Atul Jaity v. Manoj Bali (SC) BS762560
SUPREME COURT OF INDIA

Before:- D.K. Jain and H.L. Dattu, JJ.

Petition(s) for Special Leave to Appeal (Crl) No(s). 5609 of 2009. (From the judgment and order dated 10.11.2008 in CRMMO No. 73 of 2008). D/d. 24.1.2011.

Atul Jaity - Petitioner(s)

Versus

Manoj Bali & Anr - Respondent(s)

For the Petitioner(s) :- Ravi Bakshi and Yash Pal Dhingra, Advocates.

For the Respondent(s) :- None.

Special Leave to Appeal - Expunction of adverse remarks - It was observed that Advocate had acted in highly unprofessional manner - For this unprofessional approach and negligence some action need to be taken by Bar Council - Client was set at liberty to seek damages form said Advocate for loss, if any caused due to deficiency in services or inefficiency - Despite service no one has entered appearance on behalf of respondent - Observations expunged - Special leave petition disposed of.

[Paras 1, 2 and 3]

ORDER

D.K. Jain, J. - Despite service, no one has entered appearance on behalf of the respondent. Accordingly, we proceed to dispose of this petition. Having heard learned Counsel for the Petitioner, we are of the view that the following observations in the impugned Judgment were not warranted for the disposal of the Petition before the High Court.

2. Accordingly, we expunge the afore extracted observations.

3. The Special Leave Petition stands disposed of accordingly.

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