Bar Council of India Pass Resolution against ‘Live law’ & Author for Publishing Article Criticizing Chairman Manan Kumar Mishra.
The Bar Council of India have passed a resolution against LiveLaw which miserably published an article criticizing the numerous acts and decisions of BCI Chairperson, Manan Kumar Mishra. The press release by the Bar Council of India stated about the defamatory story promoted by LiveLaw and moreover endorsing direct and ill-will and personal allegations against Mr. Manan Kumar Mishra, the Chairman Bar Council of India. The BCI highly stated that MR. Manan never misused of this position for any kind of benefit. The title of the Article was “Manan Kumar Mishra’s Personal & Political Battles Using BCI Chairman’s Office” which was written by Vikas Bhaduria, Published on June 1. The BCI reported to the Ministry of Information and Broadcasting stating that the acts of Mr. Vikas are highly “misreporting, omission and commission which are nothing but yellow journalism”, moreover it disregard to ideal and honest activities of press and media. The Council will look into the matter and will decide whether to file a suit on defamation or/ and suit for damages. The Press Release was presided over by the Vice- Chairman of the BCI, Mr. Satish A. Deshmukh. Mr. Vikas also stated that his posts didn’t promote any legal fraternity but showed up his personal and political interests.
With this, the Bar Council of India responded that, Mr. Vikas have over-viewed and marked only some points and statements with paying any heed to the full text, and therefore remarking only the some of the communications and statements have lead the Article with false stories and therefore Mr. Manan have always seen as an dedicated, contrary to the Article. The story by Mr. Vikas is only “scandal mongering and vilification campaign against the Chairman, Mr. Manan Kumar Mishra. Therefore the whole of the story is truly and essentially lays rejected.
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