Abdul Samad K.H vs Bar Council Of India
2022 Latest Caselaw 1817 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022/27TH MAGHA, 1943
                 WP(C) NO. 5178 OF 2022
PETITIONER:

         ABDUL SAMAD K.H
         AGED 54 YEARS
         S/O.HAIDER, ADVOCATE, K-191A/95
         CHAVAKKAD BAR ASSOCIATION, THRISSUR
         RESIDING AT KALLIPARAMBIL HOUSE
         OPPOSITE TO COURT COMPLEDX, CHAVAKKAD
         THRISSUR-680 506

         BY ADVS.
         SREEHARI INDUKALADHARAN
         FRANCIS P.T


RESPONDENTS:

    1    BAR COUNCIL OF INDIA
         21, ROUSE AVENUE INSTITUTIONAL AREA
         NEAR BAL BHAWAN, NEW DELHI-110 002
         REPRESENTED BY ITS SECRETARY

    2    BAR COUNCIL OF KERALA
         BAR COUNCIL BHAVAN, HIGH COURT CAMPUS
         ERNAKULAM, KOCHI-682 031
         REPRESENTED BY ITS SECRETARY

    3    CHAVAKKAD BAR ASSOCIATION
         COURT COMPLEX, CHAVAKKAD
         THRISSUR-680 506
         REPRESENTED BY ITS PRESIDENT

         BY SRI.RAJIT, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 16.02.2022, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.5178/2022
                                      :2:




                           N. NAGARESH, J.

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                      W.P.(C) No.5178 of 2022

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             Dated this the 16th day of February, 2022

                            JUDGMENT

~~~~~~~~~

The learned counsel for the petitioner seeks

permission to withdraw the writ petition with liberty to file a

fresh writ petition incorporating further facts and grounds.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N. NAGARESH, JUDGE aks/16.02.2022