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Chairman of Bar Council of India Manan Kumar Mishra has released a statement announcing that the regulatory body is most likely to act against serious misconduct by certain Advocates practicing in Delhi. These Advocates have been accused of the deliberate nuisance, making objectionable statements and thereby damaging and maligning the institution for their vested interest. However, the statement doesn't expressly mention the names of the Advocates who have been referred to. In vague terms, the Bar Council of India had referred to a handful of Advocates, accused of the above-mentioned misconduct. The BCI has remarked that it is high time that the council takes notice of the regular and continuous misconduct of these Advocates, given the fact that they malign the entire Indian Bar. The BCI has remarked that "Of course a strong bar can ensure an independent judiciary, but it does not mean that we the members of Bar are free to do anything and create ugly scenes in the court every day". The BCI has also asked the younger generation of the bar to be more sensitive to the issue because their role will improve the standard of Bar for the future. The BCI has said that the council will convene a press meet in this regard on 25th Jan at 1.30pm in the premises of Bar Council of India.
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