REPORTABLE   

IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION

CONTEMPT PETITION (C) NO. 565 OF 2018 IN

TRANSFERRED CASE (CIVIL) NO. 126 OF 2015  

Ajayinder Sangwan and Ors.  .... Petitioner(s)

Versus

K.K. Mohan               .... Respondent(s)

O R D E R  R.K. Agrawal, J.

1) This 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.

2) 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.

Further, we are of the opinion that the election schedule as finalized

by the BCI is just and proper.   

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3) 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.   

...…………….………………………J.                        (R.K. AGRAWAL)                                  

.…....…………………………………J.                 (ABHAY MANOHAR SAPRE)                 

NEW DELHI; FEBRUARY 5, 2018.  

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