Supreme Court - Daily Orders
M. Varadhan vs Union Of India on 13 January, 2026
ITEM NO.24 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1319/2023
M. VARADHAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 265478/2025 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
264631/2025 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 261431/2025 -
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DIRECTIONS, IA No. 319925/2025 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 270527/2025 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 294410/2025
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 314804/2025 –
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314805/2025 - EXEMPTION FROM FILING O.T., IA No. 314802/2025 -
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IA No. 294408/2025 - INTERVENTION APPLICATION, IA No. 292159/2025 -
INTERVENTION APPLICATION, IA No. 288267/2025 - INTERVENTION
APPLICATION, IA No. 314801/2025 - INTERVENTION APPLICATION, IA No.
321209/2025 - INTERVENTION APPLICATION, IA No. 258372/2025 -
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242244/2025 – INTERVENTION/IMPLEADMENT, IA No. 276937/2025 –
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273899/2025 – MODIFICATION, IA No. 319258/2025 – MODIFICATION, IA
No. 3408/2026 - MODIFICATION OF COURT ORDER, IA No. 296737/2025 -
PERMISSION TO APPEAR AND ARGUE IN PERSON, IA No. 245323/2025 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.
242662/2023 - STAY APPLICATION)
WITH
CONMT.PET.(C) No. 622/2023 in T.C.(C) No. 126/2015 (XIV-A)
W.P.(C) No. 82/2023 (X)
IA No. 15785/2023 - EXEMPTION FROM FILING O.T.
T.P.(C) No. 270-271/2024 (XI-B)
FOR CONDONATION OF DELAY IN FILING THE SPARE COPIES ON IA
214088/2024 and IA No. 24977/2024 - STAY APPLICATION
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2026.01.16
T.P.(C) No. 1298/2024 (XVII-B)
15:41:00 IST
Reason:
IA No. 110368/2024 - EX-PARTE STAY
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T.C.(C) No. 38/2024 (XII-B)
IA No. 7890/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON
T.P.(C) No. 2930/2024 (XV)
IA No. 251798/2024 - STAY APPLICATION
T.P.(C) No. 2997/2024 (XII-A)
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T.P.(C) No. 156/2025 (IX-A)
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T.C.(C) No. 112-115/2015 (XII-B)
T.C.(C) No. 110/2015 (XII-B)
IA No. 86498/2017 - CLARIFICATION/DIRECTION
T.C.(C) No. 111/2015 (XII-B)
T.C.(C) No. 119/2015 (XV)
T.C.(C) No. 118/2015 (III-A)
T.C.(C) No. 116/2015 (IV)
T.C.(C) No. 117/2015 (III-A)
T.C.(C) No. 127/2015 (XIV-A)
T.C.(C) No. 126/2015 (XIV-A)
IA No. 22372/2021 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 95063/2021 - CLARIFICATION/DIRECTION
IA No. 180916/2022 - EXEMPTION FROM FILING O.T.
IA No. 132357/2021 - EXEMPTION FROM FILING O.T.
IA No. 95062/2021 - INTERVENTION/IMPLEADMENT
IA No. 242449/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
IA No. 23851/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
T.C.(C) No. 133/2015 (XI-B)
FOR ON IA 1/2016
T.C.(C) No. 2/2016 (III)
W.P.(C) No. 799/2016 (X)
W.P.(C) No. 644/2016 (X)
W.P.(C) No. 709/2016 (PIL-W)
W.P.(C) No. 808/2016 (PIL-W)
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W.P.(C) No. 1005/2016 (X)
T.C.(C) No. 63/2018 (XII-A)
T.P.(C) No. 90-94/2024 (XIV)
IA No. 9540/2024 - STAY APPLICATION
T.P.(C) No. 349/2025 (XII-A)
IA No. 33259/2025 - STAY APPLICATION
SLP(C) No. 7328/2025 (XV)
IA No. 67309/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
T.P.(C) No. 840/2025 (IV-A)
IA No. 78135/2025 - STAY APPLICATION
T.P.(C) No. 967/2025 (IV-A)
SLP(C) No. 19203/2025 (XIV) Madhavi
W.P.(C) No. 865/2025 (X)
IA No. 225187/2025 - EXEMPTION FROM FILING O.T.
SLP(C) No. 35806-35807/2025 (XI-B)
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FITNESS and IA No. 294648/2025 - PERMISSION TO APPEAR AND ARGUE IN
PERSON
Date : 13-01-2026 These matters were called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) : Mrs. Madhavi Divan, Sr. Adv.
