R.K.AGRAWAL,J. - (1.) The present transferred case has originated owing to the steps taken by the Bar Council of India to cause an enquiry and to find out fake lawyers out of its members and/or not even a member of the Bar Councils and/or member of any Bar Association of the country. While countering, Bar Council of India has submitted that steps have been taken in the matter in accordance with the Advocates Act, 1961 and the Rules framed thereunder to come to a conclusion and to find out such number of fake lawyers in the country and only thereafter the elections to the State Bar Councils can be held.
(2.) This Court, vide order dated 05.10.2015, directed that all the matters which are pending in different High Courts in connection with the matter in question be transferred to this court for hearing while refusing to grant stay in respect of giving effect to the Notification in connection with the Bar Council of India Certificate and Place of Practice (Verification) Rules, 2015.
(3.) Further, in pursuance thereto, this court, vide order dated 02.11.2015, directed that the persons who are not members of the Bar Association of any State or District or otherwise to carry on their profession, the certificate which has been asked for by the Bar Council of India to be attached with the application form that should be taken into account by the respective Bar Councils allowing them to apply and thereby on such application concerned, Bar Council will take necessary steps to find out the correct position in respect of those persons. It was further made clear that the persons who were practicing as a conveyancing lawyer or otherwise or in terms of the Rules of Advocates Act in any manner whatsoever, they should not be interfered with carrying on their practice in such manner whatsoever by the Bar Council of India, if they are legally enrolled through the Bar Councils.;