AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 138 wordsThis petition has been filed by the present applicants seeking initiation of proceedings under the Contempt of Courts Act 1971, for alleged willful
disobedience of this Court''s order dated 14.12.2017 along with orders dated 23.08.2017 and 24.11.2017 passed in Transferred Case (C) No.
126 of 2015.
In the application for directions filed on behalf of the Bar Council of India (BCI) on 23.01.2018, we find that the BCI has finalized the schedule
for election in respective State Bar Councils. Signature Not Verified Digitally signed by Further, we are of the opinion that the election schedule as
finalized by the BCI is just and proper.
In view of the above, we are of the considered opinion that no case has been made out to initiate contempt proceeding against the BCI. The
contempt petition is hereby dismissed.