Mr. Aditya Kumar Choudhary, Adv.
Mr. M Vel Murugan, Adv.
Mr. Sandeep Pandey, Adv.
Mr. Aditya Anand Singh, Adv.
Mr. Ankur, Adv.
Mr. Rajesh Singh Chauhan, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. Akash Singh, Adv.
Mrs. Mahima Bhardwaj Kalucha, Adv.
Mr. Adhiraj Wadhera, Adv.
Mr. M Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Sanjay Singh, Adv.
Mr. Tarun, Adv.
Mr. Thamizhendhi, Adv.
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Mr. Abhijeet Chatterjee, Adv.
Ms. Arunima Chatterjee, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Charanjeet Singh Chanderpal, Adv.
Mr. Anil Kumar, AOR
Mr. Amit Pawan, AOR
Mr. Mohammed Sadique T.a., AOR
Mr. Manan Kumar Mishra, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Ms. Anjul Dwivedi, Adv.
Dr. Ram Sankar, Adv.
M/S. Ram Sankar & Co, AOR
Mr. Kamran Khwaja, Adv.
Mr. Satya Mitra, AOR
Ms. Pratibha Jain, AOR
Mr. Puneet Jain, Sr. Adv.
Mrs. Christi Jain, Adv.
Mr. Harsh Jain, Adv.
Ms. Akriti Sharma, Adv.
Mr. Om Sudhir Vidyarthi, Adv.
Mr. Aditya Jain, Adv.
Mr. Siddharth Jain, Adv.
Mr. Yogit Kamat, Adv.
Mr. Arjun Kanadi, Adv.
Mr. Chirag Joshi, Adv.
Mr. Ghanshyam Joshi, AOR
Mr. Anantha Narayana M.g., AOR
Mr. Ramesh Babu M. R., AOR
Mr. Yadav Narender Singh, AOR
Mr. P. Soma Sundaram, AOR
By Courts Motion, AOR
Mr. Anil Kumar Gupta-ii, AOR
Mr. Ankit Borker, Adv.
Mr. Alok Singh, Adv.
Mr. Sameer Malik, Adv.
Mr. Anchal Kumar Matre, Adv.
Mr. Shivangi Singh, Adv.
Mr. Raj Shekhar Sharma, Adv.
Ms. Alpana Sharma, AOR
M/S. Parekh & Co., AOR
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Dr. Sunil Kumar Agarwal, AOR
Ms. Santosh, Adv.
Mr. Kaushal Kishore, Adv.
Mr. Dheeraj Kumar, Adv.
Mr. Rajiv Agnihotri, Adv.
Mr. M. L. Agarwal, Adv.
Mr. Amarjeet Sahani, Adv.
Mr. Sachin Kumar Srivastava, Adv.
Mr. K. Jayakaran, Adv.
Mr. Gaurav Kaushik, Adv.
Petitioner-in-person
For Respondent(s) : Mr. Anand Nandan, Adv.
Mr. Kuldeep Mishra, Adv.
Ms. Aashna Aggarwal, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Deepak Goel, AOR
Mr. Kamal Kumar Pandey, Adv.
Ms. Urvashi Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Sudarshan Singh Rawat, AOR
Ms. Anubha Dhulia, Adv.
Mr. Sunny Sachin Rawat, Adv.
Ms. Saakshi Singh Rawat, Adv.
Ms. Adviteeya, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Parmanand Pandey, AOR
Mr. Utkarsh Pandey, Adv.
Mr. Praveen Chaudhary, Adv.
Mr. Jogy Scaria, AOR
Mrs. Nandini Gore, AOR
Ms. Aparna Jha, AOR
Mr. Venkateswara Rao Anumolu, AOR
Mr. Vikas Upadhyay, AOR
Ms. Ankita Kashyap, Adv.
Mr. Ranveer Singh, Adv.
Mr. Shiva Narang, Adv.
Mr. Ashwani Kumar Dubey, AOR
Ms. Sneha Kalita, AOR
Mr. Praveen Agrawal, AOR
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M/S. Venkat Palwai Law Associates, AOR
Mr. Rajeev Singh, AOR
Ms. Shalya Agarwal, Adv.
Mr. Gopal Prasad, AOR
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Varij Nayan Mishra, Adv.
Mr. Amol B. Karande, AOR
Mr. Yogesh Thorat, Adv.
