The division judge bench of the Punjab and Haryana High Court directed to conclude the proceedings relating to the allegations of sexual harassment and embezzlement of funds of the Bar Association as early as possible against the President of the High Court Bar Association, who recently stepped down from the post while holding that A pivotal role has to be played by the Bar Council, which is the mother body of all the Advocates registered and practicing in Union Territory Chandigarh as well as both the States of Punjab and Haryana.
Brief facts
The present petition has been filed by the petitioners raising the concern of threat to their property, person, and dignity arising from the unfortunate circumstances which have arisen in the present case.
Observations of the court
The Hon’ble court observed that the matter should be brought to an end as early as possible so that there wouldn’t be any further complications with respect to the matter.
The court noted that a pivotal role has to be played by the Bar Council, which is the mother body of all the Advocates registered and practicing in Union Territory Chandigarh as well as both the States of Punjab and Haryana.
The decision of the court
With the above direction, the court listed the matter on 30.07.2024.
Case Title: Anjali Kukar and others V. Bar Council of Punjab and Haryana through its Chairman and others
Coram: Hon’ble Mr. Chief Justice Sheel Nagu, and Hon’ble Mr. Justice Vikas Suri
Case No.: CWP-PIL-100-2024 ( O&M )
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