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Judgment
Bhaskar Raj Pradhan, J
I.A. No. 01 of 2023
Mr. N. Rai, learned Senior Advocate appearing for the petitioners desires to withdraw I.A. No. 01 of 2023 on the ground that there are certain vital issues which have not been raised in it. He seeks liberty to re-file the same. He is permitted to do so. I.A. No. 01 of 2023 is disposed as withdrawn with liberty to file afresh.
I.A. No. 02 of 2023
This is an application for impleadment of two parties in the present writ procedings i.e. the State of Assam and the Bar Council of India. The learned counsel for the respondents present has no objection to the said application being allowed. On consideration of the application in the given facts of the present case it is felt that the two parties are necessary parties. The application is allowed. The State of Assam and the Bar Council of India are impleaded as respondents in this writ petition. The petitioners shall file the amended petition as well as memo of parties within a week from today. I.A. No.02 of 2023 is disposed of.
List on 03.04.2023.