Delhi High Court - Orders
Lalit Sharma And Ors vs Union Of India &Ors on 21 November, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Navin Chawla, C. Hari Shankar
$~1 (FB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10363/2021 & CM APPL. 66336/2025
LALIT SHARMA AND ORS. .....Petitioners
Through:
versus
UNION OF INDIA &ORS. .....Respondents
Through: Mr. T. Singhdev, Mr. Tanishq
Srivastava, Mr. Bhanu Gulati, Mr.
Abhijit Chakravarty, Ms. Yamini
Singh, Mr. Sourabh Kumar & Mr.
Vedant Sood, Advs. for BCD. (M:
9044153267)
Mr. Sriharsha Peechara, Standing
Counsel for NDMC with Mr. Akshat
Kulshrestha, Mr. Soumit Ganguli &
Mr. Akash Sharma, Advs.
(M:9717466788)
Mr. Ruchir Mishra, Mr. Sanjiv Kr.
Saxena Mr. Mukesh Kr. Tiwari, Ms.
Poonam Shukla & Ms. Reba Jena
Mishra, Advs. for UoI.
Mr. Deepak Kumar and Mr. Sarwan
Kumar, Advs. along with Petitioner in
Person in CM APPL. 66336/2025
Dr. Amit George, Mr. Adhishwar Suri,
Ms. Ibansara Syiemlieh, Ms. Rupam
Jha & Mr. Dushyant K. Kaul, Advs.
for DHC.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE NAVIN CHAWLA
JUSTICE C. HARI SHANKAR
ORDER
% 21.11.2025
1. This hearing has been done through hybrid mode.
W.P.(C) 10363/2021 Page 1 of 3This 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 27/11/2025 at 20:49:24 CM APPL. 66336/2025 in W.P.(C)-10363/2021
2. In the present writ petition, directions have been issued from time to time, in respect of conduct of elections to the Delhi High Court Bar Association as also the various Bar Associations in the District Courts. Vide order dated 21st February, 2025, finally, elections were fixed for being conducted in all Courts simultaneously on 21st March, 2025.
3. The elections to all the Bar Associations were concluded on 21st March, 2025 except in respect of the Saket Bar Association and the Shahdara Bar Association, which were called off due to various reasons. Accordingly, certain applications were filed in respect of these two Bar Associations which were considered by this Court and the said applications were disposed of with necessary directions issued for the conduct of elections for the Saket Bar Association on 9th May, 2025 and for the Shahdara Bar Association on 24th May, 2025. The elections were thus, successfully concluded on the said dates.
4. Thereafter, a fresh application being CM APPL. 66336/2025 has now been filed in this case, seeking the following relief:
"a) Recall the order dated 28.05.2024 passed in the above-mentioned writ petition and accordingly issue directions to concerned authorities to initiate and complete the capturing of biometric of advocates in compliance of the directions of judgment dated 19.03.2024 passed by this Hon'ble Court in the present writ petition in a time fixed manner before the next Elections of Associations;"
5. The prayer of the Applicant is that the biometrics of all the advocates who are members of the various Bar Associations across Delhi, ought to be captured, so that whenever elections are held for such Bar Associations, the biometric data can be used for fair and proper conduct of the elections.
W.P.(C) 10363/2021 Page 2 of 3This 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 27/11/2025 at 20:49:24
6. In this petition, the Union of India (UOI), Bar Council of India (BCI), Bar Council of Delhi (BCD), Rouse Avenue District Court Bar Association are already made Respondents. However, the remaining Bar Associations are not parties to the petition.
7. Accordingly, since the present application concerns all Bar Associations in Delhi, it would be necessary to ascertain the views of all the District Court Bar Associations, as also the Delhi High Court Bar Associations (DHCBA).
8. Let the memo of parties be amended and a fresh memo of parties be filed by the Applicant within a period of one week.
9. Let notice be issued in this application to the Secretaries of all District Court Bar Associations as also to the DHCBA. Notice is also issued to the remaining parties, who are already Respondents in the present petition.
10. Let all the District Court Bar Associations, the BCI, the BCD, the DHCBA, as also the Registrar General of the Delhi High Court file their respective responses at least one week before the next date of hearing.
11. List on 16th January, 2026.
PRATHIBA M. SINGH, J.
NAVIN CHAWLA, J.
C. HARI SHANKAR, J.
NOVEMBER 21, 2025 dj/ss W.P.(C) 10363/2021 Page 3 of 3 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 27/11/2025 at 20:49:24