WPMS/3441/2025
2025 Latest Caselaw 6145 UK

Uttarakhand High Court

WPMS/3441/2025 on 11 December, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                 Office Notes,
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noSL.   Date                                    COURT'S OR JUDGES'S ORDERS
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                                   WPMS No. 3441 of 2025
                                   Hon'ble Manoj Kumar Tiwari, J

                                   1.    Mr. Ajay Joshi, learned counsel for the
                                   petitioner.
                                   2.    Mr. Sandeep Tiwari, learned counsel
                                   for respondent nos. 1 & 2.

3. Mr. Vishwa Prakash Bahuguna, learned counsel for respondent nos. 3 & 4.

4. Petitioner is challenging a notice issued by the disciplinary committee of Bar Council of Uttarakhand on a complaint made by respondent no. 5. It is contended that Bar Council has not recorded any reason nor its satisfaction has been recorded that prima facie petitioner has committed a misconduct. This, according to learned counsel for the petitioner, is a sine qua non for referring a complaint to the disciplinary committee for enquiry. Reliance is placed on the judgment rendered by Hon'ble Supreme Court in the case of Bar Council of Maharashtra and Goa v. Rajiv Nareshchandra Narula and Others, 2025 SCC OnLine SC 2063.

5. Issue notice to respondent no. 5 returnable within four weeks. Steps be taken within 48 hours.

6. List on 18.02.2026.

7. Till the next date of listing, further proceedings pursuant to impugned notice shall remain stayed.

of 2025) stands disposed of accordingly.

(Manoj Kumar Tiwari, J) 11.12.2025 Aswal