Calcutta High Court
Akshya Kumar Sarangi vs The High Court Administration & Ors on 3 November, 2017
Author: Arijit Banerjee
Bench: Jyotirmay Bhattacharya, Arijit Banerjee
ORDER SHEET
W.P.No.1030 of 2015
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
AKSHYA KUMAR SARANGI
Versus
THE HIGH COURT ADMINISTRATION & ORS
BEFORE:
The Hon'ble ACTING CHIEF JUSTICE JYOTIRMAY BHATTACHARYA
AND The Hon'ble JUSTICE ARIJIT BANERJEE Date : November 3, 2017.
APPEARANCE Mr. Srikanta Dutta Adv.
Ms.Rituparna Sarkar Dutta,Advocate ...for petitioner.
Mr.Saptangshu Basu,Sr.Advocate ...for Bar Association.
Mr.Sidhartha Banerjee,Advocate ...for High Court Administration. Mr.Jaydeep Kar,Sr.Advocate with Mr.Kaushik Mondal,Advocate ...for Incorporated Law Society. Mr.Jayanta Kumar Mitra,Sr.Advocate with Mr.Nilendu Bhattacharyay,Advocate.
..for Bar Library Club.
The Court : By an order dated 4th November, 2016, a Division Bench of this Court had directed the High Court Administration to frame Rules under section 34 of the Advocates Act, 1961 in order to carry out directions contained in paragraphs-45 & 46 of the judgement of the Hon'ble 2 Apex Court in the case of Ex.Capt.Harish Uppal v. Union of India & Anr.
Reported in (2003) 2 SCC 45 which was extracted in the order dated 4th November, 2016.
Having heard learned counsel for the parties, we extend the time period for framing such Rules by the High Court Administration by six months from date.
List the matter appear under the same heading six months hence.
(JYOTIRMAY BHATTACHARYA, ACJ.) (ARIJIT BANERJEE, J.) ssaha AR(CR)