G.M. Lodha, J. - (1.) THE elections of the Bar Council of Rajasthan are under fame and fire in this petition, where several allegations have been made arising from the plant of invalidity of Rule 4 and going to the extent of allegation of rigging of the entire elections. The writ petition had been admitted by this Court on 7th of April, 1982 while counting of the votes were in progress, having counted on the same day. An interim stay order was granted restraining the Respondents from declaring the results of the election but permitting them to go ahead with the counting the votes.
(2.) THE Bar Council of Rajasthan along with the Chairman of the Bar Council and the Secretary have filed the return and prayed that the ad interim stay order granted by this Court should be counted as that the process of the election can be completed and the results can be declared. Prolonged arguments were heard and in view of the agency and importance of the matter, the arguments have been completed today on a non -working day, at the request of the learned Counsel for the parties.
(3.) THE elections are taking place under the Advocates Act 1962 hereinafter called as the Act and the Rules framed thereunder.;