May 14, 2018:
While 25 candidates were elected to the Delhi Bar Council in April, several complaints and objections have since been raised.
The Supreme Court on Monday directed a three-member committee to examine the objections to the Delhi Bar Council elections held in April this year.
During the hearing, the Bench comprising Justice R.F. Nariman and Justice A.M. Sapre was informed that while 25 candidates were elected to the Delhi Bar Council in April, several complaints and objections have since been raised.
It then directed a three member Committee to decide on these objections within a period of 10 days, and ordered, “Complaints/objections having been raised, we direct the three member Committee to decide these objections within a period of 10 days from today.
In the absence of any such decision, it will be taken that the objections have been rejected, as a result of which these results will finally be published, and the new office bearers will then take over immediately.”...
The final Notification of successful Candidates is to be issued by The Bar Council of India.
SC Order in Delhi Bar Council Election, 2018 by Latest Laws Team on Scribd
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