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In Re Financial Aid For Members Of Bar ... vs The Union Of India & Ors Etc. Etc on 2 November, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

                                                                 1


                                           IN THE SUPREME COURT OF INDIA

                                            CIVIL ORIGINAL JURISDICTION

                                        TRANSFER PETITION(C) NOS.767-772/2020



                         THE BAR COUNCIL OF INDIA                                  ....PETITIONER(S)

                                                               VERSUS

                         THE UNION OF INDIA & ORS ETC. ETC.                        ....RESPONDENT(S)



                                                           O R D E R

These petitions have been filed by the petitioner viz., The Bar Council of India, for withdrawal and transfer of cases being (i) W.P. (PIL) NO. 91/2020 pending before the High Court of Andhra Pradesh at Amaravathi, (ii) W.P. No.6651/2020 pending before the High Court for the States of Telangana at Hyderabad,

(iii) W.P. No.7419/2020 pending before the High Court of Judicature at Madras, (iv) Writ Petition Diary No.501727/2020 pending before the High of Delhi at New Delhi, (v) Writ Petition No.3695/2020 pending before the High Court of Delhi at New Delhi, and (vi) Public Interest Litigation (PIL) No.569/2020 (Suo-moto proceedings initiated by the High Court of Judicature at Signature Not Verified Digitally signed by Sanjay Kumar Date: 2020.11.06 Allahabad), to this Court.

Reason:

Having heard learned counsel appearing for the parties and taking into consideration the facts and  2 circumstances of the case, we are satisfied with the averments made in these petitions and deem it expedient to withdraw and transfer the aforesaid cases to this Court itself.

We direct accordingly.

The concerned High Courts shall forthwith transmit the record of the aforesaid cases to this Court.

The transfer petitions are allowed accordingly. The Registry of this Court is directed to list these transferred cases along with the Suo Moto Writ (Civil) No.8/2020 in due course.

....................CJI [S.A. BOBDE] .....................J [A.S. BOPANNA] .....................J [V. RAMASUBRAMANIAN] NEW DELHI;

NOVEMBER 02, 2020.

 3 ITEM NO.13 Court No.1 (Video Conferencing) 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 SMW(C) No(s).8/2020 IN RE FINANCIAL AID FOR MEMBERS OF BAR AFFECTED BY PANDEMIC Petitioner(s) VERSUS Respondent(s) (ONLY T.P.(C)NO.767-772/2020 IS LISTED ON 02.11.2020 ) WITH T.P.(C) No. 767-772/2020 (XVI-A) (WITH IA No. 84763/2020 - APPROPRIATE ORDERS/DIRECTIONS and IA No. 64326/2020 – CLARIFICATION/DIRECTION and IA No. 84772/2020 - DISMISSING THE CASE and IA No. 84773/2020 - EXEMPTION FROM FILING O.T. and IA No. 84777/2020 - EXEMPTION FROM PAYING COURT FEE and IA No. 64316/2020 - STAY APPLICATION) Date : 02-11-2020 These petitions were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN By Courts Motion For Petitioner(s) Mr. Manan Kumar Mishra, Sr. Adv.

Mr. S. Prabhakaran, Sr. Adv. Mr. D.P.Dhal, Sr. Adv. Mr. Apurba Kumar Sharma, Sr. Adv. Mr. Ved Prakash Sharma, Adv. Mr. Partap Singh, Adv. Mr. Vishwajeet Kumar Mishra, Adv. Ms. Anjul Dwivedi, Adv. Mr. Anirveda Sharma, Adv. Mr. S. N. Bhat, AOR For Respondent(s) Mr. S. Udaya Kumar Sagar, AOR Ms. Swati Bhardwaj, Adv. Mr. R. Balasubramanian, Sr. Adv. Mr. Ram Sankar, Adv.

Mr. S. Ram Subramanian, Adv. Ms. G. Chitrakala, Adv. Mr. Amit Arora, Adv.

Mr. Mohd. Asif Ali, Adv. Mr. Vinay Makhija, Adv.

For M/s Ram Sankar & Co, AOR Mr. Anil Grover ,Sr. AAG HARYANA Ms. Noopur Singhal, Adv. Mr. Rahul Khurana, Adv. Mr. Satish Kumar, Adv. Mr. Sanjay Kumar Visen, AOR Respondent-in-person Mr. K. Parameshwar, AOR Ms. Charu Mathur, AOR Mr. Shivaji M. Jadhav, Adv. Mr. Joseph Aristotle S., Adv.

Mr. Kanu Agarwal, ASG Mr. Rajat Nair, Adv.

Mrs. Anil Katiyar, AOR Mr. P. S. Narasimha, Sr. Adv.

Mr. Durga Dutt, AOR Mr. Hardik Brahmbhatt, Adv. Mr. Rohit Priyadarshi, Adv. Ms. Sindoora Vnl, Adv. Mr. Kousik Ghosh, Adv.

Mr. T. G. Narayanan Nair, AOR Mr. Pukhrambam Ramesh Kumar, AOR Mr. Chirag M. Shroff, AOR Mr. Nikhil Goel, AOR M/S. Arputham Aruna And Co, AOR Mr. Shubhranshu Padhi, AOR Ms. Mukti Chowdhary, AOR Ms. Tulika Mukherjee, AOR Mr. Gopal Singh, AOR Mr. Abhimanyu Tewari, AOR Mr. Joseph Aristotle S., AOR Ms. Deepanwita Priyanka, AOR Dr. Monika Gusain, AOR M/S. Plr Chambers And Co., AOR Mr. G. Balaji, AOR Mr. Gautam Narayan, AOR Mr. Sanjai Kumar Pathak, AOR Mr. Narendra Kumar, AOR Ms. Garima Prashad, AOR Mr. Sandeep Kumar Jha, AOR Mr. Aniruddha P. Mayee, AOR Mr. Raghavendra S. Srivatsa, AOR Mr. Sibo Sankar Mishra, AOR Mr. Durga Dutt, AOR Mr. Sachin Patil, AOR  5 Mr. V. G. Pragasam, AOR Ms. Divya Roy, AOR Mr. Pai Amit, AOR Ms. G. Indira, AOR Ms. Diksha Rai, AOR Mr. M. Yogesh Kanna, AOR Ms. Uttara Babbar, AOR Mr. Tapesh Kumar Singh, AOR Mr. Sahil Tagotra, AOR Ms. Astha Sharma, AOR Mr. Shuvodeep Roy, AOR Mr. Sunny Choudhary, AOR UPON hearing the counsel the Court made the following O R D E R T.P.(C) Nos.767-772/2020 The transfer petitions are allowed in terms of the signed order.

Pending interlocutory applications, if any, stand disposed of.

The Registry of this Court is directed to list these transferred cases along with the Suo Moto Writ (Civil) No.8/2020 in due course.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)