Supreme Court - Daily Orders
Fozia Rahman vs Bar Council Of Delhi on 22 January, 2025
Bench: Surya Kant, Dipankar Datta
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ITEM NO.162 COURT NO.3 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).24485/2024
[Arising out of impugned final judgment and order dated 11-09-2024
in WP(C) No.10736/2024 passed by the High Court of Delhi at New
Delhi]
FOZIA RAHMAN Petitioner(s)
VERSUS
BAR COUNCIL OF DELHI & ANR. Respondent(s)
IA No. 8835/2025 - CLARIFICATION/DIRECTION
IA No. 9033/2025 - INTERVENTION APPLICATION
Date : 22-01-2025 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. Geeta Luthra, Sr. Adv.
Ms. Fozia Rahman, Adv.
Ms. Amita Singh Kalkal, AOR
For Respondent(s)/ Mr. Ranbir Yadav, Adv.
Applicant(s) Mr. Avadh Bihari Kaushik, AOR
Ms. Saloni Mahajan, Adv.
Mr. Rishabh Kumar, Adv.
Mr. Prateek Yadav, Adv.
Ms. Neera Gupta, Adv.
Mr. Suresh Aggarwal, Adv.
Mr. Praveen Gambhir, Adv.
Mr. Rishabh Jain, Adv.
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, AOR
Ms. Anum Hussain, Adv.
Mr. Tanishq Srivastava, Adv.
Mr. Shohit Chaudhry, AOR
Signature Not Verified
Mr. Mohit Mathur, Sr. Adv.
Mr. Jatan Singh, Sr. Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2025.01.22
18:41:16 IST
Reason:
Mr. Sandeep Sharma, Sr. Adv.
Mr. Amit Chadha, Sr. Adv.
Mr. Naginder Benipal, Adv.
Mr. Inderbir Singh Alag, Sr. Adv.
Mr. Shyam Sharma, Adv.
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Mr. Sanjay Dewan, Sr. Adv.
Mr. Bandana Kaur Grover, Adv.
Mr. Dhan Mohan, Adv.
Mr. Rajat Manchanda, Adv.
Mr. Nishant Aanad, Adv.
Ms. Gayatri Puri, Adv.
Mr. Nitesh Mehra, Adv.
Mr. Sumit Misra, Adv.
Mr. Harsh Gautam, Adv.
Mr. Siddarth Tripathi, Adv.
Mr. Shiv Nath, Adv.
Ms. Chama Gupta, Adv.
Mr. Rajeev Kumar Deora, Adv.
Mr. Mohan Singh, Adv.
Mr. Wakil Kumar, Adv.
Mr. Anil Kumar, AOR
Mr. Himanshu Pathak, Adv.
Mr. Aman Jha, AOR
Mr. Rishi Tutu, Adv.
Mr. Ravindra S. Garia, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the applicant(s).
2. The directions to earmark the post of Treasurer and 30% posts of Executive Members, exclusive for women candidates, issued vide order dated 19.12.2024, in respect of the Delhi High Court Bar Association and the District Bar Associations in the NCT of Delhi, shall apply mutatis mutandis in the case of Delhi Tax Bar Association including the Sales Tax Bar Association also. In other words, the post of Treasurer and 30% posts of Executive Members in the Delhi Tax Bar Association and Sales Tax Bar Association (Regd.) shall remain earmarked/reserved for the women candidates, subject to the same eligibility conditions as prescribed in our order dated 19.12.2024.
3. I.A. Nos. 9033/2025 and 8835/2025 stand disposed of in the above terms.
(SATISH KUMAR YADAV) (PREETHI T.C.)
ADDITIONAL REGISTRAR ASSISTANT REGISTRAR
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