As per case facts, an Advocate's nomination for Bar Council elections was rejected due to pending criminal cases. His appeals to the High-Powered Election Committee and Supervisory Election Committee were ... dismissed. He then filed a Writ Petition challenging these rejections and a Gazette Notification barring judicial review, arguing erroneous interpretation of disqualification rules. The question arose whether "punishable with imprisonment up to seven years" constitutes disqualification under Bar Council Rules, and if judicial review is barred. Finally, the High Court dismissed the petition, stating that Bar Council Rules must be interpreted purposively. Relying on Supreme Court judgments, it clarified that "up to seven years" offenses attract disqualification of "seven years." The court upheld the finality of the Supervisory Committee's decisions, finding no grounds for interference.