Supreme Court: In a matter concerning the Supreme Court Bar Association (‘SCBA’) elections, the division bench of Surya Kant and KV Viswanathan, JJ. has clarified that the interim order dated 02-05-2024, is on an experimental basis as a pilot project. Further, the Bench said that the difficulties, if any, to be experienced by the SCBA, in giving effect to the reforms introduced through that order, will be brought on record and will be considered along with other reforms that may be suggested by the SCBA.
Dr. Adish C.Aggarwala , Senior Advocate and the President of the SCBA, after consultation with the other office bearers of the Bar, stated that the meeting of the General Body, which was convened for tomorrow i.e. 07-05-2024, stands cancelled. However, it was clarified that the Annual General Meeting of the SCBA shall be held on the date when the elections are scheduled to be held, on 16-05-2024, and the meeting shall be convened by the present Secretary of the SCBA, in accordance with Rule 21 of the SCBA Rules
CASE DETAILS
Miscellaneous Application Diary No(s).13992/2023 Appellants : Respondents : |
Advocates who appeared in this case Dr. Adish C. Aggarwala Sr Adv., Jayant Bhushan, Sr. Adv., Arijit Prasad, Sr. Adv., Dinesh Kumar Goswami Sr. Adv, S. Wasim Ahmed Qadri Sr.Adv., A.K. Sinha Sr.Adv., P.H. Parekh Sr.Adv., Kumud Lata Das AOR, Aman Anand, Adv., Pooja Rathore Adv., Rubina Jawed, Adv., Akansha Kohli Adv., Savitri Pandey Adv., Annwesha Dev Adv., Yugandhara Pawar Jha AOR, Arun Kumar Adv., Birendra Kumar Adv., Parmanand Pandey AOR, Milind Kumar AOR, Shivaji M. Jadhav AOR, Dinesh Kumar Garg AOR, Dr. Vivek Sharma Adv. |
CORAM :
KV Viswanathan, J.
