Supreme Court - Daily Orders
Aditi Chaudhary vs Bar Council Of Delhi on 26 September, 2024
Bench: Surya Kant, Dipankar Datta
ITEM NO.3 COURT NO.4 SECTION XIV
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).22202/2024
(Arising out of impugned final judgment and order dated 11-09-2024
in WPC No.10736/2024 passed by the High Court Of Delhi At New
Delhi)
ADITI CHAUDHARY Petitioner(s)
VERSUS
BAR COUNCIL OF DELHI & ORS. Respondent(s)
(IA No. 212722/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 212724/2024 - PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 26-09-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Sunieta Ojha, AOR
Ms. Harshita Singhal, Adv.
Ms. Talish Ray, Adv.
Ms. Vasudha Priyancha, Adv.
Ms. Divita Vashisth, Adv.
For Respondent(s) Mr. Mohit Mathur, Sr. Adv.
Mr. Sandeep Sharma, Adv.
Mr. Inder Bir Alag, Sr. Adv.
Mr. Nitesh Mehra, Adv.
Mr. Harsh Gautam, Adv.
Mr. Siddharth Tripathi, Adv.
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Rajesh Mishra, Adv.
Ms. Anum Hussain, Adv.
Mohd. Fuzail Khan, AOR
Mr. S. Sidiqui, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
1. Digitally signed by ARJUN BISHT Having heard learned senior counsel for the parties, most Date: 2024.09.27 17:07:22 IST Reason:
importantly Mr. Mohit Mathur, learned Senior Advocate and President 1 of the Delhi High Court Bar Association and keeping in view the statements at the Bar made, we direct that:
(i) Let the meeting of the General Body of the Delhi High Court Bar Association (in short, the ‘Bar Association’) be held as early as possible but not later than 10 days from today.
(ii) The General Body of the Bar Association shall consider to reserve the post of the Treasurer exclusively for the women members of the Bar Association.
(iii) In addition to reserving the post of Treasurer for the women members of the Bar Association, the General Body shall also be free to consider the desirability of reserving one more post of Office Bearer for women members of the Bar Association.
(iv) Similarly, out of 10 Executive Members, there shall be at least 03 women members. The General Body may also resolve that out of 03 women members of the Executive Committee, one at least will be a Senior Designated Advocate.
2. Post this matter on 16.10.2024.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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