Bar Council of Delhi Elections 2026: Adv Rajiv Khosla and 9 other Advocates suspended for rolls of Bar Council, entry banned in Delhi High Court

After the scuffle that ensued on Saturday in the S-Block of the Delhi High Court, the Bar Council of Delhi (BCD) has taken strict action against the erring advocates and has suspended Adv Rajiv Khosla and 9 other advocates from its rolls for allegedly “manhandling, pushing and abusing” the returning officers tasked with conducting the elections. 

The suspended advocates who are also candidates in the elections have been banned from accessing the precincts of the Delhi High Court. 

Adv Rajiv Khosla along with Advocates Shaily Tarar, Aarti Tyagi, Sangita Malhotra, Ramesh Chandra Singh, Anju Dixit, Vaibhav Jain, Jonali Biswas, Prakash Chandra Dwivedi and Shaheen Mansoori have been suspended and show cause notices have been issued to them. 

On April 25 at the Delhi High Court’s S-Block where Adv Rajiv Khosla and others allegedly misbehaved with Justice Talwant Singh and other members of the election committee and counting staff.

The notice states that advocates used unparliamentary language and heaped abuse at Justice Singh and other members of the Election Committee. 

After the incident, Justice Singh and other members of the election committee – mostly retired Principal District and Sessions Judges – also informed the BCD that “they feel threatened and humiliated having undergone the trauma of the unfortunate incident” and that they would not be able to undertake further counting of votes without proper security. 

The BCD has said that these advocates tarnished the integrity of the High Court precincts by their “unruly, rough & abusive behaviour”. 

Notice states that, “The fact that the Hon'ble High Court had graciously given the Bar Council of Delhi the use of the entire 6th floor and 7th floor of S-Block and the same to be held hostage in full public glare portends badly for the Institution as well”.