Madhya Pradesh High Court
High Court Advocates Bar Association vs Bar Council Of India New Delhi on 2 November, 2023
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 7551 of 2016
(HIGH COURT ADVOCATES BAR ASSOCIATION Vs BAR COUNCIL OF INDIA NEW DELHI AND OTHERS)
Dated : 02-11-2023
Shri Anil Khare - Senior Advocate, Shri Manoj Kumar Sharma - Senior
Advocate, Shri Sanjay Agarwal - Senior Advocate, , Smt.Anjali Banerjee -
Advocate, Shri Ashok Lalwani - Advocate, Shri Praveen Dubey - Advocate,
Shri K.N.Fakhruddin - Advocate, Shri Rajmani Mishra - Advocate, Shri Anuj
Agarwal, Shri Ashley J.Mathew, - Advocate and Shri Abhishek Gulati -
Advocate for the petitioner.
Shri Udayan Tiwari - Advocate for the respondent no.1.
Shri Ramakant Awasthy - Advocate for the respondent no.2.
During the course of arguments, a submission was made by Shri Sanjay Verma, Advocate - President, High Court Bar Association that yesterday I.A.No.3874/2023 has been allowed by which order dated 5.2.2018 passed by the State Bar Council of M.P. rejecting the second application of the petitioner for grant of recognition, has been challenged.
It is submitted that now as the order dated 5.2.2018 has also been challenged, therefore, having objected to the recognition application, the M.P. High Court Bar Association, Jabalpur becomes a necessary party.
Shri Sanjay Agarwal, graciously accepted to move an application for impleading M.P. High Court Bar Association as respondent no.3.
Democratic Lawyers Forum, Jabalpur has filed I.A.No.16890/2023 seeking permission to intervene. Democratic Lawyers Association, Jabalpur had also intervened in the recognition proceedings before the State Bar Council of M.P. Signature Not Verified Signed by: HEMANT SARAF Signing time: 02-11-2023 17:23:44 2 Accordingly, counsel for the petitioner also voluntarily agreed to implead the Democratic Lawyers Forum, Jabalpur as respondent no.4.
Counsel for the petitioner seeks permission to file application for impleadment of M.P. High Court Bar Association as well as Democratic Lawyers Forum, Jabalpur as respondents. Accordingly, it was submitted by Shri Agarwal that the case may be taken up after some time so that he can move an application today itself for the said purpose.
Accordingly, the hearing is deferred. The Bench shall re-assemble after the application is filed.
(G.S. AHLUWALIA) (ROOPESH CHANDRA VARSHNEY)
JUDGE JUDGE
Later on :-
The Bench re-assembled at 4.18 PM.
I.A.No.16974/2023 has been filed under Order I Rule 10 CPC read with Order VI Rule 17 CPC read with section 151 CPC seeking permission to implead M.P. High Court Bar Association, Jabalpur and Democratic Lawyers Forum, Jabalpur as respondents no.3 and 4.
For the reasons mentioned in the application, the same is allowed. Let necessary amendment be carried out within three working days. Counsel for the petitioner is directed to supply complete paper book containing complete set of writ petition, return filed by the respondents, if any, pending applications and their reply, if any, to counsel for newly added respondents no.3 and 4 within a period of seven working days.
At the request of counsel for respondent no.3, list on 18.12.2023.
Signature Not Verified Signed by: HEMANT SARAF Signing time: 02-11-2023 17:23:44 3In the meanwhile, it is requested that the newly added respondents shall positively file their response well in advance so that the petitioner can also file their rejoinder, if any, prior to the next date of hearing.
(G.S. AHLUWALIA) (ROOPESH CHANDRA VARSHNEY)
JUDGE JUDGE
HS
Signature Not Verified
Signed by: HEMANT SARAF
Signing time: 02-11-2023
17:23:44