Sri Hussain Owais Sabir vs The Bar Council Of India
2026 Latest Caselaw 16 Kant

Karnataka High Court

Sri Hussain Owais Sabir vs The Bar Council Of India on 5 January, 2026

                                              -1-
                                                             NC: 2026:KHC:56
                                                       MFA No. 1169 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF JANUARY, 2026

                                            BEFORE
                                THE HON'BLE MS. JUSTICE JYOTI M
                   MISCELLANEOUS FIRST APPEAL NO. 1169 OF 2025 (CPC)

                   BETWEEN:

                   1.    SRI HUSSAIN OWAIS SABIR
                         SON OF K.M.HUSSAIN,
                         AGED ABOUT 34 YEARS
                         ADVOCATE,
                         ENROLMENT NO.D/889/2019
                         COP NO.COP/2021/347714
                         PROPRIETOR OF K.H. LAW OFFICE
                         NO.15, 1ST FLOOR, BHARATH BHAVAN,
                         INFANTRY ROAD, BENGALURU -560 001

                   2.    SRI. OSMAN HARUN HUSSAIN
                         SON OF K.M.HUSSAIN,
                         AGED ABOUT 42 YEARS,
                         ADVOCATE
                         ENROLMENT NO.D/639/2018
Digitally signed         COP NO. COP/2018/232651
by THEJAS
KUMAR N                  PROPRIETOR OF BATAL LAW FIRM
Location: HIGH           NO.17, 1ST FLOOR, BHARATH BHAVAN,
COURT OF                 INFANTRY ROAD, BENGALURU -560 001
KARNATAKA
                         APPELLANT NO.1 AND 2 ARE
                         HAVING ADDRESS ALSO AT
                         NO.K-1 GROUND FLOOR,
                         BIRBAL ROAD, JUNGAPURA EXTENSION,
                         NEW DELHI-110 014.
                                                               ...APPELLANTS
                   (BY SRI. KALEEMULLA SHARIFF, ADVOCATE FOR
                       SRI. IMRAN A., ADVOCATE)
                            -2-
                                           NC: 2026:KHC:56
                                      MFA No. 1169 of 2025


HC-KAR



AND:

1.   THE BAR COUNCIL OF INDIA
     NO.21, ROUSE AVENUE
     INSTITUTIONAL AREA,
     NEAR BAL BHAVAN,
     NEW DELHI - 110 002
     REP. BY ITS SECRETARY

2.   THE BAR COUNCIL OF DELHI
     NO.2, 6, KHEL GAON MARG
     SIRI INSTITUTIONAL AREA,
     SIRI FORT, NEW DELHI - 110 049
     REP BY ITS SECRETARY

3.   THE DIRECTOR GENERAL OF POLICE
     AND INSPECTOR GENERAL OF POLICE
     BENGALURU POLICE HEAD QUARTERS
     NRUPATUNGA ROAD, BESIDE RBI,
     BENGALURU - 560 001

4.   THE COMMISSIONER OF POLICE
     INFANTRY ROAD, BENGALURU - 560 001.

5.   THE DEPUTY COMMISSIONER OF POLICE
     CENTRAL NO.8, CENTRAL DIVISION,
     KASTURBA ROAD, BENGALURU - 560 001

6.   THE ASSISTANT COMMISSIONER OF POLICE
     PULAKESHINAGAR, LAZAR ROAD, COX TOWN,
     BENGALURU -560 005

7.   THE INSPECTOR OF POLICE
     COMMERCIAL STREET POLICE STATION
     NO.67, COMMERCIAL STREET
     TASKER TOWN, SHIVAJINAGAR
     BENGALURU -560 001

8.   THE STATION HOUSE OFFICER
     COMMERCIAL STREET POLICE STATION
     NO.67, COMMERCIAL STREET
                          -3-
                                       NC: 2026:KHC:56
                                  MFA No. 1169 of 2025


HC-KAR



     TASKER TOWN, SHIVAJINAGAR
     BENGALURU-560001

9.   MAHESH
     FATHER'S NAME NOT KNOWN
     MAJOR IN AGE,
     C/O. ALLEGED TO
     COMMERCIAL STREET POLICE
     SHIVAJINAGAR,
     BENGALURU -560 001
     CLAIMING/ALLEGED TO BE
     MEMBER OF BAR COUNCIL OF DELHI

10. AYUB MENON @ HALF MURDER AYUB
    FATHER'S NAME NOT KNOWN
    MAJOR

11. AYAZ @ SWITCH OFF AYAZ
    FATHER'S NAME NOT KNOWN
    MAJOR

12. SRINIVAS @ VASTARA SEENA
    FATHER'S NAME NOT KNOWN
    MAJOR

     RESPONDENT NOS.10 TO 12 ARE
     ALLEGED TO BE RESIDENT OF HOUSE NO.2,
     COCONUT GARDEN, NAGANATHAPURA VILLAGE
     HOSA ROAD, BENGALURU - 560 100
                                        ...RESPONDENTS

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER 43 RULE 1(r) READ WITH SECTION 104 OF THE CODE
OF CIVIL PROCEDURE.


     THIS MISCELLANEOUS FIRST APPEAL IS LISTED FOR
ADMISSION, THIS DAY, THE JUDGMENT WAS DELIVERED AS
UNDER:
                                -4-
                                               NC: 2026:KHC:56
                                         MFA No. 1169 of 2025


 HC-KAR



                        ORAL JUDGMENT

Sri.Kaleemulla Shariff, counsel on behalf of

Sri.Imran A., for the appellants appeared in person.

2. Counsel submits that the appeal has become

infructuous, hence, it may be dismissed as having become

infructuous.

3. When queried, counsel submits that a conscious

decision is taken about the dismissal of the appeal as

having become infructuous.

4. The oral submission is placed on record.

5. The appeal is dismissed as having become

infructuous.

SD/-

(JYOTI M) JUDGE

SS List No.: 1 Sl No.: 3