Delhi High Court - Orders
Lalit Sharma And Ors vs Union Of India And Ors on 18 October, 2024
Author: Manmohan
Bench: Vibhu Bakhru, Yashwant Varma, Manmohan
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10363/2021
LALIT SHARMA AND ORS ..... Petitioners
Through:
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Ruchir Mishra, Advocate with
Mr.Mukesh Kr.Tiwari and Ms.Reba
Jena, Advocates for UOI.
Mr.Anurag Ahluwalia, CGSC with
Mr.Abhigyan Siddhant, GP and
Ms.Hridyanshi Sharma, Advocate for
DHC.
Mr.T.Singhdev, Advocate with
Mr.Tanishq Srivastava, Mr.Abhijit
Chakravarty, Ms.Anum Hussain and
Mr.Bhanu Gulati, Advocates for
BCD.
Mr.A.K.Babbar, Advocate with
Mr.Rakesh Kumar, Mr.Suresh
Aggarwal, Mr.Sanjay Sharma,
Mr.Rajeev Bansal, Mr.Lokesh Garg,
Mr.Pranay Sharma, Mr.Praveen
Kumar Gambhir, Mr.Sanjay Rohilla
and Mr.Rishabh Jain, Advocates for
Saket Bar Association.
Mr.Jayant Mehta, Sr.Advocate with
Mr.Rajiv Tehlan, Mr.Dhir Singh,
Mr.Avnish Rana, Mr.Jai Singh
Yadav, Mr.Piyush Beriwal,
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 05/11/2024 at 19:14:51
Mr.Kushagra Kumar Kansal,
Mr.Vedansh Anand, Mr.Yash Tyagi
and Mr.Neeraj, Advocates for
Applicant in CM APPL.61310/2024.
Ms.Sangita Malhotra, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 18.10.2024 CM APPL.61310/2024
1. Present application has been filed on behalf of the applicants seeking a direction to hold elections for Bar Associations in Delhi on a date in the second week of November, 2024.
2. Issue notice to the non-applicants through counsel, returnable on 8th November, 2024.
CM APPL.61311/20243. Present application has been filed on behalf of the applicant/Sales Tax Bar Association, seeking extension of time for filing declaration, payment of subscription and filing of affidavit in lieu of twelve (12) appearances before the Courts.
4. Learned counsel for the applicant states that out of its seventeen hundred (1700) members, nine hundred (900) have filed their declaration and paid subscription in compliance of judgment dated 19th March, 2024. He states that the remaining members could not file their declaration by 31st July, 2024 due to constraint of time as the last dates for filing Income Tax Returns and compilation of Audit Report were 31st July, 2024 and 30th November, 2024 respectively.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/11/2024 at 19:14:51
5. In view of the aforesaid averments, the deadline for filing declaration, payment of subscription and filing of affidavit in lieu of twelve (12) appearances before the Courts is extended till 25th October, 2024. Accordingly, the present application stands disposed of.
MANMOHAN, CJ VIBHU BAKHRU, J YASHWANT VARMA, J OCTOBER 18, 2024 TS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 05/11/2024 at 19:14:52