Suman Devi @ Suman Nain vs The Bar Association Rohtak And Ors
2024 Latest Caselaw 6227 P&H

Punjab-Haryana High Court

Suman Devi @ Suman Nain vs The Bar Association Rohtak And Ors on 19 March, 2024

                                   Neutral Citation No:=2024:PHHC:039580



                                                             2024:PHHC:039580
      IN THE PUNJAB AND HARYANA HIGH COURT AT
                     CHANDIGARH

235                                                          CWP-12759-2022
                                                   Date of Decision: 19.03.2024

SUMAN DEVI @ SUMAN NAIN
                                                                    ... Petitioner
                                   VERSUS
THE BAR ASSOCIATION ROHTAK AND ORS.
                                                                 ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                       ****

Present:    Mr. Mohit Rathee, Advocate
            for the petitioner.

            Mr. Pankaj Mulwani, DAG, Haryana
            for respondents No.5 and 7.

            None for remaining respondents.
                                   ****

VINOD S. BHARDWAJ, J. (ORAL)

Prayer in the present petition is for directing respondent No.1 to

refund the amount deposited by the petitioner to Bar Association, Rohtak for

the purpose of allotment of chamber.

Counsel contends that similar matter came up for hearing before

this Court in CWP-6089 of 2019 titled as "Deepak Sharma, Advocate Versus

District Judge, Rohtak and others", which was decided vide judgment/order

dated 03.03.2021, whereby the respondent-Bar Association had been directed to

refund the amount deposited by the petitioner therein alongwith interest at the

rate of 7% per annum w.e.f. 01.02.2019. The said order has also been followed

by this Court in its judgment/order dated 06.12.2023 passed in CWP-23174-

2021 titled as "Ravinder Singh Hooda Versus The District Judge, Rohtak and

others".

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Neutral Citation No:=2024:PHHC:039580

CWP-12759-2022 -2- 2024:PHHC:039580

The respondents-Bar Association, Rohtak, in the present petition,

has chosen to abstain from entering appearance despite being served. The

factual aspects as also the applicability of the judgments/orders dated

03.03.2021 and 06.12.2023 respectively passed by this Court have thus

remained uncontroverted.

Accordingly, the present petition also stands allowed in terms of

order dated 03.03.2021 passed by this Court in Deepak Sharma's case (supra).

                                                   (VINOD S. BHARDWAJ)
MARCH 19, 2024                                             JUDGE
rajender


                  Whether speaking/reasoned         : Yes/No
                  Whether reportable                : Yes/No




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