SUO MOTU Vs. GUJARAT HIGH COURT ADVOCATES ASSOCIATION

JUDGEMENT

(1.) All these five suo motu References were heard analogously as the subject -matters of these References are almost similar.

(2.) The facts giving rise to these References may be summed up thus : -

(3.) When all these matters were taken up together, Mr. Yatin Oza, the learned Senior Advocate and Mr. Bhargav Bhatt, the learned Advocate, appearing on behalf of the Gujarat Advocates' Association, advanced a preliminary objection as to the maintainability of all these References at the instance of the then Chief Justice of this Court.