Amid controversy surrounding the forgery of the ballot papers in the Bar Council of Delhi elections, and subsequently, ruckus was created by some candidates who had already been eliminated, who had entered the counting area forcefully.
The Bar Council of Delhi has issued a show-cause notice on the basis of the recommendation of the Election Committee to four candidates namely, Adv Vaibhav Jain, Adv Sangita Malhotra, Adv Prakash Chandra Dwivedi and Adv Anju Soni for disturbing the counting process, threatening the senior returning officer, dismantling furniture, instigating other candidates to join them, and threatening the counting staff to leave the hall which they had to fearing their safety.
Bar Council of Delhi has suspended the candidates from entering the S-Block of Delhi High Court; however, their representatives are allowed to be present.
A show-cause notice has been issued to them as to why their licence should not be suspended for misconduct and disciplinary action be taken under the Advocates Act.
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