Supreme Court - Daily Orders
New Delhi Bar Association vs Bar Council Of Delhi . on 5 September, 2017
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.3 COURT NO.5 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). D 36109/2016
NEW DELHI BAR ASSOCIATION Petitioner(s)
VERSUS
BAR COUNCIL OF DELHI & ORS. Respondent(s)
Date : 05-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Sanjay Kumar Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner is granted four weeks' time to cure the defects pointed out by the Registry, otherwise the petition(s) shall stand dismissed without further reference to the Court and any application for restoration shall be entertained only on payment of costs of Rs.1,000/- (Rupees One Thousand) to be paid to the Supreme Court Legal Services Committee.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2017.09.06
15:03:35 IST
Reason: