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AJAYINDER SANGWAN & ORS. versus BAR COUNCIL OF DELHI

Citation: [2017] 11 S.C.R. 264 · Decided: 24-11-2017 · Supreme Court of India · Bench: R.K. AGRAWAL · Disposal: Directions issued

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Judgment (excerpt)

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[2017] 11 S.C.R. 264 
AJAYINDER SANGWAN & ORS. 
v. 
BAR COUNCIL OF DELHI 
(T11ansferred Case (Civil) No. 126 of 2015) 
NOVEMBER 24, 2017 
(R. K. AGRAWAL AND ABHAY MANOHAR SAPRE, J.J.J 
Bar Council - Election of State Bar Council - Supreme Court 
by order dated 23.8.2017, directed to hold election of various State 
Bar C'ouncils H'ith certain directions - The aclvocates H1ere given 
time to submit applications.for 11ecessa1y verification of their degrees 
for the purpose of including their names in electoral roll -A number 
of applications were filed by various State Bar Councils as a/so by 
individuals slating rhat the Universities were taking lot of time to 
verify the Law Degrees and the advocates who have submiued their 
jorms for verification should not be left out from participating in 
the elections - Bar Co1111ci/ of India (BCI) filed <({fidavit on 
I 5.ll.2017 wherein the report of the Min/I/es of the Meeting of the 
Central Verification Committee of the BCI was enclosed which 
showed that a total number of 15. 34,531 advocates were enrolled 
with various State Bar Councils. out of which, only 6, 44, 768 
adiβ€’ocates suhmilled their forms for Perificaticm - The State Bar 
Councils sent 5,2 3, 706 LLB Degrees for verification, out of which, 
the Universities have sent the reporrs ll'ith regard to onlv 1,65,339 
degrees - The Universities have 1101 yet sent the reports regcurling 
verification of the Law Degrees in respect of 3,58,367 advocates -
Thus, about 4,79,429 advocates who have alreac~v submitted their 
forms and Law Degrees for verification would he adversely affected 
for no fault of theirs - 111 view of thesefi1cts. order dated 23.08.2017 
is modi.fled - Direction passed that all those 6.44, 768 advocates, 
who have submitted their application forms along with Law Degrees 
}or verification be enrolled and be shown in the electoml list - The 
State Bar Councils to conclude all proceedings by 15.02.2018 -
Permission granted to those advocates, who have submitted their 
forms with Law Degrees but their cases are still pending for 
264 
AJAYINDER SANGWAN & ORS. v. BAR COUNCIL OF DELHI 
265 
verification to participate in the election by including their names 
A 
in the electoral roll - !Ioweve1; if on verification, the Law Degrees 
of such advocates are found false or fake as per the report of the 
concerned University then appropriate orders, in relation to their 
enrolment and also in relation to the elections in which they were 
allowed to participate, would accordingly be passed by this Court 
B 
on receipt of the report of the Commillee - The result of the elections 
would be subject to the final result of this petition - The order dated 
23.08.2017 is modified according(v - The Universities are directed 
to expedite the process of verification of Law Degrees and complete 
the same by 31. 03.2018 - All the interlocutory applications are 
disposed of according(v - .Matter to be listed in the second week of C 
March, 2018. 
CIVIL ORIGINAL JURISDICTION: Transferred Case (Civil) 
No. 126 of2015. 
Under Article 32 of the Constitution oflndia. 
Jayant Bhushan, Rajiv Dutta, Y. P. Adhyaru, Sr. Advs., Vivek 
Narayan Sharma, Raj Kumar Sharma, S. N. Sharma, S. K. Sharma, 
Taruncsh Kumar, Arun Rathi, Dccpak Schrawat, Gaumv Chandhok, 
Dushyant Yadav, Dhan Singh. Pradecp Sharma, Rohan Sharma, Irfan 
Firdous, Ms. Rishina Parashar, Narcndra Singh, Anirudha Kumar, 
Y. P. Singh, Kuna! Chopra, Ms. Sweely Challopadhyay, Vikas Kumar 
Dangi, Kaushikesh Kumar, San jay Singh, Sabyasachi Shekhar, Siddharth 
Mahajan, Amit Kumar Sharma, Sachin Choudhary, Anmol Singh, 
Summinder Pi1swan, Karmesh Sharma, Puncet, D. P. Mohanty, Aditya 
Sharma, Akash.Jindal, Tanuj Agrawal (For MIS. Parekh & Co.), 
Ardhendumauli Kumar Prasad, Ms. Taruna Ardhendumauli Prasad, 
Nirmal Kumar Ambaslha. Ms. Gunwanl Dara, Rajesh Ranjan, Ms. Kirti 
Dua, M. K. Maroria, Mrs. Sarla Chandra, Pravcen Agrawal, Gagan 
Gupta, H. Chandra Sekhar, Ashwani Kumar Dubey, Venkalcswara Rao 
Anumolu, Prabhakar Parnam, Anand K.Sethi, Mrs. Nandini Gore, 
Parmanand Pandey, Ranjan Rastogi Singh, Mata Prasad Singh, Uttkarsh 
Pandey, Niraj Srivastava, V. K. Vasdeo, V. K. Bhardwaj, Keshav Rai, 
Sudarshan Singh Rawat, Ms. Poli Kataki. R. Balasubramanian, Gaurav 
Shanna, Dhawal Mohan, Amandeep Kaur, Prateek Bhatia, Abhishek, 
Rameshwar Prasad Goyal, Ms. K. V. Bharathi Upadhyaya, M. Shocb 
D 
E 
F 
G 
H 
266 
SUPREME COURT REPORTS 
[2017] I 1 S.C.R. 
A 
Alam

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