1. We have heard Shri V. R. Reddy, the learned Additional Solicitor General of India on the applications. We have also heard Ms Indira Jaising, the learned Senior Counsel appearing for the Bar Council of India and Shri Kapil Sibal and Shri Soli J.

Sorabjee, the learned Senior Counsel appearing for the respondents. A copy of the resolution dated 13-12-1997 of the Bar Council of India has also been placed before us

2. Having regard to the directions given by this Court under the order dated 2-12-1997 [Bar Council of India v. Om Prakash Faizi, and taking into consideration the facts and circumstances that have been placed before us, we consider it appropriate to give the following further directions

The Committee that was constituted by the Bar Council of India under the resolution dated 9-8-1997/10-8-1997 shall be reconstituted as under

1. Shri Y. R. Reddy, ASG Chairman

2. Shri R. K. P. Shankardass, Member

3. Shri Raj Birbal, Member

3. The said Committee, as reconstituted, shall take all decisions regarding the form on the basis of which the contribution shall be received from the advocates who are on the electoral roll of the Delhi Bar Council and the manner in which the said subscription shall be, paid. The appointment of Shri Maharaj Kumar as Secretary of the Delhi Bar Council is set aside. It will be open for the Committee as reconstituted to take a decision regarding the appointment of the Secretary of the Delhi Bar Council during this period. The person who is so appointed shall hold office only till the completion of the election of the Delhi Bar Council

4. The time fixed for payment of subscription under the order dated 2-12-1997 is extended till 10-1-1998

5. The applications are disposed of accordinglyCourt Masters.