Delhi High Court
Govind Swaroop Chaturvedi vs State Of Nct Of Delhi & Ors. on 15 January, 2021
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.01.2021
12:58:56
$~20 to 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 15th January, 2021
+ W.P.(C) 3298/2020 and CM APPLs. 11567/2020, 11568/2020
GOVIND SWAROOP CHATURVEDI ..... Petitioner
Through: Petitioner in person (M:8178506260).
versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Satyakam, Additional Standing
Counsel for GNCTD.
Mr. Ramesh Gupta, Sr. Advocate and
Chairman, Bar Council of Delhi, Mr.
Ajayinder Sangwan, Secretary, BCD
and Mr. Amit P. Shahi, Advocate.
Mr. Sanjay Rawat and Mr. J.P.N.
Shahi, Advocates for NIAC
21 WITH
+ W.P.(C) 3357/2020
BALVINDER SINGH BAGGA & ORS. ..... Petitioners
Through: Mr. Amarjit Singh Chandiok, Senior
Advocate with Mr. Naginder Benipal,
Advocate with Petitioner No.1&5 in
person (M:9999329299)
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Satyakam, Additional Standing
Counsel for GNCTD.
Mr. Chetan Sharma, ASG with Mr.
Anil Soni, CGSC, Mr. Vinay Yadav,
Mr. Akshay Gadeock, Mr. Amit
Gupta, Mr. Sahaj Garg, Mr. R Venket
Parbhat .
Mr. Ramesh Gupta, Sr. Advocate and
Chairman, Bar Council of Delhi, Mr.
Ajayinder Sangwan, Secretary, BCD
Signature Not Verified
Digitally Signed
Signing Date:16.01.2021 00:53
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.01.2021
12:58:56
and Mr. Amit P. Shahi, Advocate.
Mr. Sanjay Rawat and Mr. J.P.N.
Shahi, Advocates for NIAC with Mr.
22 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: Mr. Ramesh Gupta, Sr. Advocate and
Chairman, Bar Council of Delhi, Mr.
Ajayinder Sangwan, Secretary, BCD
and Mr. Amit P. Shahi, Advocate.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Satyakam, Additional Standing
Counsel for GNCTD.
Mr. Chetan Sharma, ASG with Mr.
Anil Soni, CGSC, Mr. Vinay Yadav,
Mr. Akshay Gadeock, Mr. Amit
Gupta, Mr. Sahaj Garg, Mr. R Venket
Parbhat.
Mr. Sanjay Rawat and Mr. J.P.N.
Shahi, Advocates for NIAC.
23 AND
+ W.P.(C) 4303/2020 and CM APPL. 15480/2020
BAR COUNCIL OF DELHI THROUGH ITS
CHAIRMAN ..... Petitioner
Through: Mr. Ramesh Gupta, Sr. Advocate and
Chairman, Bar Council of Delhi, Mr.
Ajayinder Sangwan, Secretary, BCD
and Mr. Amit P. Shahi, Advocate.
versus
GOVT. OF NCTD & ORS. ..... Respondents
Through: Mr. Satyakam, Additional Standing
Signature Not Verified
Digitally Signed
Signing Date:16.01.2021 00:53
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.01.2021
12:58:56
Counsel for GNCTD.
Mr. Chetan Sharma, ASG with Mr.
Anil Soni, CGSC, Mr. Vinay Yadav,
Mr. Akshay Gadeock, Mr. Amit
Gupta, Mr. Sahaj Garg, Mr. R Venket
Parbhat .
Mr. Sanjay Rawat and Mr. J.P.N.
Shahi, Advocates for NIAC.
24 WITH
+ W.P.(C) 4304/2020 and CM APPL. 15481/2020
BAR COUNCIL OF DELHI THROUGH ITS
CHAIRMAN ..... Petitioner
Through: Mr. Ramesh Gupta, Sr. Advocate and
Chairman, Bar Council of Delhi, Mr.
Ajayinder Sangwan, Secretary, BCD
and Mr. Amit P. Shahi, Advocate.
versus
GOVT. OF NCTD & ORS. ..... Respondents
Through: Mr. Satyakam, Additional Standing
Counsel for GNCTD.
Mr. Chetan Sharma, ASG with Mr.
Anil Soni, CGSC, Mr. Vinay Yadav,
Mr. Akshay Gadeock, Mr. Amit
Gupta, Mr. Sahaj Garg, Mr. R Venket
Parbhat .
Mr. Sanjay Rawat and Mr. J.P.N.
Shahi, Advocates for NIAC.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J.(Oral)
1. This hearing has been held through video conferencing.
2. As per the status report which has been filed by the GNCTD, out of a
total of 29,098 advocates the data in respect of 11,168 advocates has been
updated.
Signature Not Verified
Digitally Signed
Signing Date:16.01.2021 00:53
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.01.2021
12:58:56
3. The Bar Council of Delhi (hereinafter 'BCD') raises a grievance that
some lawyers could not open the link for updating their personal data.
4. Considering the fact that the GNCTD and the BCD are making the
insurance policy possible for lawyers, they shall adopt a coordinated and
collaborative approach to ensure that all lawyers update their data on or
before 30th January, 2021. In case all lawyers do not update their data, the
data as is available with the GNCTD/BCD shall be given to the New India
Assurance Company Limited (hereinafter, 'NIACL') who will then issue e-
cards to all the eligible advocates. At the time of receiving any claim, if
there is any data discrepancy which is found, correction of the data would be
permitted by the NIACL after verification with the BCD/ GNCTD. The final
data shall be transmitted to NIACL on or before 5th February, 2021 and the
e-cards shall be issued by NIACL on or before 15th February, 2021.
5. The excess premium amounts in terms of the order dated 15th
December, 2020 shall be retained till 28th February, 2021. It is submitted
that insofar as the Life Insurance Corporation of India (hereinafter, 'LIC') is
concerned, the PDF's of the policies are stated have been communicated to a
majority of lawyers and only a few lawyers are left. The BCD is directed to
keep in touch with LIC so that the policies are issued to all the lawyers who
are beneficiaries under the scheme.
6. Mr. A.S.Chandiok, Senior Advocate has made part submissions. List
on 12th February, 2021 at 2:30 p.m. for further hearing.
PRATHIBA M. SINGH
JUDGE
JANUARY 15, 2021
dj/T
Signature Not Verified
Digitally Signed
Signing Date:16.01.2021 00:53
