LexINDIRA JAISING versus SUPREME COURT OF INDIA THROUGH SECRETARY GENERAL AND ORS.
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A B c D E F G H [20 I 7) I S.C.R. 34 INDIRA JAISING v. SUPREME COURT OF INDIA THROUGH SECRETARY GENERAL AND ORS. (Writ Petition (C) No.454 of20 I 5) JANUARY 02, 2017 [T. S.THAKUR, c:J.I., DR. D. Y. CHANDRACHUD AND L. NAGESWARA RAO, JJ.] Advocates Act, 1961 - ss.16, 23(5) - Designation of Lawyers - Application filed seeking recall of the order reserving pronouncement on the ground that the Court did not fully hear the submissions on behalf of the non-designated lawyers and the present writ petition should await the disposal of another writ petition pending in High Court in which challenge was made to the validity of ss.16 and 23(5) - Held: Writ petition pending before the High Court, challenges the constitutional validity of ss.16, 23(5) which• provides the statutory basis for designation of lawyers as senior advocates - Since source of power for such designation is itself under challenge, it would be more appropriate to hear the matters together by transferring the petition pending in the High Court to this Court - Order recalled and writ petition set down for final hearing along with transferred writ petition. CIVIL ORIGINAL JURISDICTION: Writ Petition (Civil) No. 454 of2015. Under Article 32 of the Constitution oflndia Mukul Rohatgi,A.G., Ms. Pinky Anand, Maninder Singh, P.S. Pa!Walia, ASGs, Ms. Indira Jaising, Ms. Meenakshi Arora, J.M. Sharma, Ashok Bhan, Dushyant Dave, Amrender Saran, Narender Hooda,.Soli J. Sorabjee, Vikas Singh,AbhishekManu Singhvi, Pravin H. Parekh, Sr. Advs., Ms. Anindita Pujari, Meher Dev,. Arun Monga, Ms. Radhika Saxena, Raka Bejoy Phonkan, Ms: Neha Tandon, Shailesh Madiyal, Rajesh Ranjan, Sudhir Walia, Ajay Sharma, Rajat Singh, M. K. Maroria,Adv. B. V. Balaram Das, Annam D. N. Rao, Sudipto Sircar, Rahul Mishra, Abhinav Goyal, Sanjai Kumar Pathak, Ms. Aishwarya Bhati, R.S. Suri, Sona! Kumar Singh, Arush P~!!!":Jlnder Singh Hooda, 34 . INDIRA JAISING v. SUPREME COURT OF INDIA THROUGH 35 SECRETARY GENERAL AND ORS. Pravesh Thakur, Shailender Sing, Rajesh Singh Chauhan, Gopal Singh, A Mrs. Nandini Gore, Mathews J. Ned um para, A.C. Philip, Anil C. N ., T. R. B. Sivakumar, V. K. Biju, Ardhendumauli Kumar Prasad, Ranjan Mukherjee, K.Y. Kharlyngdoh, Santosh Kumar Tripathi, Yishal Prasad, Ms. Ritika Sethi:Advs. for the appearing parties. The following Order of the Cou11 was delivered B ORDER T. S. THAKUR, CJ.I. 1. We had on 21" October, 2016 heard learned counsel for the parties and the interveners at some length and reserved the matter for pronouncement of orders. An application was in the meantime filed on behalf of Shri R.R. Nair seeking recall of our order dated 21" October, 2016 for a two-fold reason. Firstly, ·the application points out that when the matter was taken-up for hearing on 21" October, 2016 the Court did not fully hear submissions on behalfof what the appli.cation describes as 95% of the non-designated lawyers. Mr. Nedumpara, advocate, alone was heard for a short while, but even Mr. Nedumpara was, according to the applicatjon, not in a position to formulate the points on which he wanted to address this Court during the short time available to him. He was, therefore, asked to give written submissions in support of his case which may not be conducive to justice keeping in view the grave importance of the questions that fall for determination of this Court. 2. Secondly, the application refers to Writ Petition (C) No.6331 of 2016 titled "National Lawyers' Campaign for Judicial Transparency and Reforms & Anr. Vs. The Bar Council of India & Anr." filed in the High Court of Delhi to challenge the constitutional validity of Sections 16 and 23(5) of the Advocates Act, 1961. The argument is that hearing of this writ peiition should await the disposal of the said petition which is possible only if our order dated 21" October, 2016 is recalled and the matter listed for hearing afresh. 3. In Writ Petition(C) No.6331 of2016, the constitutional validity of Sections 16 and 23(5) of the Advocates Act, 1961 which provide the statutory basis for designation of lawyers as senior advocates appears to have been challenged. Now, if the source of power for such designation is itselfunder ch al lenge·it would be more appropriate to hear the matters together by transferring the· petition pending in the High Court to this Court. This is particularly so because issues touching c D E F G H 36 A B SUPREME COURT REP
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