Mr. B Lakshmi Pallesh, Adv.
Mr. Akshada, Adv.
Mr. Ashutosh Srivastava, Adv.
Mr. Y. Raja Gopala Rao, AOR
Mr. Mohammed Sadique T.a., AOR
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mrs. Devika A.l., Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. Subhasish Mohanty, AOR
M/S. Parekh & Co., AOR
Mr. Shibashish Misra, AOR
Ms. Malini Poduval, AOR
Mrs. Meena Sehrawat, Adv.
Dr. Chidanand P Mansur, Adv.
Mr. Himinder Lal, AOR
Ms. Manju Jetley, AOR
Mr. J.N.S. Tyagi, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, AOR
M/S. Manoj Swarup And Co., AOR
Mr. Suvendu Suvasis Dash, AOR
Caveator-in-person, AOR
Mr. Mohinder Jit Singh, AOR
Mr. Hardik Rupal, Adv.
Ms. Aishwarya Malhotra, Adv.
Ms. Tripta Sharma, Adv.
Mr. Pijush K. Roy, Sr. Adv.
Mr. Pritthish Roy, Adv.
6
Ms. Kakali Roy, Adv.
Mr. Rajan K. Chourasia, AOR
Ms. Satyama Dubey, Adv.
Mr. Linto K.b., Adv.
Mr. Nischal Kumar Neeraj, AOR
Mrs. Raj Rani, Adv.
Mr. Amod Kumar Mishra, Adv.
Mr. Akash Maurya, Adv.
Mr. Amit Kumar, Adv.
Mr. Vishal Mudgal, Adv.
Mr. Shafiq Khan, Adv.
Ms. Anjani Suri, Adv.
Ms. Lakshmi, Adv.
Ms. Neelima Bagoria, Adv.
Ms. Reema Roy, Adv.
Mr. Shalen Bhardwaj, Adv.
Mr. Deependra Kumar Pathak, Adv.
Mrs. Sabika Ahmad, Adv.
Mrs. Smerity Rani, Adv.
Mr. Chandan Kumar Mandal, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sufyan Hasan, Adv.
Ms. Pritama, Adv.
Ms. Shaivani Gupta, Adv.
Ms. Hema Malik, Adv.
Dr. Sunita, Adv.
Mr. Bipin Vinayak Chandran, Adv.
Mr. Aditya Singh, AOR
Mr. Shishir Pinaki, AOR
Mr. Subodh Kr. Pathak, Adv.
Mr. Satish Khandal, Adv.
Mr. Pawan Kumar Sharma, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Harsh V. Surana, AOR
Mr. Prashant Shrikant Kenjale, AOR
Mr. B Dhananjay, Adv.
Mr. M. A. Chinnasamy, AOR
Mr. Ch. Leela Sarveswar, Adv.
Mr. C Raghavendren, Adv.
Mrs. C Rubavathi, Adv.
Mr. Saurabh Gupta, Adv.
Mr. P Raja Ram, Adv.
Mr. V Senthil Kumar, Adv.
Ms. Radhika Gautam, AOR
Mr. Harvinder Chowdhury, AOR
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Mr. Yusuf, AOR
Mr. K.M. Nataraj, A.S.G.
Mr. Mukul Singh, Adv.
Ms. Alka Agarwal, Adv.
Mr. R.R. Rajesh, Adv.
Mohd. Akhil, Adv.
Mr. T.S. Sabarish, Adv.
Dr. N. Visakamurthy, AOR
M/S. Godavari Law Associates, AOR
Respondent-in-person
Mr. S Prabakaran, Sr. Adv.
Mr. Vasantha Kumar K, Adv.
Mr. Maheswaran Prabakaran, Adv.
Mr. S Anand, Adv.
Mrs. Usha Prabakaran, Adv.
M/S. Ram Sankar & Co, AOR
Mr. P V Surendranath, Sr. Adv.
Mr. Biju P Raman, AOR
Mr. John Thomas Arakal, Adv.
Ms. Dimple Nagpal, Adv.
Ms. Nandana Harikrishnan, Adv.
Mr. Sawan Kumar Shukla, Adv.
Ms. Lekha Sudhakar, Adv.
Mr. Anubhav, AOR
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, AOR
Mr. Tanishq Srivastava, Adv.
Ms. Yamini Singh, Adv.
Mr. Abhijit Chakravarty, Adv.
Mr. Bhanu Gulati, Adv.
