Delhi High Court - Orders
K.R. Chitra vs Advocates Welfare Fund Trustee ... on 1 May, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6705/2014 & CM APPLS. 11992-93/2015, 21820/2015,
2280/2016, 7934/2016, 21667/2017, 40333/2017, 27106/2018,
31963/2018, 7264/2019, 37970/2021, 34663/2024.
K.R. CHITRA .....Petitioner
Through: In person.
versus
ADVOCATES WELFARE FUND TRUSTEE COMMITTEE &
ORS. .....Respondent
Through: Mr. Sumit Bansal, Senior Advocate
(Amicus Curiae)
Ms. Akriti Jain, Advocate for R-4.
Mr. T. Singhdev, Mr. Tanishq
Srivastava and Ms. Yamini Singh,
Advocates for R-2, BCD.
Mr. Preet Pal Singh, Ms.Tanupreet
Kaur, Ms. Unnati Sinha Advocates
for Bar Council Of India.
AND
+ W.P.(C) 11895/2015
K.R. CHITRA .....Petitioner
Through: In person.
versus
BAR COUNCIL OF INDIA & ANR .....Respondent
Through: Ms. Nidhi Raman, CGSC with Mr.
Debasish Misra, Mr. Akash Mishra,
Advocates.
Mr. T. Singhdev, Mr. Tanishq
Srivastava and Ms. Yamini Singh,
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 26/06/2025 at 11:01:46
Advocates for R-2, BCD.
Mr. Sumit Bansal, Senior Advocate
(Amicus Curiae)
Ms. Akriti Jain, Advocate for R-4.
Mr. Preet Pal Singh, Ms.Tanupreet
Kaur, Ms. Unnati Sinha Advocates
for Bar Council Of India.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 01.05.2025
1. Mr. Singhdev, learned Counsel while appearing for respondent No.2 seeks some time to place on record by way of an affidavit as to the present composition of the Trustee Committee constituted under Section 4(3) of the Advocates Welfare Fund Act, 2001.
2. Re-notify on 30.07.2025.
3. As the petitioner is insisting on addressing arguments in person, Mr. Sumit Bansal, who was appointed as learned Amicus Curiae, is discharged.
MANOJ KUMAR OHRI, J MAY 1, 2025 NA 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 26/06/2025 at 11:01:46