VAIBHAV SHARMA Vs. ADVOCATES WELFARE TRUST

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) At the outset, learned counsel for the parties jointly submitted that the relief pressed in the present petition concerns disbursement of funds by the Advocates Welfare Fund Trustee Committee (AWFTC), which is not the subject matter of proceedings pending before the Hon'ble Supreme Court. As such, they submitted that there is no stay by Hon'ble Supreme Court with regard to the issues raised in the instant writ petition and, therefore, the same may be adjudicated upon.

(3.) Mr. Sanjay Jain, learned ASG, appearing as Chairperson of the Committee of respondent No.1, submitted that vide minutes of the meeting of AWFTC held on 2nd September, 2020, Rs.1 crore has been allocated for the welfare of the advocates who are members of the Advocates Welfare Trust, and are suffering indigent situation on account of the pandemic. He further submitted that relief to the extent of Rs.10,000/- per person would be provided to such advocates.