Mr. Vedant Sood, Adv.
Mr. H. Chandra Sekhar, AOR
Mr. D Bharat Kumar, Adv.
Mr. Aman Shukla, Adv.
Ms. Yatika Gupta, Adv.
Mr. M Chandrakanth Reddy, Adv.
Mr. Siddhartha Sinha, AOR
Mrs. Meenakshi Arora, Sr. Adv.
Mr. Rajat Kapoor, Adv.
Dr. Arvind S. Avhad, AOR
Ms. Tatini Basu, AOR
Mr. Byrapaneni Suyodhan, Adv.
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Mr. Kumar Shashank, Adv.
Mr. K. V. Mohan, AOR
Mrs. Sumita Ray, AOR
Ms. Disha Ray, Adv.
Mr. Kunal Narwal, Adv.
Ms. Vanshika Singh, Adv.
Mr. Anurag Kumar, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Ashok Singh, AOR
Ms. Aishwarya Bhati, Sr. Adv.
Ms. Manisha Ambwani, AOR
Mr. Abhinav Aggarwal, Adv.
Mr. Manish Kumar Saran, AOR
Mr. Aditya Mani Saran, Adv.
Ms. Ananya Tyagi, Adv.
Mr. Aljo K. Joseph, AOR
Mr. Rajesh Kumar, Adv.
Mr. N Leela Vara Prasad, Adv.
Mr. Virendra Mohan, Adv.
Mr. Santhosh Kumar Kolkundra, Adv.
Mr. Ananta Prasad Mishra, AOR
Mr. Jasbir Singh, Adv.
Mr. Saurabh Gupta, Adv.
Ms. Christi Jain, AOR
Mr. Puneet Jain, Sr. Adv.
Mrs. Christi Jain, Adv.
Mr. Mann Arora, Adv.
Mr. Harsh Jain, Adv.
Mr. Aditya Jain, Adv.
Mr. Siddharth Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv.
Mr. Yogit Kamat, Adv.
Mr. Jasbir Singh Malik, Adv.
Mr. Anshuman Singh, AOR
Ms. Raakhi Vats, Adv.
Mr. Anjani Kumar Mishra, AOR
Mr. Vivek Narayan Sharma, AOR
Mr. Akash Singh, Adv.
Mrs. Mahima Bhardwaj Kalucha, Adv.
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Mr. Vivek Sharma, Adv.
Mr. Shubham Awasthi, Adv.
Mr. Rajeev Kumar Jha, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Mr. P V Surendranath, Sr. Adv.
Mr. Biju P Raman, AOR
Mr. John Thomas Arakal, Adv.
Ms. Dimple Nagpal, Adv.
Ms. Nandana Harikrishnan, Adv.
Mr. Sawan Kumar Shukla, Adv.
Ms. Lekha Sudhakar, Adv.
Mr. Anand Nandan, Adv.
Mr. Kuldeep Mishra, Adv.
Ms. Aashna Aggarwal, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Sridhar Potaraju, Sr. Adv.
Mr. Gaichangpou Gangmei, Adv.
Mr. Arjun D. Singh, Adv.
Mr. Maitreya Mahaley, Adv.
Mr. Lalit Mohan, Adv.
Mr. Yimyanger Longkumer, Adv.
Ms. Niharika Singh, Adv.
M/s Ag Veritas Law, AOR
Mr. Farrukh Rasheed, Adv.
Mr. Abdul Qadir Abbasi, AOR
Mr. Mohd Azam, Adv.
Mr. Syed Abdur Rahman, Adv.
Mr. Arun Chandra Srivastava, Adv.
Mr. Imran Ahmad Abbasi, Adv.
Ms. Tasneem Ahmadi, Adv.
Mr. R. H. A. Sikander, AOR
Mr. Jatin Bhatt, Adv.
Mr. Sanawar, Adv.
Ms. K. R. Chitra, AOR
Dr. Charanjeet Singh Chanderpal, Adv.
Mr. Anil Kumar, AOR
Mr. Javedur Rahman, AOR
Mr. Gautam Das, AOR
Mr. Rajesh Singh, AOR
Ms. Charanjeet Sidhu, Adv.
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Mr. Hitesh Kumar Sharma, Adv.
Mr. Amit Kumar Chawla, Adv.
Ms. Niharika Dwivedi, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Manisha Chawla, Adv.
Ms. Swati Vishan, Adv.
Mr. Narendra Pal Sharma, Adv.
