AJAYINDER SANGWAN AND ORS. versus BAR COUNCIL OF DELHI & ORS.

Citation: [2017] 7 S.C.R. 666 · Decided: 23-08-2017 · Supreme Court of India · Bench: R.K. AGRAWAL · Disposal: Hearing Adjourned
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Judgment (excerpt)

A 
[2017] 7 S.C.R. 666 
AJAYINDER SANGWAN AND ORS. 
v. 
BAR COUNCIL OF DELHI & ORS. 
(Transferred Case (Civil) No. 126 of2015) 
B 
AUGUST 23, 2017 
(R.K. AGRAWAL AND ABHAY MANOHAR SAPRE, JJ.J 
c 
Advocates Act, 1961 - Fake lawyers and Bar Council elections 
-Bar Council took steps to cause an enquiry to.find out.fake lawyers 
and to hold the State Bar Councils elections only thereafter -
Petitioners requesting for immediate elections of the State Bar 
Council as the term had expired long back whereas the Bar Council 
of India (BCJ) pressing for need of verification of the candidates to 
eliminate fake lawyers in order to bring improvement in the Bar 
and to get deserving practicing advocates for the respective Bar 
D 
Councils - Since the process of verification is not completed yet, 
last opportunity is given for the same -
F(fteen days' time be given 
to cure the defective applications by the concerned Advocates and 
to all such advocates to submit their complete application.forms.for 
necessa1y verification of their degrees if they have not submitted 
E 
F 
the same earlier, from the date of publication of advertisement which 
shall be published within 7 days fi"om the passing of this order -
One month time granted for verification of applications, without 
any charge, by the State Bar Councils, after the expilJ' of the above 
15 days - The University Authorities shall ensure the verification 
of degrees awarded by them, without any charge, within one month 
on its presentation - The re.1pective State Bar Council~· shall publish 
a Final Electoral Roll by including the names and particulars of 
such advocates whose degrees attached with the application forms 
. have been verified by the concerned University cl11thorities - The 
names of all such advocates who have not removed the defects in 
G the application forms and also such persons whose degrees on · 
verification have been found false or fake by the University 
authorities shall not be included in the Electoral Rolls - BC/ to 
declare the schedule of elections thereajier - All the State Bar 
Councils are directed to take necessary steps and to conclude all 
H 
666 
AJAYlNDER SANGWAN AND ORS. v. BAR COUNCIL OF 
667 
DELHI & ORS. 
proceedings by 31.12.2017 and send a reply to the BCl - Thereafter, 
A 
the BCl, after receiving all the replies from the State Bar Councils, 
would file a status report - The BCl is directed to request a retired 
Judge of the Supreme Court in order to control and supervise the 
verification process and preparation of Electoral Rolls - The BCl 
is directed to take all steps in this regard immediatef-v in order to do 
B 
the needful - Matter to be listed in the second week of January, 
2018 on a Non-Miscellaneous Day - Bar Council of lndia 
Certificate and Place of Practice (Verification) Rules, 2015. 
CIVIL ORIGINAL JURISDICTION: Transfer Case (Civil) 
No. 126 of2015. 
Under Article 32 of the Constitution of India. 
WITH 
T. C. (C) No. 110 of2015, 
W. P. (C) Nos. 97, 799, 644, 709, 776, 808 and 1005 of2016. 
K.K. Venugopal, AG., Ms. Pinky Anand, ASG, Rajiv Dutta, 
Y. P. Adhyaru, H.N. Nagamohan Das, Colin Gonsalves, Sushi! Kumar 
Jain, Sr. Ad vs., Ardhendurnauli Kumar Prasad, N irmal Kumar Ambastha, 
Ms. Taruna Arahendumauli Prasad, Ms. Shraddha Deshmukh; Nitesh 
Ranjan, Amritesh Raj, Rajesh Ranjan, Santosh Kumar, M.K. Maroria, 
Saudahini Sharma, Amit Sharma, Gunwant Dara, Ms. Somya Rathore, 
G.S. Makker, Ms. Anantha Narayana, Naveen Nagarjuna, Tanm Gulia, 
Gunjan Singh, Satya Mitra, Shreeji Bhavsar, Puneet Jain, Ms. Paya! Jain, 
Ms. Christi Jain, R. Balasubramian, Gaurav Sharma, Dhawal Mohan, 
Amandeep Kaur, Prateek Bhatia, Ms. Maitrayee Bane1jee, Kuna! 
Chatterji, P. Soma Sundaram, Mayilsamy K., K.P. Narayanan, Muthu 
. Ganesa Pandian, K. Kumaran, Mata Prasad Singh, Utkarsh Pandey, 
Ranjana Rastogi Singh, Parmanand Pandey, Mohinder J. S. Rupal, S. 
Udaya Kumar Sagar, Ms .. Bina Madhavan, Ms. Akanksha Mehra, 
Prateek Dhir, Ms. Ramandeep Kaur, Mrs. Elizabath Antony (for Mis. 
Lawyer's Knit & Co.), M.A. Chinnasamy, Vishal Khattar, Ms. C. 
Rubavathi, S. Peer Mohammad, Sunil Kumar, V. Senthil Kumar, Y. Raja 
Gopala Rao, Venkateshwar Rao Anumolu, Prabhakar Parnam, Baldev 
Atreya, Deepak Goel, Pawan Kumar Shukla, Pankaj Kumar Singh, 
Kamal Kumar Pandey, Raj Singh Rana, Aditya Sharma, Akash Jindal, 
c 
D 
E 
F 
G 
H 
668 
SUPREME COURT REPORTS 
[2017] 7 S.C.R. 
A 
(for Mis. Parekh & Co.), Vikas Upadhyay, Sandeep Singh, B. Prabakaran, 
Ram S
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