Madhya Pradesh High Court
Harish Bagla vs M/S Betul Oils Limited Though Its ... on 27 March, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 679 of 2023
(HARISH BAGLA AND OTHERS Vs M/S BETUL OILS LIMITED THOUGH ITS DIRECTOR NILAY DAGA AND
OTHERS)
Dated : 27-03-2023
None for the parties.
The Lawyers are abstaining from work.
The Division Bench of this Court while taking suo moto cognizance of
the call of strike at the instance of State Bar Council, has passed an order dated
24.03.2023 in Writ Petition No.7295/2023 [In reference (suo motu) Vs.
Chairman, State Bar Council of M.P. and Others] and has directed all the
Advocates throughout the State of Madhya Pradesh to attend their Court work
forthwith and, in the event of failure, this Court further observed that the non
appearance of the lawyers shall be presumed as disobedience of the order
passed by this Court and the lawyer concerned shall be faced, with serious
consequences including initiation of proceedings of contempt of Courts under
the Contempt of Courts Act.
A s there is no appearance on behalf of the parties, in terms of order
dated 24.03.2023 passed in Writ Petition No.7295/2023 by the Division Bench,
let show cause notices be issued to the counsels for the petitioners as well as
private respondents (if any), whose names are mentioned in Vakalatnama, as to
why proceedings of contempt be not initiated against them for disobedience of the order dated 24.03.2023 passed in the Writ Petition No.7295/2023, by the Division Bench.
List after four weeks.
Signature Not Verified(MANINDER S. BHATTI) Signed by: ASTHA SEN Signing time: 3/31/2023 11:23:47 AM 2 JUDGE Astha Signature Not Verified Signed by: ASTHA SEN Signing time: 3/31/2023 11:23:47 AM