Delhi High Court - Orders
Lalit Sharma And Ors vs Union Of India &Ors on 27 March, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Navin Chawla, C. Hari Shankar
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10363/2021 & CM APPL. 8813/2025
LALIT SHARMA AND ORS. .....Petitioners
Through:
versus
UNION OF INDIA &ORS. .....Respondents
Through: Mr. Naresh Kaushik, Sr. Adv. with Mr.
Vardhman Kaushik, Mr. Udit
Thakran, Mr. Prafful Saini & Mr.
Prateek Dhankar, Advs. in CM
APPL.17389/2025.
Mr. C. Mohan Rao, Sr. Adv. with Mr.
Devender Bhardwaj & Mr. A. Sharma,
Advs.
Mr. Ajay Kumar Agarwal, Adv. for
Resp./ BCD.
Dr. Amit George, Mr. Arkaneil
Bhaumik, Mr. Dushyant Kishan Kaul,
Ms. Ibansara Syiemlieh, Ms. Suparna
Jain & Ms. Rupam Jha, Advs. for
Resp./ DHC.
Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. Yamini Singh, Mr.
Abhijit Chakravorty, Mr. Bhanu
Gulati, Ms. Anum Husssain & Mr.
Sourabh Kumar, Advs. for BCD.
Mr. Avi Singh, Sr. Adv. with Mr. Lal
Singh Thakur, Mr. Sudhir Tewatia,
Mr. Rachit Singh, Mr. M Yadav, Mrs.
Mehul Gulati, Mr. Tarun Moan, Mr.
Naman Chaudhary, Mr. Prashant
Solanki, Mr. Anurag Sharma & Mr.
Vistal, Advs. for Applicant.
W.P.(C) 10363/2021 Page 1 of 3
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 03/04/2025 at 21:25:08
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE NAVIN CHAWLA
JUSTICE C. HARI SHANKAR
ORDER
% 27.03.2025
1. This hearing has been done through hybrid mode. CM APPL. 17840/2025 (exemption)
2. Allowed, subject to all just exceptions. The application stands disposed of.
CM APPL. 17839/2025 (for directions) in W.P.(C) 10363/2021
3. In the present writ petition directions have been issued from time to time, in respect of conduct of elections to the Delhi High Court Bar Association as also the various Bar Associations in the District Courts. Vide order dated 21st February, 2025 finally, elections were fixed for being conducted in all Courts simultaneously on 21st March, 2025.
4. The elections to all the Bar Associations were concluded on 21st March, 2025 except in respect of the Saket Bar Association and the Shahdara Bar Association, which were called off due to various reasons. Accordingly, certain applications were filed in respect of these two Bar Associations which were considered by this Court yesterday i.e., 26th March, 2025 and appropriate directions were passed.
5. Today, the present application has been filed challenging the election held for the Dwarka Court Bar Association on 21st March, 2025 whereby the new Executive Committee has already been elected.
6. After making some submissions, Mr. Kaushik ld. Senior Counsel for the Applicant requests that he may be permitted to withdraw the present W.P.(C) 10363/2021 Page 2 of 3 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 03/04/2025 at 21:25:08 application with liberty to avail the remedies in accordance with the law.
7. The Application is thus dismissed as withdrawn with liberty as prayed for.
8. All contentions are left open to be raised by the Applicant in appropriate proceedings.
9. The application is disposed of in above terms.
PRATHIBA M. SINGH, J.
NAVIN CHAWLA, J.
C. HARI SHANKAR, J.
MARCH 27, 2025 kk/ss W.P.(C) 10363/2021 Page 3 of 3 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 03/04/2025 at 21:25:08