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Judgment
3 paragraphs · 51 wordsWe have heard the appellant-in-person.
We find no reason to interfere in the order impugned dated 24.02.2021 in D.C. Appeal No. 16 of 2020 passed by the Disciplinary Committee of the Bar Council of India, New Delhi.
Consequently, the Civil Appeal stands dismissed. Pending application(s), if any, shall stand disposed of.