Latest News
Back
Document:
Bar Council of Uttar Pradesh approaches Delhi High Court against the decision of Bar Council of India to establish a Committee to look after its activities
The Bar Council of Uttar Pradesh felt resentful about the decision of the Bar Council of India to form a Committee that would supervise their activities. Upon being aggrieved about the same, the Bar Council of India moved their grievances to the Delhi High Court. the Bar Council of Uttar Pradesh was dissatisfied that the Bar of India is conducting BCUP elections. The dispute arose between the BCI and BCUP and so, Justice Pratibha M has passed an order to seek ‘urgent instructions’ on this issue. While appearing for BCUP, Counsel stated that the members have already decided that Rohitshav Kumar Aggarwal would continue functioning as the Chairman of the BCUP.
The circular was issued regarding the BCUP resolution on January 19, 2021, and also on February 2, 2021, which was replaced by the BCI. Bar Council of Uttar Pradesh was aggrieved on the two decisions which were passed by the Bar Council India dated 19th January 2021 and 2nd February 2021 in which the nine members committee was appointed to look after the activities of the Bar Council of Uttar Pradesh. They also mentioned that the Bank account is under the supervision of three members election committee which is part of the Bar Council of India.
The BCI stated that the period of Chairman in the BCUP has made distinctively between the two persons i.e. 6 months for each which was not sanctioned as per the relevant rules. The BCUP replied that on previous occasions, such positioning was considered by BCI. The Bar Council of Uttar Pradesh was represented by Senior Advocate Meenakshi Arora with advocates Saurabh Soni, Mannat Singh, Shishir Prakash, Karuna Krishan Thareja. The Bar Council of India was represented by Advocates Rajiv Bansal, Preet Pal Singh. The Delhi High Court has decided to hear the matter on the next date i.e on March 3.
Document:
