- (1.) Heard learned Counsel for the parties.
(2.) By the impugned order, the Bar Council of India held that the appellants have acted in violation of Rule 22 of Chapter II of Part VI of the Bar Council of India Rules [hereinafter referred to as "the Rules"] and suspended them from practicing as lawyers for a period of five years.
(3.) Rule 22 of the Rules reads thus: An Advocate shall not, directly or indirectly, bid for or purchase, either in his own name or in any other name, for his own benefit or for the benefit of any other person, and property sold in the execution of a decree or order in any suit, appeal or other proceeding in which he was in any way professionally engaged.;