HARISH N Vs. SHESHADRIPURAM LAW COLLEGE

JUDGEMENT

(1.) All these writ appeals, involving interpretation of 'Explanation' to Rule 5 of the Bar Council of India Rules ('BCI Rules' for short), are directed against the common order dated 16.12.2016 in W.P.No.36654/2015 and connected cases; and the common order dated 5.1.2017 in W.Ps.No.48664-667/2015 and connected cases, passed by the Hon'ble Single Judge.

(2.) We have heard the learned Counsel for the parties.

(3.) Being satisfied with the cause shown in the affidavits accompanying with the applications, the delay in filing the