, Bar Council of India, 21, Rouse Avenue Institutional Area, Near Bal Bhawan, New Delhi – 110 002.
2.The Secretary, Bar Council of Tamil Nadu & Puducherry, High Court Complex, Chennai – 600 104.
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