Shrikant Sharma vs Bar Council Of India And Others
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Uttarakhand High Court

Shrikant Sharma vs Bar Council Of India And Others on 17 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3095 of 2025
                                  Shrikant Sharma                                            ............Petitioner
                                                             Vs.
                                  Bar Council of India and others                            ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Vikas Bahuguna, learned counsel for the petitioner.

2. Mr. Sandeep Tiwari, learned counsel for the respondent nos.1 and 2.

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

4. Mr. B.S. Koranga, learned counsel for respondent no.5.

5. Counter affidavit filed by respondent no.5 is taken on record.

6. Mr. Vikas Bahuguna, learned counsel for the petitioner submits that since he has been elected as Member of the Bar Council of Uttarakhand, therefore, he would not like to continue as an Advocate to appear in the matter wherein Bar Council of Uttarakhand is a party- respondent and seeks permission to withdraw his vakalatnama in the matter.

7. Permission so sought for is granted.

8. Henceforth the name of Mr. Vikas Bahuguna, Advocate, will not be shown in the present writ petition for the petitioner.

9. Mr. Priyansh Mittal, Advocate, submits that he has been instructed to appear in the matter on behalf of the petitioner and needs 10 days' time to file his vakalatnama

in the matter.

10. He may do so within ten days.

11. List this case on 17.04.2026.

(Pankaj Purohit, J.) 17.03.2026 SK