Bar Association, Jagadhari vs State Of Haryana And Others
2024 Latest Caselaw 6849 P&H

Punjab-Haryana High Court

Bar Association, Jagadhari vs State Of Haryana And Others on 2 April, 2024

                                       Neutral Citation No:=2024:PHHC:045146



CWP-9101-2022 (O&M)                     1      2024:PHHC:045146

            IN THE HIGH COURT OF PUNJAB & HARYANA
                        AT CHANDIGARH


239                                            CWP-9101-2022 (O&M)
                                               Date of decision: 02.04.2024


Bar Association, Jagadhri (Yamuna Nagar) through its General Secretary
Sh. Ishant Mehta

                                                                   .........Petitioner

                                   VERSUS


State of Haryana and others
                                                                 ........Respondents


CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                   *****

Present:-    Mr. Namit Khurana, Advocate
             for the petitioner.

             Mr. Pankaj Mulwani, DAG, Haryana.

             Mr. Arvind Seth, Advocate
             for respondents No. 3 & 4.

             Mr. Rajeev Anand, Advocate
             for respondent No.5.

                   *****

VINOD S. BHARDWAJ , J. (Oral)

Prayer in the present petition is for setting aside the impugned

notice dated 18.04.2022 issued by respondent No.4 i.e. Sub Divisional

Engineer, Uttar Haryana Bijli Vitran Nigam, District Yamuna Nagar

whereby the abovesaid respondent had initiated the process of

disconnecting the electricity supply to Bar Room, Library, Offices of Bar

Association of the main building, Mediation Centres, Litigation Halls,

Public Utility Court etc. being provided to the petitioner.

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Neutral Citation No:=2024:PHHC:045146

CWP-9101-2022 (O&M) 2 2024:PHHC:045146

2. Learned counsel appearing on behalf of the petitioner contends

that the controversial question is covered by a Division Bench Judgment of

this Court in the matter of "Punjab and Haryana High Court, Bar

Association and another Vs. Union of India and others", 2008(2) RCR

(Civil) 542.

3. Learned counsel for the respondents, however, contends that a

Special Leave Petition (C) No. 2374 of 2010 re-numbered as Civil Appeal

No. 4114 of 2013 has already been preferred against the said Division

Bench judgment passed by this Court. There is, however, no order of stay

granted on the Division Bench judgment passed by this Court.

Consequently, the present petition is covered by the ratio of judgment

passed in CWP No. 2042 of 2007 decided on 30.05.2007. The present writ

petition is accordingly disposed of in terms of the judgment in the matter of

"Punjab and Haryana High Court, Bar Association and another case

(supra)".

                                                (VINOD S. BHARDWAJ)
                                                     JUDGE

02.04.2024
Satyawan



               Whether speaking/reasoned        : Yes/No

               Whether reportable               : Yes/No




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