Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court Bar Association issued a notice to Ashok Arora as to why the ex – parte proceedings by a three - member committee should not be initiated against him for allegations laid down in the notice. The allegations included the creation of a hostile atmosphere and making cordial functioning of the Executive Committee impossible using an abusive language. A Threatening language was used against the office bearers of the SCBA and the Treasurer, Manish Dubey. The Conveyance of an illegal Committee, embarrassment at the SCMA event and failure to maintain minutes of the meeting were included in the allegations.
The Instances of shouting at the President of SCBA in the meetings and stating that the Secretary was in fact CEO even after being repeatedly told the scope of the secretary were highlighted. The notice further stated that he made some objectionable and abusive imputations against the officers of the SCBA, thereby, causing disruption of cohesion in the Executive Committee. The notice contained some highlights where he referred to the President as a shameless creature and Ravana. Several derogatory phrases were employed against the President Dushyant Dave. A WhatsApp message was pointed out regarding Manish Dubey. Arora acted in an unauthoritative manner and created rifts in the Committee.
The notice stated that it was Arora’s responsibility to record and maintain the documentation of the meetings. The Documentation of the meetings and record of the minutes were faulty. The process of the approvals was conducted through the WhatsApp messages. The members objected to it. It was an embarrassment in the meeting, which was attended by Justice Deepak Gupta and other dignitaries. He spoke at the lecture rudely and loudly. It was not at all in consonance with the stature of the position. The Notice also stated that on May 7, an alleged unauthorised meeting was held convening the body of tthe SCBA, in violation of his duty as a Secretary as well as in contravention of the Rules.
86540
103860
630
114
59824