SUPREME COURT OF INDIA

Before:- A.S. Anand, S.P. Bharucha, M.K. Mukherjee, S.B. Majmudar, Sujata V. Manohar, G.T. Nanavati, S. Saghir Ahmad, K. Venkataswami, and B.N. Kirpal, JJ.

S.R. No. 1 of 1998 (Under Article 143 (1) of Constitution of India). D/d. 30.7.1998.

Special Reference No.1 of 1998 (Under Article 143 -(1) of The Constitution of India) - Petitioner

Versus

ABC - Respondent

Constitution of India, 1950 Article 143 (1) Power of President to consult Supreme Court - Court direct that notices shall be issue to the Union of India as also to Advocates General of all States and Union Territories - Notice shall also issue to the Registrars of all the High Courts and to Advocates-on-record Association, Supreme Court through its Secretary - Held reference to be put up for further directions on date specified.

[Paras 1 and 2]

JUDGMENT

1. Upon hearing the Attorney General for India and perusing the Reference received from the President of India, we direct that notices shall issue to the Union of India as also to the Advocates General of all the States and Union Territories. Notices shall also issue to the Registrars of all the High Courts and to the Advocates-on-Record Association, Supreme Court, through its Secretary, since the Advocates-on-Record Association was the petitioner in 9-Judge Bench case reported in (1993) 4 SCC 441. The notices shall be made returnable within six weeks. 2. The Reference be put up for further directions on 15th September, 1998.

3. Mr. Venugopal, learned Senior counsel appearing for the Bar Association of India and Mr. R.K. Jain, learned. Senior Counsel for the Supreme Court Bar Association and learned counsel for some other Bar Associations wish to intervene. They may file the Intervention Applications which shall be considered on the next date.

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