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Supreme Court - Daily Orders

Re: Strengthening And Enhancing The ... vs The Registrar General on 21 August, 2024

Bench: Surya Kant, Dipankar Datta

     ITEM NO.301                         COURT NO.4                  SECTION XII
                              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).3950/2024

     (Arising out of impugned final judgment and order dated 06-11-2023
     in WA No.2014/2023 passed by the High Court Of Judicature At
     Madras)

     RE: STRENGTHENING AND ENHANCING THE INSTITUTIONAL
     STRENGTH OF BAR ASSOCIATIONS

     WITH
     SLP(C) No.3932/2024 (XII)
     (FOR ADMISSION and IA No.37158/2024-PERMISSION TO FILE LENGTHY LIST
     OF DATES)

     SLP(C) No.4067/2024 (XII)
     (FOR ADMISSION and IA No.38452/2024-PERMISSION TO FILE LENGTHY LIST
     OF DATES)

     SLP(C) No.11743/2024 (IV-C)
     (FOR ADMISSION and IA No.120198/2024-EXEMPTION FROM FILING O.T.)

     SLP(C) No.15575-15576/2024 (XIV)
     (IA No.153285/2024-EXEMPTION FROM                FILING   C/C   OF   THE   IMPUGNED
     JUDGMENT)

     Date : 21-08-2024 These matters were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE DIPANKAR DATTA

     For Petitioner(s)             Ms. Purnima Bhat, AOR

                                   Mr. Pankaj Kumar, AOR
                                   Mr. Siddharth, Adv.
                                   Mr. Sandeep Kumar Singh, Adv.
                                   Mr. Lalit Sharma, Adv.
                                   Mr. Shubhendu Saxena, Adv.
                                   Mr. Anuvrat Singh, Adv.
                                   Mr. Ravi Kumar, Adv.
                                   Mr. Sarwan Kumar, Adv.
                                   Mr. Omkar Singh, Adv.
                                   Mr. Purushottam Sehrawat, Adv.

                                   Mr. Vivek K. Tankha, Sr. Adv.
                                   Mr. Ravindra Shrivastava, Sr. Adv.
Signature Not Verified

Digitally signed by
ARJUN BISHT
Date: 2024.08.27                   Mr. Sanjay Agrawal, Sr. Adv.
18:47:24 IST
Reason:
                                   Mr. Manoj Sharma, Sr. Adv.
                                   Mr. Navin Prakash, AOR


                                                 1
                    Dr. Sarvam Ritam Khare, Adv.
                    Mr. Rajmani Mishra, Adv.
                    Mr. Vikalp Soni, Adv.

                    Mr. A. Sirajuddin, Sr. Adv.
                    Mr. Anshuman Srivastava, AOR

For Respondent(s)   Mr. Vikas Upadhyay, AOR
                    Mrs. Ankita Kashyap, Adv.
                    Ms. Nimisha Swarup, Adv.
                    Mr. Nitin Gaur, Adv.
                    Mr. Arjun Singh Tomar, Adv.
                    Mr. Alok Shankar, Adv.

                    Mr. Gautam Narayan, AOR
                    Ms. Asmita Singh, Adv.
                    Mr. Anirudh Anand, Adv.
                    Mr. Tushar Nair, Adv.

                    Mr. Arvind P. Datar, Sr. Adv.
                    Mr. S. Gurukrishna Kumar, Sr. Adv.
                    Mr. V. Balaji, Adv.
                    Mr. Asaithambi MSM, Adv.
                    Mr. M. Baskar, Adv.
                    Mr. Shivashanmugam, Adv.
                    Mr. B. Dhananjay, Adv.
                    Mr. Dinesh, Adv.
                    Mr. Vinod K. Nair, Adv.
                    Mr. Rakesh K. Sharma, AOR

                    Mr. Balaji Srinivasan, AOR

                    Mr. Mohinder Jit Singh, AOR
                    Mr. Hardik Rupal, Adv.

                    Mr. Piyush Beriwal, AOR
                    Ms. Ojasvi, Adv.

                    Mr. Raghvendra Kumar, AOR
                    Mr. Anand Kumar Dubey, Adv.

                    Mr. Vinodh Kanna B., AOR
                    Mr. Purushothaman Reddy, Adv.
                    Ms. Shagufa Khan, Adv.

                    Mr. Vinay Shraff, Adv.
                    Mr. Ravi Bharuka, AOR
                    Mr. Rohit Agarwal, Adv.

                    Mr. Sandeep Sudhakar Deshmukh, AOR
                    Ms. Prachi Tatake, Adv.
                    Mr. Nishant Sharma, Adv.


                                 2
                   Mr. Patil Avi Vilas, Adv.

                   Ms. Radhika Gautam, AOR

                   Mr. Indrajit Mahanty, Sr. Adv.
                   Dr. Durga Prasanna Choudhury, Sr. Adv.
                   Mr. Hitendra Nath Rath, AOR
                   Mr. Satyajit Mahanty, Adv.
                   Mr. Soubhagya Ranjan Pati, Adv.
                   Mr. Madhusudan Jena, Adv.
                   Mr. Bijoy Kumar Dash, Adv.

                   Dr. Ram Sankar, Adv.
                   Mrs. Harini Ramsankar, Adv.
                   M/s. Ram Sankar & Co., AOR

                   Mr. Vipin Nair, Adv.
                   Mr. Amit Sharma, Adv.
                   Dr. Meenakshi Kalra, Adv.

                   Mr. S. Prabakaran, Sr. Adv.
                   Mrs. Usha Prabakaran, Adv.
                   Mr. Maheswaran Prabakaran, Adv.
                   Mr. Yusuf, AOR

                   Mr. P.S. Amalraj, Adv.
                   Mr. P. Srinivasan, AOR

                   Mr. Surya Prakash Khatri, Adv.
                   Mr. Rajesh Mishri, Adv.
                   Mr. T. Singhdev, Adv.
                   Mr. Anum Hussain, Adv.
                   Mr. Bhanu Gulati, Adv.

                   Mr. Siddharth R. Gupta, Adv.
                   Mr. Dhanya Kumar Jain, Adv.
                   Mr. Paritosh Trivedi, Adv.
                   Mr. Amit Kumar Jain, Adv.
                   Mr. Shantanu S., Adv.
                   Mr. Mrigank P., Adv.
                   Mr. Sriram P., AOR

                   Mr. Mohit Mathur, Sr. Adv.
                   Mr. Sandeep Sharma, Adv.
                   Mr. Shohit Chaudhry, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R
SLP(C) No.11743/2024

1. The Registry is directed to de-tag Special Leave Petition(C) 3 No.11743/2024 arising out of the judgment dated 03.05.2024 delivered by a Division Bench of the High Court of Madhya Pradesh in Writ Petition No.7551/2016. We are informed that there are other special leave petitions i.e, SLP(C) No.10999/2024, SLP(C) No.16805/2024, SLP(C) No.11226/2024 & SLP(C) No.13331/2024, challenging the aforementioned judgment and/or other similar orders passed by the Division Bench in the connected cases.

2. List all these cases on 27.09.2024.

SLP(C) No.3950/2024, SLP(C) No.3932/2024, SLP(C) No.4067/2024 & SLP(C) Nos.15575-15576/2024

3. In furtherance of the order dated 16.07.2024, the High Court Bar Associations as well as Bar Council of India have entered appearance. The Presidents of the High Court Bar Associations/Bar Council of India as well as learned Senior Counsels, who are assisting in the matter, have volunteered to identify the issues, which require determination. They will also give suggestions/recommendations in relation to those issues.

4. In this regard, Mr. Vipin Nair, President of SCAORA is appointed as the Nodal Counsel. He may request all the High Court Bar Associations to email their suggestions to the [email protected], preferably within a period of four weeks. Mr. Vipin Nair will compile those suggestions and circulate soft copies of the same among all the learned senior counsel/counsel assisting in the matter(s).

5. As regard to the State Bar Councils, Mr. S. Prabakaran, learned senior counsel representing the Bar Council of India assures that the Bar Council of India will seek their 4 opinion/suggestions and after compilation, place before this Court.

6. The Registry is directed to put a notice on the website informing all the High Courts and Districts Bar Associations to submit their suggestions, if any, to the President of SCAORA within the time stipulated above.

7. Mr. Parameshwar K., learned Senior Counsel is appointed as Amicus Curiae, who shall, after receipt of the compilations from the President of SCAORA and the Bar Council of India, assist in formulation of the issues to be addressed before this Court.

8. Mr. Vinay Shraff, learned counsel seeks and is granted two weeks’ time to move an appropriate application with reference to the resolution of the meeting dated 21.12.1990 of the Full Court at the High Court at Calcutta.

9. Post these matters for further consideration on 16.10.2024 at 2 p.m. (ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR 5