- (1.) MR. Anwar, learned senior counsel appearing for the petitioners submitted that this interlocutory application has been filed for amendment of the writ petition in view of the issue of letter dated 30/12/2010.
(2.) HEARD. This interlocutory application will form part of the main writ petition. Mr. Gupta, learned counsel appearing for the Bar Council of India submitted that no further counter affidavit to this interlocutory application is required to be filed.
(3.) HOWEVER, as prayed by him two weeks time is allowed to file supplementary counter affidavit to the allegations made in para13 of the reply filed by the petitioner to the counter affidavit. Put up this case on 15/03/2011. Let a copy of this order be handed over to Dr. J.P.Gupta, as prayed.;