Himachal Pradesh High Court
New Bar Association & Ors vs Bar Council Of H.P. & Anr on 18 April, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 2060 of 2022
.
Decided on: 18.04.2023
New Bar Association & Ors. ...Petitioners
Versus
Bar Council of H.P. & Anr. ...Respondents
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting? 1 No.
For the Petitioners : Mr. K. D. Sood, Sr. Advocate with Mr.
Mukul Sood, Advocate.
For the Respondents: Mr. Sunil Mohan Goel, Advocate, for
respondent No. 1.
Mr. Sunny Modgil, Advocate, for
respondent No. 2.
Tarlok Singh Chauhan, Judge (Oral)
This Court in earlier part of the day has passed the following order:-
At the joint request of learned counsel for the parties, Shri G. D. Verma, Senior Advocate-cum-Trained Mediator is appointed as Mediator to mediate between the parties.
Parties to appear before the learned Mediator at Mediation Centre, H.P. High Court, Shimla at 1:00 p.m. today.
2. It is heartening to note that with the proactive role played by Shri G. D. Verma, Senior Advocate-cum-Trained Mediator, the matter has been amicably resolved, whereby the 1 Whether reporters of the local papers may be allowed to see the judgment? yes ::: Downloaded on - 19/04/2023 20:35:11 :::CIS 2 termination of the membership of the petitioners as also similarly situated persons have been revoked.
.
3. Both the parties have agreed to withdraw allegations/counter allegations and all kinds of the litigation against each other both civil or criminal.
4. Since both the parties have settled the dispute, it is agreed that petitioners would continue to be members of the same Bar and there would be no break of membership.
5. Both the parties are present in person in the Court and have undertaken to abide by the terms of the negotiations arrived at before the learned Mediator.
6. The petition is accordingly disposed of with the hope and trust that there will be no occasion, in future, for such cases coming up before this Court, especially, at the instance of lawyers fraternity.
7. The petition stands disposed of in the aforesaid terms, so also pending application(s), if any.
8. In order to ensure that the terms of the compromise are adhered to by the respective parties, it be listed again on 27.06.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) th 18 April, 2023 Judge (sanjeev) ::: Downloaded on - 19/04/2023 20:35:11 :::CIS