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Madras High Court

L.Infant Dinesh vs The Bar Council Of Tamil Nadu on 6 January, 2023

Author: R.Mahadevan

Bench: R.Mahadevan, J.Sathya Narayana Prasad

                                                                                        W.P.No.32806 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 06.01.2023

                                                            CORAM

                                THE HON'BLE MR.JUSTICE R.MAHADEVAN
                                                and
                          THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                     W.P.No.32806 of 2022
                                                             and
                                                    W.M.P.No.32201 of 2022

                     L.Infant Dinesh                                            ...Petitioner
                                                                Vs

                     1.The Bar Council of Tamil Nadu,
                     Rep. By its Secretary,
                     High Court Campus,
                     Chennai – 600 104.

                     2.S.K.Nawaz                                                 ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of India
                     to call for the records on the file of the 1 st respondent relating to its
                     resolution No.162/2022 dated 04.05.2022 and to quash the same along with
                     its referring of proceedings before the Disciplinary Committee IV in
                     D.C.C.No.87 of 2022 dated 20.10.2022.

                                  For Petitioner     : Mr.L.Infant Dinesh (Advocate),
                                                Party-in-person.


                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.32806 of 2022

                                  For Respondents : Mr.C.K.Chandrasekaran for R1.

                                                            ORDER

[Order of the Court was made by R.MAHADEVAN,J.] This Writ Petition has been filed to quash the resolution No.162/2022 dated 04.05.2022 along with the proceedings before the Disciplinary Committee IV in D.C.C.No.87 of 2022 dated 20.10.2022.

2.The learned counsel for the first respondent on instructions submitted that the case pertaining to the petitioner herein has already been transferred to the Committee and hence, there is no requirement for this Court to pursue this matter.

3.Recording the above submission, this Writ Petition stands disposed of leaving it open to the petitioner to raise all the grounds before the Committee. No costs. Consequently, connected Miscellaneous Petition is closed.

(R.M.D.,J.) (J.S.N.P.,J.) 06.01.2023 ay Index:Yes / No Page 2 of 5 https://www.mhc.tn.gov.in/judis  W.P.No.32806 of 2022 Speaking Order / Non-speaking Order Neutral Citation: Yes / No To The Bar Council of Tamil Nadu, Rep. By its Secretary, High Court Campus, Chennai – 600 104.

https://www.mhc.tn.gov.in/judis  W.P.No.32806 of 2022 R.MAHADEVAN,J.

and J.SATHYA NARAYANA PRASAD,J.

ay W.P.No.32806 of 2022 and W.M.P.No.32201 of 2022 Page 4 of 5 https://www.mhc.tn.gov.in/judis  W.P.No.32806 of 2022 Dated:06.01.2023 Page 5 of 5 https://www.mhc.tn.gov.in/judis