P.K. Dash vs Bar Council Of Delhi And Ors.
2016 Latest Caselaw 6511 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Decided on: 18.10.2016

+      W.P.(C) 8106/2010

       P.K. DASH, ADVOCATE AND ORS.                 ............Petitioners
                    Versus

       BAR COUNCIL OF DELHI AND ORS.         ........Respondents

Through: Sh. Amar Nath Sain, Advocate, for petitioners.

Sh. Ravinder Sethi, Sr. Advocate with Sh. Puneet Sharma, Sh. Harsh Prabhakar and Sh. Anirudh Tanwar, Advocates, for applicants in C.M. Appl.30903 & 30904/2016.

Sh. Neeraj, Advocate, for NDBA.

Sh. Rajiv Talhan, Advocate, for Rohini Court Bar Association.

Sh. B.S. Jakhar, Advocate, for Dwarka Court Bar Association.

Sh. Vipin Chaudhary, Advocate, for Saket Court Bar Association.

Sh. Abhijat, applicant in person in C.M. Appl.36262/2016.

Sh. Rajiv Khosla, Advocate, for DHCBA. Sh. Kanwal Chaudhary, Advocate, for Dwarka Court Bar Association.

Sh. Vikram Pradeep, proxy counsel, for Sh. Viraj. R. Datar, Advocate, for DHC.

W.P.(C) 8106/2010                                                      Page 1
        CORAM:
       HON'BLE MR. JUSTICE S. RAVINDRA BHAT

HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

MR. JUSTICE S. RAVINDRA BHAT

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1. This Court has pronounced orders today on the pending application, i.e. C.M. Appl.36262/2016. The directions contained in paragraph 13 of the said order shall have to be modified suitably, in view of the circumstance that the election of the office bearers and members of the Executive Committee of the Delhi High Court Bar Association is scheduled to be held on Friday, the 18th November, 2016, and the schedule for the elections, under the auspices of the Election Commission constituted by this Court, as recorded in the order dated 30th September, 2016 in C.M. (M) 950/2016, has already been fixed vide order dated 3rd October, 2016, in W.P.(C) 8179/2016. It is accordingly directed that the said orders with respect to appointment of an Election Committee would be - for the elections (to the Delhi High Court Bar Association) underway presently shall be in terms of the said orders dated 30th September, 2016 and 3rd October, 2016.

2. It is further clarified that the reference to a senior Additional District Judge and District Judge shall be substituted by the Registrar General and a serving Registrar (from amongst officers of Delhi Higher Judicial Service with 5 years' standing), in the case of election to the Delhi High Court Bar Association, for future elections. These modifications will apply appropriately in the case of the Delhi High Court Bar Association. Further, all records - i.e. voters' list, declarations and candidates' declarations shall be preserved by the Committee constituted by this Court in its order dated

W.P.(C) 8106/2010 Page 2 30.09.2016 and 03.10.2016 and handed over to the Registrar General for digitization and future use/reference.

3. The above modification of the directions contained in the said paragraph 13 of the orders pronounced today are necessary to obviate delay and postponement of the scheduled election, in the event the directions are required to be complied with.

Order dasti under the signatures of the Court Master.

S. RAVINDRA BHAT (JUDGE)

SIDDHARTH MRIDUL (JUDGE) OCTOBER 18, 2016

W.P.(C) 8106/2010 Page 3