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In the case of Shivi Ravi Agarwal V. Bar Council of India, the court allowed the petitioner to write the bar exam as her application for enrollment was due for 1 year. Shivi Ravi Agarwal is an aspiring law graduate who had applied for enrollment a year ago. The State bar council had failed to process her application, even though the Gujrat Bar Council had already granted her an enrollment number.
The petitioner claimed that any bar council must process the application of an applicant within 20 days. The petitioner asserted that the resolution of the Indian Bar council requires the state bar council to complete the enrolment of an applicant within 20 days of application. She brought to the notice of the court that she has already been allotted an enrolment number by the Gujarat bar council.
The court after hearing the matter in detail held that the petitioner will be given a chance to attend the bar exam by considering the upcoming exams. The court held this order to be a sort of interim relief to the petitioner. The court clearly stated that the portioner’s result will be subjected to the decision in this writ petition. The court also stated that no equity will be made in favor of the petitioner just because the court granted the permission to appear in the examination. The attendance in the examination is provisional and subjected to the delusion of the court. The single bench headed by Justice Vipul M Pancholi instructed the bar council of Gujrat to allow the petitioner for appearing for the examination. On the 15th of December, 2020 the HC had issued a notice to the bar council of India and Gujrat to file objections to the writ petition filed by the petitioner.
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