Ms. Shreya Jha, Adv.
Mr. Varun Varma, Adv.
Ms. Ritika Raj, Adv.
Mr. Jatin Malik, Adv.
Ms. Shivani Nagpal, Adv.
Mr. Mahi Pal Singh, Adv.
Mr. Chaman Sharma, Adv.
Ms. Suchita Kumari, Adv.
Mr. Javed Raza, Adv.
Ms. Gurjinder Kaur, Adv.
Mr. Sandeep Singh Dingra, Adv.
Ms. Susmita Singh, Adv.
Ms. Kajal Kumari, Adv.
Mr. Saurabh Kumar Solanki, Adv.
Mr. Manoj Kumar Rajput, Adv.
Mr. Anupam Kumar, Adv.
Mr. Raghvendra Pratap Singh, Adv.
Mr. Dilip Kumar, Adv.
Mr. Santosh Kumar Jha, Adv.
Mr. Lalit Dixit, Adv.
Mr. Sanjeev Kumar, Adv.
Mr. Shubham Rajhans, Adv.
Mr. Ishank Ranjan, Adv.
Mr. Prakhar Shukla, Adv.
Mr. Rashid Khan, Adv.
Mr. Shwetank Sailakwal, AOR
Mr. Mayank Suryan, Adv.
Ms. Abhinanda Bhuyan, Adv.
Mr. Alok Mishra, Adv.
Ms. Esha Mishra, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Ms. Kheyali Singh, AOR
Mr. Abhishek Dwivedi, Adv.
Mr. Satya Mitra, AOR
Mr. M R Shamshad, Sr. Adv.
Mr. Ankit Singh, Adv.
Mr. Shashank Singh, AOR
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Mr. Varun Bhati, Adv.
Mr. Milind Modi, Adv.
Mr. Bilal A Khan, Adv.
Ms. Neha Yadav, Adv.
Ms. Ankita Kashyap, Adv.
Mr. Guntur Prabhakar, AOR
Mr. Nishanth Patil, A.A.G.
Mr. Sanchit Garga, AOR
Mr. Kunal Rana, Adv.
Mr. Shashwat Jaiswal, Adv.
Dr. Surender Singh Hooda, AOR
For Intervenor Mr. Achintya Kumar Banerjee, Adv.
Ms. Indumouli Banerjee, Adv.
Mr. Adip Narayan Banerjee, Adv.
Mr. Vuzmal Nehru, Adv.
Mr. Ujjwal Bhardwaj, Adv.
Mr. Wasim Rony, Adv.
Mr. Arjun Raghuvanshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. This letter has been received from Justice Ranjit Singh, a former Judge of the Punjab & Haryana High Court, who was appointed as Chairperson of the High-Powered Election Committee (Phase III- C). Vide a subsequent order dated 18.11.2025, Justice Jaishree Thakur was also appointed as the returning officer for conducting the elections of the Bar Council of the States of Punjab & Haryana. Both the former Judges have sent letters informing, inter alia, that the Chief Electoral Officer of Punjab initially conveyed his consent on 20.11.2025 to assist the High-Powered Election Committee for conducting the elections in Punjab as well as in Chandigarh. However, vide a subsequent communication dated 08.12.2025, the Chief Electoral Officer of Punjab has conveyed inability to conduct Bar Council elections and has further requested to assign the responsibility to some other agency/department. This communication 12 is claimed to be based upon an order dated 11.02.1993 of the Election Commission of India.
2. The High-Powered Election Committee, thus, seeks directions to the State of Punjab and its Chief Electoral Officer to render necessary assistance in conducting of State Bar Council elections.
3. We do not appreciate the manner in which the Chief Electoral Officer, Punjab, has sent the communication dated 08.12.2025, after digging out some old order of 1993 as an excuse for not rendering assistance in conducting the elections of the Bar Council.
4. Keeping the aforesaid in view, we direct (i) the Chief Secretary, State of Punjab, (ii) the Chief Electoral Officer, State of Punjab, (iii) the Director General of Police, Punjab along with mutatis mutandis directions to the Chief Secretary/Director General of Police/Chief Electoral Officer of the State of Haryana and the Union Territory of Chandigarh (if any), to render assistance and to provide every logistic support to the High Powered Election Committee constituted by this court for conducting the elections of the Bar Councils for the States of Punjab & Haryana. A compliance affidavit shall also be filed by them. Ordered accordingly.
5. List on 24.02.2026.
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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