Punjab-Haryana High Court
Mohinder Ahuja vs Bar Council Of Pb. And Hry. And Anr on 18 October, 2024
Neutral Citation No:=2024:PHHC:135930
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
128 CWP-27981-2024
Date of Decision: 18.10.2024.
Mohinder Ahuja ... Petitioner
Versus
Bar Council of Punjab and Haryana and another ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
Present: Mr. Onkar Singh Batalvi, Advocate,
for the petitioner.
VINOD S. BHARDWAJ, J. (ORAL)
Challenge in the present petition is to the order dated 10.10.2024 and 11.10.2024 passed by the Bar Council of Punjab and Haryana, whereby request of the petitioner for seeking hash value and properties of electronic evidence has been rejected along with dismissal of the application for summoning of witnesses.
On being confronted with Section 48AA of the Advocates Act, 1961, providing for review by the Bar Council of India, learned counsel for the petitioner seeks withdrawal of the present petition so as to file a review petition before the Bar Council of India.
Ordered accordingly.
Disposed of as withdrawn with the aforesaid liberty. Needless to mention that in the event of the petitioner preferring a review petition before the Bar Council of India, an expeditious decision be taken thereupon. Let a decision be also taken by the Bar Council of India on the interim application/indulgence sought by the petitioner.
Copy of this order be given to learned counsel for the petitioner under the signatures of Bench Secretary.
18.10.2024. (VINOD S. BHARDWAJ)
monika JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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