Tax Bar Association Pune Through ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 4520 Bom

           Digitally signed
Jitendra   by Jitendra S.
           Nijasure
S.         Date:
Nijasure   2021.03.17
           17:27:56 +0530
                                                                           35-wp-35-2021.doc

       jsn

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO.35 OF 2021


                   Tax Bar Association, Pune                         ...Petitioner

                              Versus

                   The State of Maharashtra & Anr.                   ...Respondents

                                                    ----------
                   Ishar Patkar and Yash Dhond i/b Adwait Bhonde for the
                   Petitioner.
                   Mr. V.A. Sonpal, Special Counsel with Ms. Neha Bhide, 'B' Panel
                   Counsel for State.
                                                    ----------

                                                    CORAM :        K.K. TATED &
                                                                   R.I. CHAGLA, JJ.

                                                    DATE         : 11TH MARCH, 2021

                   ORDER :

1. Heard learned Counsel for parties.

2. The main contention in the present Writ Petition of Tax

Bar Association, Pune fled under Article 226 of the

Constitution of India is to direct the State to implement the

judgment of the Apex Court in the matter of Union of India Vs.

Madras Bar Association1 and Madras Bar Association Vs.

1 (2010) 11 SCC 1

35-wp-35-2021.doc

Union of India, 2. Learned Counsel for the Petitioner submits

that as of today 90% of the Judicial Members seats are vacant

in the said Tribunal, therefore, there is urgency. In view of the

above fact, following order is passed:-

a) The Respondent No.1 to fle Affdavit in Reply

explaining within how much time they will comply with the

order passed by Apex Court in the matter of Madras Bar

Association (Supra).

b) Affdavit in Reply to be fled on or before 22nd March,

2021, with copy to other side.

c) Matter to appear on board on 25th March, 2021.

[R.I. CHAGLA J.] [K.K. TATED, J.]

2 Writ Petition (c) No.804 of 2020 decided on 27th November, 2020.