SUGANDHA KHAITAN Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) The only direction which the petitioner seeks in the present writ petition is that the respondent should add her name in the electoral list in respect of elections to be held for Bar Council of Delhi (BCD).

(2.) The petitioner, who appears in person, says that she was admitted provisionally to the BCD as she had to clear the All India Bar Exam (AIBE). It is the petitioner'.s case that she obtained her AIBE result only on 09.03.2018. A download of the result, as obtained from the web, has been placed before me.

(3.) Mr. Singhdev, who appears on advance notice, says that the elections to BCD are being held in accordance with the directions issued by the Supreme Court in Transfer Case (Civil) No.126/2015, titled Ajayinder Sangwan & Ors. vs. Bar Council of Delhi.