Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5111 OF 2021
RAMESH CHAND GOYAL APPELLANT(S)
VERSUS
BALBIR SINGH CHAKKAL RESPONDENT(S)
O R D E R
We have heard the appellant-in-person.
We find no reason to interfere in the order
impugned dated 24.02.2021 in D.C. Appeal No. 16 of 2020
passed by the Disciplinary Committee of the Bar Council
of India, New Delhi.
Consequently, the Civil Appeal stands dismissed.
Pending application(s), if any, shall stand
disposed of.
……………………………………………J
(AJAY RASTOGI)
……………………….……………………J
(ABHAY S. OKA)
NEW DELHI;
OCTOBER 04, 2021.
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.10.06
11:29:11 IST
Reason: