Mohit Jolly & Ors vs Delhi High Court Bar Association & ...
2015 Latest Caselaw 5052 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      CS(OS) 992/2015 & IA Nos.7437-39/2015
       MOHIT JOLLY & ORS                          ..... Plaintiffs
                      Through : Mr. Abhinav Vasisht, Sr. Advocate
                      with Mr. Akshay Makhija and
                      Ms. Nidhi Mohan Parashar, Advocate

                         versus

       DELHI HIGH COURT BAR ASSOCIATION & ORS..... Defendants
                     Through : Mr. Rajiv Khosla and
                     Mr. Abhijat, defendants No.2 & 3 in person
                     with Mr. Amit Sharma, Mr. Arun Kumar and
                     Mr. Harshit Jain, Advocates.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 15.07.2015

1. Mr. Khosla, who appears for self and as the President of the

defendant No.1 states that he has no objection to the present suit

being decreed in terms of prayers (a), (b) and (c) of the plaint .

2. Mr. Abhijat, who appears for self and as the Hon'y Secretary of

the defendant No.1 also states that he has no objection to the suit

being decreed in terms of prayers (a), (b) and (c) of the plaint.

3. It is clarified by the defendants No.2 & 3 that the resolutions, if

any, passed on 10.4.2015 had not been reduced into writing or

recorded in any manner.

4. Mr. Vashisht, learned Senior Advocate appearing for the

plaintiffs supports the submission made above and states that the

same is borne out on a perusal of the report of the Local

Commissioner, wherein she has stated that no registers were available

in the office of the Delhi High Court Bar Association and she was

unable to comply with the directions issued vide order dated

15.4.2015.

5. In view of the submissions made by the defendants No.1, 2 & 3,

the present suit is decreed and the meeting held on 14.4.2015, is

declared to be invalid and non-est. The defendants are restrained from

giving effect to and/or acting upon the resolution(s), if any, passed in

the meeting held on 10.4.2015, whether directly or indirectly.

6. The suit is disposed of along with the pending applications, while

leaving the parties to bear their own costs.

HIMA KOHLI, J JULY 15, 2015 sk/ap/mk