Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO. 565 OF 2018
IN
TRANSFERRED CASE (CIVIL) NO. 126 OF 2015
Ajayinder Sangwan and Ors. .... Petitioner(s)
Versus
K.K. Mohan .... Respondent(s)
O R D E R
R.K. Agrawal, J.
1) This petition has been filed by the present applicants seeking
initiation of proceedings under the Contempt of Courts Act 1971,
for alleged willful disobedience of this Court’s order dated
14.12.2017 along with orders dated 23.08.2017 and 24.11.2017
passed in Transferred Case (C) No. 126 of 2015.
2) In the application for directions filed on behalf of the Bar
Council of India (BCI) on 23.01.2018, we find that the BCI has
finalized the schedule for election in respective State Bar Councils.
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.02.05
16:37:22 IST
Reason:
Further, we are of the opinion that the election schedule as finalized
by the BCI is just and proper.
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3) In view of the above, we are of the considered opinion that no
case has been made out to initiate contempt proceeding against the
BCI. The contempt petition is hereby dismissed.
...…………….………………………J.
(R.K. AGRAWAL)
.
…....…………………………………J.
(ABHAY MANOHAR SAPRE)
NEW DELHI;
FEBRUARY 5, 2018.
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