Jharkhand High Court
Advocate'S Association H.C.Ran vs High Court Of Jud.Patna Th.Reg on 28 April, 2011
Author: Bhagwati Prasad
Bench: Chief Justice, H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 3783 of 2005
Girindra Prasad Versus State of Jharkhand & others
with
C.W.J. C. No. 1134 of 1995
Advocates' Association & anr. Versus The High Court of Judicature at Patna & anr.
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. V.Shivnath, Sr. Advocate
For the State of Jharkhand : Mr. A.K. Sinha, Advocate General
For Jharkhand State Bar Council : Mr. P.C. Tripathy, Sr. Advocate
For Bihar State Bar Council : Mr. K. Murari, Adv.
For Bar Council of India : Mr. M.S. Anwar, Sr. Advocate
For the State of Bihar : Mr. S.P. Roy, Advocate
For Bihar State Trustee
Committee : Mr. A.K.Mehta, Adv.
For Jharkhand State Trustee
Committee : Mr. S.B.Gadodia, Sr. Advocate.
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48/ 28.04.2011Heard learned counsel for the parties.
In view of the categorical statement of the learned Advocate General on the part of the State that the State has no intention for repealing or substituting the Bihar State Advocates' Welfare Fund Act, 1983 and the State intends to apply it with all amendments incorporated therein prior to the bifurcation of the State, the Act will be applicable to the State of Jharkhand.
With this stand given by the learned Advocate General, there remains nothing in this case to be proceeded further and the order dated 22nd August 2006 stands clarified to that extent. Nothing further is required to be passed as far as the Bihar State Advocates' Welfare Fund Act, 1983 is concerned. The other issue will be taken up as and when the question becomes germane.
Put up this case as and when parties apply and the situation warrants.
(Bhagwati Prasad, C.J.) ( H. C. Mishra, J.) APK/R.Kr.