Supreme Court - Daily Orders
Re: Strengthening And Enhancing The ... vs The Registrar General on 11 December, 2024
Bench: Surya Kant, Dipankar Datta
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ITEM NO.301 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).3950/2024
[Arising out of impugned final judgment and order dated 06-11-2023
in WA No.2014/2023 passed by the High Court of Judicature at
Madras]
RE: STRENGTHENING AND ENHANCING THE INSTITUTIONAL
STRENGTH OF BAR ASSOCIATIONS Petitioner(s)
VERSUS
THE REGISTRAR GENERAL & ORS. Respondent(s)
(FOR ADMISSION and IA No.37215/2024-PERMISSION TO FILE LENGTHY LIST
OF DATES
IA No.222386/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No.37215/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(C) No. 3932/2024 (XII)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 37158/2024
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
49375/2024
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 222388/2024
IA No. 222388/2024 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 49375/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 37158/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(C) No. 4067/2024 (XII)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 38452/2024
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
49385/2024
IA No. 49385/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 38452/2024 - PERMISSION TO FILE LENGTHY LIST OF DATES)
W.P.(C) No. 697/2024 (X)
Date : 11-12-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
Signature Not Verified
Amicus Curiae(s) Mr. K. Parameshwar, Sr.Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2024.12.12
16:34:20 IST
Reason:
Ms. Kanti, Adv.
Ms. Raji Gururaj, Adv.
Mr. Shreenivas Patil, Adv.
Ms. Chitransha Singh Sikarwar, Adv.
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For Petitioner(s) Mr. Sirajudeen, Sr.Adv.
Mr. Anshuman Srivastava, AOR
Ms. Purnima Bhat, AOR
Dr. Sunil Kumar Agarwal, AOR
Mr. Balraj Singh Malik, Adv.
Mrs. Amita Agarwal, Adv.
Ms. Shweta Bhardwaj, Adv.
Mr. K. Jayakaran, Adv.
Mr. Madan Lal Daga, Adv.
Mr. Amarjeet Sahani, Adv.
For Respondent(s) Mr. Arvind P. Datar, Sr. Adv.
Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. B. Dhananjay, Adv.
Mr. M. Baskar, Adv.
Mr. Shivasanmugam, Adv.
Mr. Dinesh, Adv.
Mr. Atul Sharma, Adv.
Mr. C. Kannan, Adv.
Mr. Nizamuddin, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Gautam Narayan, AOR
Mr. Balaji Srinivasan, AOR
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, AOR
Ms. Anum Hussain, Adv.
Mr. Tanishq Srivastava, Adv.
Ms. Ankita Dogra, Adv.
Mr. Vipin Nair, Adv.
Mr. Amit Sharma, Adv.
Mr. Nikhil Jain, AOR
Mr. Kaustubh Shukla, Adv.
Ms. Tatini Basu, AOR
Mr. Byrapaneni Suyodhan, Adv.
Mr. Kumar Shashank, Adv.
Mr. Mohinder Jit Singh, AOR
Mr. Piyush Beriwal, AOR
Ms. Aisha Singh, Adv.
Mr. Mohit Joshi, Adv.
Ms. Disha Choudhary, Adv.
Mr. Bvs Raju, Adv.
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Mr. Sandip Munian, Adv.
Ms. Jyotsna Vyas, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Devvrat Singh, Adv.
Mr. Vinodh Kanna B., AOR
Mr. DCS Rawat, Adv.
Mr. Saurabh Adhikari, Adv.
Mr. Sanjeev Sharma, Sr. Adv.
Mr. Rajinder Singh Cheema, Sr. Adv.
Mr. Shubham Bhalla, AOR
Ms. Ragini Sharma, Adv.
Mr. Vinay Shraff, Adv.
Mr. Ravi Bharuka, AOR
Mr. Rohit Agarwal, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Ms. Prachi Tatake, Adv.
Mr. Nishant Sharma, Adv.
Mr. Ankur S. Savadikar, Adv.
Mr. Vipin Nair, Adv.
Mr. Amit Sharma, Adv.
Mr. Nikhil Jain, AOR
Mr. Kaustubh Shukla, Adv.
Ms. Radhika Gautam, AOR
Ms. Anjul Dwivedi, Adv.
Mr. Jasbir Singh Malik, Adv.
Ms. Rhythm Bharadwaj, Adv.
Mr. Chanchal Singh, Adv.
Ms. Kavita Joshi, Adv.
Mr. Rahul Gupta, AOR
Ms. Manisha Ambwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.284093/2024 and I.A.No.284094/2024 In SLP(C)No.3950/2024
1. These applications are moved by Mr. K.S. Dhaliwal, an advocate who is practicing in the Punjab and Haryana High Court. According to him, the elections of the Punjab and Haryana High Court Bar Association are not being held despite the fact that the 4 one year tenure is over, on the ground that the instant petition re: Strengthening and Enhancing the Institutional Strength of Bar Associations is pending before this Court.
2. It is clarified that there is no interim stay passed by this Court against holding of elections of the High Courts or District Courts Bar Associations, and the same shall be held strictly in accordance with their respective constitution/bye-laws and rules.
3. The Interlocutory Applications are, accordingly, disposed of.
4. List the main case on 22.01.2025.
5. To be taken up at 2.00 P.M. SLP(C) No.3932/2024 & SLP(C)No.4067/2024
1. List on 22.01.2025.
2. To be taken up at 2.00 P.M. W.P.(C) No. 697/2024
1. Issue notice, returnable on 22.01.2025.
2. Ms. Radhika Gautam, learned counsel, accepts notice on behalf of respondent No.1-Bar Council of India.
3. Mr. Jasbir Singh Malik, learned counsel, accepts notice on behalf of respondent No.2-Bar Council of Punjab and Haryana.
4. Let notice be issued to the learned Solicitor General of India to represent respondent No.3-Ministry of Law and Justice.
5. Reply, if any, be filed within four weeks.
6. To be taken up at 2.00 P.M. (SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR