Smt. Babli Chaudhary And 2 Others vs Smt. Sarla Gupta And Another
2019 Latest Caselaw 2235 ALL

Citation : 2019 Latest Caselaw 2235 ALL
Judgement Date : 1 April, 2019

Allahabad High Court

Smt. Babli Chaudhary And 2 Others vs Smt. Sarla Gupta And Another on 1 April, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1930 of 2019
 

 
Petitioner :- Smt. Babli Chaudhary And 2 Others
 
Respondent :- Smt. Sarla Gupta And Another
 
Counsel for Petitioner :- Yogendra Pal Singh
 
Counsel for Respondent :- Raj Kumar Kesari
 

 
Hon'ble Manoj Kumar Gupta,J.

One of the issue which arises for consideration in the instant petition is whether a person who is registered as advocate with Bar Council, can start business without surrendering his licence.

Counsel for the parties seeks time to study the matter.

Put up as fresh on 8 April 2019.

(Manoj Kumar Gupta, J.)

Order Date :- 1.4.2019

skv

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