Delhi High Court - Orders
Vikas Tripathi vs Central Delhi Court Bar Association And ... on 25 February, 2025
Author: Yashwant Varma
Bench: Yashwant Varma, Rekha Palli, C. Hari Shankar
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2072/2025
VIKAS TRIPATHI .....Petitioner
Through: Ms. Tamali Wad, Sr. Advocate
with Mr. Murari Tiwari, Ms.
Mandavi Pandy, Mr. Chandan,
Mr. Anil Kumar Dwivedi, Mr.
Girraj Singh Yadav, Mr. Anil
Shukla, Mr. V. Pandey, Mr
Sanjeet Kumar Mishra, Ms. A.
Singh, Mr. Jai Narang, Ms.
Ekta Upadhyay, Mr. Ravinder
Choudhary, Mr. Tribhuvan, Mr.
Pushpendu Shukla, Mr.
Vaibhav Dwivedi, Mr. A.K.
Mishra, Mr. Vineet Tripathi,
Mr. Nitin Garg, Mr. A.K.
Singh, Mr Pushpender Shukla,
Mr. Sanjay Kumar Mishra, Mr.
M. L. Pandey, Mr. S. K. Gupta,
Mr Vaibhav Jain, Mr Siddarth,
Mr. Ankit Kumar Mishra & Mr
Sumit Kumar Jha, Advs.
versus
CENTRAL DELHI COURT BAR
ASSOCIATION AND ORS. .....Respondents
Through: Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. Yamini Singh,
Mr. Abhijit Chakravorty, Ms.
Anum Hussain, Mr. Bhanu
Gulati & Mr. Rajesh, Advs. for
BCD.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE C. HARI SHANKAR
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 01/03/2025 at 05:31:18
ORDER
% 25.02.2025 CM APPL. 11610/2025 (Direction)
1. This matter has been placed before the Full Bench pursuant to the directions issued on 20 February 2025 by the Division Bench while considering the original writ petition.
2. The name of the petitioner undoubtedly was included in the list prepared by the Returning Officer and which had included the names of all persons whose nominations had found to be valid post scrutiny. The Returning Officer in our considered opinion was clearly bound by the order passed on 19 February 2025 as well as the principal order which had been passed by the learned Single Judge on 18 February 2025.
3. Prima facie and in our considered opinion as long as the stipulation and pre-qualification standard as fixed by the Ad Hoc Committee was subject matter of challenge, the writ court was clearly justified in balancing the interest of parties and ensuring that the name of the petitioner is duly included in the list of eligible and valid candidates. In view of the aforesaid, the exclusion of the petitioner in the final list which came to be published thereafter, and stands placed as Annexure A-5 of the application, would clearly not sustain.
4. Accordingly, we direct the Returning Officer to ensure that a modified final list of eligible candidates is published forthwith and which shall include the name of the petitioner.
5. The ultimate result of the elections shall abide by the final orders to be passed on the pending petition.
6. Application shall stand disposed of.
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 01/03/2025 at 05:31:18 W.P.(C) 2072/2025
7. Let the matter be placed before the appropriate Division Bench on 24.03.2025, subject to orders being obtained from Hon'ble the Chief Justice, since no further clarification is merited in the facts and circumstances of the case.
8. The earlier date fixed i.e. 25.04.2025 before the Full Bench shall stand cancelled.
YASHWANT VARMA, J.
REKHA PALLI, J.
C. HARI SHANKAR, J.
FEBRUARY 25,2025/neha 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 01/03/2025 at 05:31:19