Delhi High Court
Bar Council Of Delhi Through Its ... vs Govt. Of Nctd & Ors. on 22 December, 2020
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
$~9 to 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 22nd December, 2020
+ W.P.(C) 3298/2020 and CM APPLs. 11567/2020, 11568/2020
GOVIND SWAROOP CHATURVEDI ..... Petitioner
Through: Petitioner in person.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rajeev Nayyar, Sr. Advocate
(NP) with Mr. Satyakam, Additional
Standing Counsel for GNCTD.
Mr. Rakesh Khanna, Sr. Advocate.
Mr. Sanjay Rawat, Advocate with Mr.
Gaurav Sharma, Manager for NIACL.
10 WITH
+ W.P.(C) 3357/2020
BALVINDER SINGH BAGGA & ORS. ..... Petitioners
Through: Petitioner No.1 in person.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rajeev Nayyar, Sr. Advocate
(NP) with Mr. Satyakam, Additional
Standing Counsel for GNCTD.
Mr. Rakesh Khanna, Sr. Advocate.
Mr. Sanjay Rawat, Advocate with Mr.
Gaurav Sharma, Manager for NIACL.
11 AND
+ W.P.(C) 3362/2020 and CM APPL. 11901/2020, 11902/2020,
17666/2020, 29369/2020
BAR COUNCIL OF DELHI THROUGH ITS
CHAIRMAN ..... Petitioner
Through: None.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rajeev Nayyar, Sr. Advocate
(NP) with Mr. Satyakam, Additional
Standing Counsel for GNCTD.
Signature Not Verified W.P.(C) 3298/2020 & connected matters Page 1 of 4
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
Mr. Rakesh Khanna, Sr. Advocate.
Mr. Sanjay Rawat, Advocate with Mr.
Gaurav Sharma, Manager for NIACL.
12 AND
+ W.P.(C) 4303/2020 and CM APPL. 15480/2020
BAR COUNCIL OF DELHI THROUGH ITS
CHAIRMAN ..... Petitioner
Through: None.
versus
GOVT. OF NCTD & ORS. ..... Respondents
Through: Mr. Rajeev Nayyar, Sr. Advocate
(NP) with Mr. Satyakam, Additional
Standing Counsel for GNCTD.
Mr. Rakesh Khanna, Sr. Advocate.
Mr. Sanjay Rawat, Advocate with Mr.
Gaurav Sharma, Manager for NIACL.
13 AND
+ W.P.(C) 4304/2020 and CM APPL. 15481/2020
BAR COUNCIL OF DELHI THROUGH ITS
CHAIRMAN ..... Petitioner
Through: None.
versus
GOVT. OF NCTD & ORS. ..... Respondents
Through: Mr. Rajeev Nayyar, Sr. Advocate
(NP) with Mr. Satyakam, Additional
Standing Counsel for GNCTD.
Mr. Rakesh Khanna, Sr. Advocate.
Mr. Sanjay Rawat, Advocate with Mr.
Gaurav Sharma, Manager for NIACL.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J. (Oral)
1. This hearing has been done through video conferencing.
2. A status report has been filed in respect of the insurance policies. The
main issue appears to be the non-furnishing of complete data to the New
India Assurance Company Limited (hereinafter, "NIACL"). It is submitted
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
by ld. Counsel for GNCTD that there are various discrepancies in the data
furnished by lawyers in respect of their dependents and other details,
including:
(i) Non availability of Gender of dependents of the applicant.
(ii) Non availability of date of birth as per the format of Insurance
Company.
(iii) Incorrect date of birth of the applicants.
(iv) Names of many dependents are prefixed with the word "Late"
(v) Details of beneficiaries without main applicant advocate.
Hence, GNCTD has decided to re-open the link to enable lawyers to
complete their data.
3. Insofar as issuance of e-cards and physical plastic cards for lawyers
and their dependents is concerned, Mr. Sanjay Rawat, ld. counsel along with
Mr. Gaurav Sharma, Manager, NIACL submit that only when the data is
complete with accurate details, the cards can be issued. Until then, cashless
services would be provided by NIACL. Claims would, however, only be
reimbursed once the details are filled up and the data is completed. Since the
complete data is admittedly not yet furnished, NIACL's position as informed
to the Court is taken on record. GNCTD/BCD shall prepare a circular
informing all advocates of the effect and benefits of the NIACL policy and
the fact that all advocates have to update/rectify/provide their details. For the
purpose of filling up of data, two weeks' time may be granted by GNCTD to
all the lawyers. The said circular shall be published on all the websites of the
various Bar Associations, including the DHCBA in order to ensure that all
lawyers fill up their data in time and issuance of the policies can be
expedited. The two weeks' time shall commence from 28th December, 2020,
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.12.2020
09:40:06
by which time, the circular would be prepared and widely circulated
amongst all the members of the BCD. This order shall extend to only those
lawyers who had registered prior to the deadline fixed and shall not extend
to lawyers who had not previously registered. In respect of such lawyers,
who had not registered for insurance, the issue as to whether the registration
ought to be opened once again is still under consideration by this Court in
the pending writ petitions.
4. It is submitted that none of the ld. Sr. counsels for the Petitioners are
available for arguments today.
5. List for hearing on 15th January, 2021. It is made clear that on the next
date arrangements shall be made by the Petitioners, for addressing
arguments, as the matters are already part-heard.
PRATHIBA M. SINGH
JUDGE
DECEMBER 22, 2020/MR/T
Digitally Signed
By:PRATHIBA M SINGH
Signing Date:22.12.2020 20:04
