$~21
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%				                Date of decision: 7th January, 2026

+ 	W.P.(C) 158/2026 with CM APPL. 818/2026 & CM APPL. 819/2026

	UMESH KUMAR & ORS.				.....Petitioners
Through:	Mr. Vikas Pahwa, Senior Advocate with Mr. Rohit Yadav, Mr. Kavesh Bidhuri, Mr. Suraj Pratap Singh, Mr. Harshit Singh Bedi, Mr. Bablo Yadav, Mr. Kunal Israney, Mr. Nandlal Singh & Mr. Vishesh Goel, Advocates with petitioners in-person.

				versus


	UNION OF INDIA & ORS.				.....Respondents
Through:	Mr. Himanshu Pathak, SPC & Mr. Rudhra Paliwal, GP for UoI/R-1.
	Mr. Preet Pal Singh, Ms. Medha Navami & Ms. Tanupreet Kaur, Advocates for Bar Council of India/ R-2.
	Mr. T. Singhdev, Mr. Tanishq Srivastava, Ms. Yamini Singh, Mr. Abhijit Chkravarty, Mr. Saurabh Kumar, Mr. Bhanu Gulati, Mr. Vedant Sood, Advocates for Bar Council of Delhi/ R-3.



CORAM:
HON’BLE MR. JUSTICE AMIT BANSAL

AMIT BANSAL, J. (Oral)

1. The present writ petition has been filed on behalf of three advocates inter-alia seeking a direction that their names be added in the electoral roll for the ensuing election to the Bar Council of Delhi.
2. It is stated that the petitioners have obtained their LLB degrees and were provisionally enrolled as Advocates on the state roll maintained by the Bar Council of Delhi in August 2025. The petitioners have also appeared in All India Bar Examination-XX (AIBE), the results of which are yet to be declared.
3. Mr. Vikas Pahwa, senior counsel appearing on behalf of the petitioners, submits that the petitioners have submitted their respective Online Verification Forms with the Bar Council of Delhi. He further submits that all the petitioners have been verified and have received WhatsApp communication in this regard.
4. The grievance of the petitioners in the present petition is that their names have not been included in the electoral roll for the election of the Bar Council of Delhi as the results of All India Bar Examination (AIBE) have not been declared.
5. Mr. Preet Pal Singh, counsel appearing on behalf of the Bar Council of India/ respondent no.2, on instructions, submits that AIBE results are likely to be declared today.
6. Mr. T. Singhdev, counsel appearing on behalf of Bar Council of Delhi/ respondent no.3, submits that the Supreme Court is seized of the matter regarding holding of elections to various Bar Councils in India, including the modalities thereof. In this regard, attention of this Court has been drawn to the order passed by the Supreme Court on 18th November, 2025 in W.P.(C) No. 1319/2019 titled M. Varadhan v. Union of India & Anr. 
7. The relevant extracts from the said order are set out below:



8. A perusal of the aforesaid order passed by the Supreme Court shows that to conduct the elections to the Bar Council of Delhi, a Special Committee has been constituted.
9. A perusal of paragraph 19 of the aforesaid order passed by the Supreme Court also demonstrates that in case of any grievance by any individual with regard to elections or any other issues, such an individual may approach the High-Powered Election Committee which, in case of Delhi, is the Special Committee itself.
10. The aforesaid order also provides that any aggrieved person may challenge a decision of the High-Powered Election Committee/ Special Committee before the High-Powered Election Supervisory Committee and no civil court or high court shall have the power to entertain any petition against such decision.
11. Based on the aforesaid order passed by the Supreme Court, a coordinate bench of this Court vide order dated 3rd December, 2025 in W.P.(C) 18355/2025 titled Surendar Kumar v. Bar Council of Delhi & Anr. has directed the petitioner therein to approach the High-Powered Election Committee for the grievance raised by the petitioner therein.
12. In light of the aforesaid, it is directed that the petitioners shall file a representation before the Special Committee by tomorrow.
13. To be noted, as per the schedule of the election of Bar Council of Delhi, the publication of the final electoral roll is to done on or before 17th January, 2026.
14. Accordingly, the aforesaid representation shall be considered and decided by the Special Committee on or before 12th January, 2026.
15. The petition along with all pending application(s) stands disposed of.



AMIT BANSAL, J
JANUARY 7, 2026
at
      	 	


W.P.(C) 158/2026								   Page 2 of 6