BAR COUNCIL OF INDIA Vs. A.K. BALAJI
LAWS(SC)-2012-7-101
SUPREME COURT OF INDIA
Decided on July 04,2012

BAR COUNCIL OF INDIA Appellant
VERSUS
A.K. Balaji Respondents

JUDGEMENT

- (1.) ISSUE notice returnable in ten weeks.
(2.) M /s. Dua Associates waive service for common Respondent Nos. 14 and 33, Mr. E.C. Agrawala, Advocate, waives service for common Respondent Nos. 10, 16, 19, 26, 39 and 40, and Mr. Sakya Singha Chaudhari, Advocate, waives service for common Respondent No. 18 in the special leave petitions. Notice shall only go to the unrepresented Respondents.
(3.) DASTI , in addition to the ordinary process, is permitted.;


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