N.Prakash vs Bar Council Of India
2023 Latest Caselaw 9000 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                 WA NO. 1326 OF 2023(FILING NO.)
  AGAINST THE JUDGMENT WP(C) 24741/2023 OF HIGH COURT OF
                                 KERALA
APPELLANT/S:

            N.PRAKASH
            AGED 59 YEARS
            RESIDING AT PRAJITH VIHAR AYINI ROAD, MARADU P.O.
            ERNAKULAM 5(10) B.A.LL.B SREE NARAYANA LAW
            COLLEGE POOTHOTTA, ERNAKULAM, PIN - 682304
            BY ADV N.PRAKASH(Party-In-Person)


RESPONDENT/S:

    1       BAR COUNCIL OF INDIA
            21, ROUSE AVENUE INSTITUTIONAL AREA, NEAR BAL
            BHAWAN, NEW DELHI REPRESENTED BY ITS SECRETARY,
            PIN - 110002
    2       MAHATMA GANDHI UNIVERSITY
            REPRESENTED BY ITS REGISTRAR UNIVERSITY
            BUILDINGS, PRIYADARSINI HILLS P.O UNIVERSITY
            CAMPUS ROAD, ATHIRAMPUZHA KOTTAYAM, PIN - 686560
    3       SREE NARAYANA LAW COLLEGE
            POOTHOTTA, ERNAKULAM REPRESENTED BY ITS
            PRINCIPAL, PIN - 682307


     THIS    WRIT     APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
14.08.2023,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. F. No. 1326 of 2023
                                   -2-




                            JUDGMENT

Dated this the 14th day of August, 2023

A. J. Desai, C. J.

Learned counsel for the appellant submits that the subject

matter of the appeal has become infructuous.

Placing on record the above, instant writ appeal is dismissed

as infructuous.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb