Supreme Court - Daily Orders
Re: Strengthening And Enhancing The ... vs The Registrar General on 11 February, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.15 COURT NO.8 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 Petitioners
VERSUS
THE REGISTRAR GENERAL & ORS. Respondents
[TO BE TAKEN UP AT 3.00 P.M.]
I.A. No.252062/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.234159/2025-INTERVENTION APPLICATION
I.A. No.252061/2024-INTERVENTION APPLICATION
I.A. No.2247/2025-INTERVENTION/IMPLEADMENT
I.A. No.2278/2025-MODIFICATION
I.A. No.222386/2024-PERMISSION TO APPEAR AND ARGUE IN PERSON
I.A. No.37215/2024-PERMISSION TO FILE LENGTHY LIST OF DATES
WITH
SLP(C) No.3932/2024 (XII)
I.A. No.222388/2024-PERMISSION TO APPEAR AND ARGUE IN PERSON
I.A. No.49375/2024-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
I.A. No.37158/2024-PERMISSION TO FILE LENGTHY LIST OF DATES
SLP(C) No.4067/2024 (XII)
I.A. No.49385/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No.38452/2024-PERMISSION TO FILE LENGTHY LIST OF DATES
W.P.(C) No.697/2024 (X)
SLP(C) No.3847/2025 (IV-A)
I.A. No.34994/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
W.P.(C) No. 132/2025 (X)
I.A. No.37517/2025-EXEMPTION FROM FILING O.T.
I.A. No.37518/2025-GRANT OF INTERIM RELIEF
Signature Not Verified
SLP(C) No. 4346/2025 (IV-A)
Digitally signed by
rashmi dhyani pant
Date: 2026.02.14
13:08:09 IST
Reason:
SLP(C) No.4146/2025 (IV-A)
I.A.No.38046/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
1
Date : 11-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
Amicus Curiae(s) Mr. K. Parameshwar, Sr.Adv
For Petitioner(s) :Dr. Sunil Kumar Agarwal, AOR
Mr. Amarjeet Sahani, Adv.
Ms. Shreya Saurabh, Adv.
Mr. Daleep Singh, Adv.
Mr. Madan Lal Daga, Adv.
Mr. K. Jayakaran, Adv.
Mr. Sachin Kumar Srivastava, Adv.
Mr. Rajiv Agnihotri, Adv.
Mr. M. L. Agarwal, Adv.
Mr. Nachiketa Joshi, Sr. Adv.
Mr. Pravartak Suhas Pathak, AOR
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Ujjwal Dubey, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Harshvardhan Rathore, Adv.
Mr. Ritu Raj, Adv.
Mr. Pulkit Srivastava, AOR
Mr. Rohan Thawani, Adv.
Ms. Pooja Dhar, AOR
Mr. Pratul Pratap Singh, Adv.
Ms. Maryam Junaid, Adv.
Mr. Subodh S. Patil, AOR
Mr. A. Sirajudeen, Sr. Adv.
Mr. Shaik Soni Ahamed, Adv.
Mr. Anshuman Srivastava, AOR
Ms. Purnima Bhat, AOR
For Respondent(s) :Mr. Anand Sanjay M. Nuli, Sr. Adv.
Ms. Akhila Wali, Adv.
Mr. Nanda Kumar K B, Adv.
M/S. Nuli & Nuli, AOR
Mr. Anil C Nishani, Adv.
Mr. Krishna M Singh, Adv.
Mr. J. K. Mishra, Adv.
2
Mr. Kushal U., Adv.
M/s Krishna & Nishani Law Chambers, AOR
Mr. Deepayan Mandal, AOR
Mr. Naman Varma, Adv.
Mr. Mridul Bansal, Adv.
Mr. Aryan Ahmed, Adv.
Ms. Radhika Gautam, AOR
Mr. Manan Kumar Mishra, Sr. Adv.
Ms. Radhika Gautam, Adv.
Ms. Anjul Dwivedi, Adv.
Mr. Naveen Sharma, AOR
Mrs. Swati Bhushan Sharma, Adv.
Mr. S. K. Sharma, Adv.
Ms. Payal Gola, Adv.
Mr. Jasbir Singh Malik, Adv.
Ms. Prachi Sohi, Adv.
Ms. Niharika Singh, Adv.
Ms. Pooja Devi, Adv.
Mr. Varun Punia, AOR
Mr. Arvind P. Datar, Sr. Adv.
Mr. S. Gurukrishna Kumar, Sr. Adv.
Mr. V. R. Kamalanathan, Adv.
Mr. J. Pothiraj, Adv.
Mr. V. Balaji, Adv.
Mr. R. Mohan, Adv.
Mr. B. Dhananjay, Adv.
Mr. C. Kannan, Adv.
Mr. Nizamuddin, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Balaji Srinivasan, AOR
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, AOR
Mr. Tanishq Srivastava, Adv.
Ms. Yamini Singh, Adv.
Mr. Abhijit Chakravarty, Adv.
Mr. Bhanu Gulati, Adv.
Mr. Vedant Sood, Adv.
Mr. Yusuf, AOR
Mr. Vipin Nair, Adv.
Mr. Amit Sharma, Adv.
Mr. Nikhil Jain, AOR
Mr. Kaustubh Shukla, Adv.
3
Mr. Aljo K. Joseph, Adv.
Mr. Vishal Prasad, Adv.
Ms. Reena Pandey, Adv.
Dr. Meenakshi Kalra, Adv.
Ms. Pragya Parijat Singh, Adv.
Ms. Astha Sharma, Adv.
Mr. Aditya Giri, Adv.
Mr. A. Selvin Raja, Adv.
Ms. Tatini Basu, AOR
Mr. Byrapaneni Suyodhan, Adv.
Ms. Obulapuram Keerthi, Adv.
Mr. Kumar Shashank, Adv.
Mr. N. Hariharan, Sr. Adv.
Mr. Sacchin Puri, Sr. Adv.
Mr. Rakesh Tiku, Sr. Adv.
Ms. Prem Lata Bansal, Sr. Adv.
Mr. Mohinder Jit Singh, AOR
Mr. Vikram Singh Panwar, Adv.
Ms. Kanika Singh, Adv.
Mr. Kunal Malhotra, Adv.
Mr. B. S. Dhir, Adv.
Ms. Kajal Chandra, Adv.
Ms. Vidhi Gupta, Adv.
Mr. Amit Choudhary, Adv.
Ms. Chandrika Gupta, Adv.
Mr. Shrey Sharawat, Adv.
Mr. Nitesh Mehra, Adv.
Mr. Lakshy Kaushik, Adv.
Mr. Hardik Rupal, Adv.
Ms. Aishwarya Malhotra, Adv.
Ms. Tripta Sharma, Adv.
Mr. Piyush Beriwal, AOR
Ms. Ruchita Srivastava, Adv.
Ms. Aisha Singh, Adv.
Ms. Neha Kamboj, Adv.
Mr. Dev Aaseri, Adv.
Mr. Yash Tyagi, Adv.
Mr. Vikash Tyagi, Adv.
Mr. Kartik Sharma, Adv.
Mr. Ali Mohammed, Adv.
Mr. Saurav Kumar, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Vinodh Kanna B., AOR
Mr. Vinay Shraff, Adv.
Mr. Ravi Bharuka, AOR
4
Mr. Shashank Chamoli, Adv.
Mr. Dev Agarwal, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Ms. Prachi Tatake, Adv.
Mr. Nishant Sharma, Adv.
Mr. Ankur Savadikar, Adv.
Mr. Vipin Nair, Adv.
Mr. Amit Sharma, Adv.
Mr. Nikhil Jain, AOR
Mr. Kaustubh Shukla, Adv.
Mr. Aljo K. Joseph, Adv.
Mr. Vishal Prasad, Adv.
Ms. Reena Pandey, Adv.
Dr. Meenakshi Kalra, Adv.
Ms. Pragya Parijat Singh, Adv.
Ms. Astha Sharma, Adv.
Mr. Aditya Giri, Adv.
Mr. A. Selvin Raja, Adv.
Ms. Aishwarya Bhati, Sr. Adv.
Ms. Manisha Ambwani, AOR
Ms. Sunit Choudhary, Adv.
Ms. Hemadri Sharma, Adv.
Ms. Anupriya Srivastava, Adv.
Ms. Radhika Gautam, AOR
Mr. Manan Kumar Mishra, Sr. Adv.
Ms. Radhika Gautam, Adv.
Ms. Anjul Dwivedi, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Vikas Verma, AOR
Ms. Sapna Verma, Adv.
Mr. Shafik Ahmed, Adv.
Ms. Kavita Verma, Adv.
Ms. Priya Verma, Adv.
Mr. Naman Dwivedi, Adv.
Mr. Krishan Aggarwal, Adv.
Mr. Rishab Sardana, Adv.
Mr. Varun Dutt Atri, Adv.
Mr. Jasbir Singh Malik, Adv.
Ms. Prachi Sohi, Adv.
Ms. Niharika Singh, Adv.
Ms. Pooja Devi, Adv.
Mr. Varun Punia, AOR
Mr. Shubham Bhalla, AOR
Ms. Ragini Sharma, Adv.
Ms. Neha Verma, Adv.
5
Mr. Alex Noel Dass, Adv.
Mr. Rohit Pandey, Adv.
Mr. Aman Khatri, Adv.
Mr. Divyansh Misra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. A coordinate bench of this Court by its order dated 16 th July, 2024 had initiated this proceeding by ordering it to be re-captioned as “Re: Strengthening and Enhancing the Institutional Strength of Bar Associations”.
2. The aforesaid order required impleadment of the Bar Council of India, the Supreme Court Bar Association (SCBA), the Supreme Court Advocates-on- Record Association (SCAORA), the Bar Councils of all the States through their respective Chairpersons and the High Court Bar Associations through their respective counsels as respondents.
3. It was clarified that if in any particular High Court there are more than one bar association, notice should also be served on the respective Presidents by the Registrars General of such High Courts.
4. Although the matter appears to have been considered by this Court on several occasions post 16th July, 2024, we find that terms of reference are yet to be formulated for an authoritative answer from this Court.
5. We have been addressed by Mr. K. Parameshwar, learned senior counsel/ amicus curiae, Mr. Vipin Nair, learned counsel appointed as the nodal counsel by this Court, Mr. A. Sirajudeen, learned senior counsel for the original petitioners viz. Elephant G. Rajendran & A. Mohandoss, Mr. Nikhil Jain, learned counsel appearing for the SCAORA, Mr. Anand Sanjay M. Nuli, learned senior counsel for the SCBA, Ms. Radhika Gautam, learned counsel for the Bar Council of India, Mr. Vikas Verma, learned counsel for the All District Bar Association, 6 Haryana, Mr. Sandeep Sudhakar Deshmukh, learned counsel for the Advocates’ Association of Western India (AAWI) and other counsel.
6. We have requested them to place before us agreed terms of reference within four weeks.
7. We also request Mr. Nair, learned counsel to have the suggested terms of reference circulated to all the Registrars General of the High Courts so that the same may be further circulated to the Bar Associations of the District and Sub- Divisional Courts within the jurisdiction of each such High Court.
8. It shall be open to such District/Sub-Divisional Courts’ Bar Associations to forward their suggestions/suggested terms to [email protected] which is the relevant email address.
9. Re-list after eight weeks when we propose to consider the suggested terms of reference.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
7