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Madras High Court

R.D.Vijay Anand vs The Secretary on 15 October, 2019

Author: C.Saravanan

Bench: Vineet Kothari, C.Saravanan

                                                                          Judgment dt. 15.10.2019 in W.A.No.2531 of 2013
                                     R.D.Vijay Anand v. The Secretary, Bar Council of Tamil Nadu and Puducherry and Anr.



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 15.10.2019

                                                               CORAM :

                            THE HON'BLE DR.VINEET KOTHARI, ACTING CHIEF JUSTICE
                                                   AND
                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                      W.A.No.2531 of 2013


                      R.D.Vijay Anand                                                          .. Appellant

                                                                   -vs-


                      1.The Secretary,
                        Bar Council of Tamilnadu and Puducherry,
                        Chennai-600 104.

                      2.The President,
                        Bar Association,
                        Combined Court Complex,
                        Coimbatore-18.                                                         .. Respondents


                            Writ Appeal filed under Clause 15 of the Letters Patent against
                      the order dated 21.11.2013 passed in W.P.No.29258 of 2013 on the
                      file of this Court.




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                      Page 1 of 4


http://www.judis.nic.in
                                                                          Judgment dt. 15.10.2019 in W.A.No.2531 of 2013
                                     R.D.Vijay Anand v. The Secretary, Bar Council of Tamil Nadu and Puducherry and Anr.



                                    For Appellant                     : Dr.G.Krishnamurthy

                                    For Respondents                   : Mr.C.K.Chandrasekar
                                                                        for respondent No.1

                                                                         Not Ready in Notice
                                                                         for respondent No.2


                                                      JUDGMENT

(Delivered by The Hon'ble Acting Chief Justice) The learned counsel for the appellant, Dr.G.Krishnamurthy, submits that the appeal has become infructuous. He has also made an endorsement on the bundle to the said effect.

2. In view of the submission made by the learned counsel for the appellant, the appeal is dismissed as infructuous. No costs.

Consequently, M.P.No.1 of 2013 is closed.




                                                                           (V.K., ACJ.)        (C.S.N.,J.)
                                                                                      15.10.2019

                      Index          : Yes/No
                      bbr

                      To:

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                      Page 2 of 4


http://www.judis.nic.in Judgment dt. 15.10.2019 in W.A.No.2531 of 2013 R.D.Vijay Anand v. The Secretary, Bar Council of Tamil Nadu and Puducherry and Anr.

1.The Secretary, Bar Council of Tamilnadu and Puducherry, Chennai-600 104.

2.The President, Bar Association, Combined Court Complex, Coimbatore-18.

__________ Page 3 of 4 http://www.judis.nic.in Judgment dt. 15.10.2019 in W.A.No.2531 of 2013 R.D.Vijay Anand v. The Secretary, Bar Council of Tamil Nadu and Puducherry and Anr.

The Hon'ble Acting Chief Justice and C.Saravanan, J.

bbr W.A.No.2531 of 2013 15.10.2019 __________ Page 4 of 4 http://www.judis.nic.in