N.Prakash vs Bar Council Of India
2023 Latest Caselaw 1279 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                  &
             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                        WA NO. 2007 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 39387/2022 OF HIGH COURT OF KERALA
APPELLANT/PETITIONER:

          N.PRAKASH
          S/O. LATE A.NARAYANA RAO,
          RESIDING AT PRAJITH VIHAR,
          AYINI ROAD, MARADU P.O., ERNAKULAM,
          5-9, B.A. LL.B, SREE NARAYANA LAW COLLEGE,
          POOTHOTTA, ERNAKULAM, PIN - 682 307.

          BY ADV I.DINESH MENON


RESPONDENTS/RESPONDENTS:

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

    2     MAHATMA GANDHI UNIVERSITY,
          REPRESENTED BY ITS REGISTRAR, UNIVERSITY BUILDINGS,
          PRIYADARSINI HILLS P.O., UNIVERSITY CAMPUS ROAD,
          ATHIRAMPUZHA, KOTTAYAM, PIN - 686 560.

    3     THE VICE CHANCELLOR
          MAHATMA GANDHI UNIVERSITY, UNIVERSITY BUILDINGS,
          PRIYADARSINI HILLS P.O., UNIVERYSITY CAMPUS ROAD,
          ATHIRAMPUZHA, KOTTAYAM, PIN - 686 560.

    4     SREE NARAYANA LAW COLLEGE
          POOTHOTTA, ERNAKULAM,
          REPRESENTED BY ITS PRINCIPAL, PIN - 682 307.

    5     STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO
          HIGHER EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM, PIN - 695 001.
 W.A.No.2007 of 2022

                                    2



    6        THE BAR COUNCIL OF KERALA
             REPRESENTED BY ITS SECRETARY, BAR COUNCIL BHAVAN,
             HIGH COURT CAMPUS, ERNAKULAM, PIN - 682 031.

             ADV.RAJIT, SC, BCI
             SRI. SURIN GEORGE IPE, SC, MG UNIVERSITY
             ADV.SRI.P.V.ALIAS FOR R4


      THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
18.01.2023,     THE    COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W.A.No.2007 of 2022

                                  3


                            JUDGMENT

Dated this the 18th day of January, 2023

S. Manikumar, C.J.

In our earlier order dated 17.01.2023, at paragraph No.4, we

have inadvertently recorded that the examination has been

postponed to 23.02.2023, whereas it is postponed to 23.01.2023.

2. We have also recorded the statement dated 16.01.2023 of

the Mahatma Gandhi University represented by its Registrar,

Kottayam (respondent No.2).

3. On this day, when the matter came up for hearing,

Ms.Renu B. Raj, learned counsel for the appellant submitted that

having regard to the statement recorded vide order dated

17.01.2023, writ appeal may be disposed of.

The writ appeal is disposed of accordingly.

Pending interlocutory applications, if any, shall stand closed.

Sd/-

S. Manikumar Chief Justice

Sd/-

Shaji P. Chaly Judge vpv //true copy//

P.A. to Judge