Madhya Pradesh High Court
Girish Jain vs Smt. Anita Malviya on 27 March, 2023
Author: Anjuli Palo
Bench: Anjuli Palo
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 2538 of 2022
(GIRISH JAIN Vs SMT. ANITA MALVIYA)
Dated : 27-03-2023
None for the parties.
Advocates are abstaining from Court work today.
The Division Bench in W.P. No.7295 of 2023 [IN REFERENCE
(SUO MOTO) Vs. CHAIRMAN, STATE BAR COUNCIL OF M.P. &
OTHERS] passed a detailed order on 24.03.2023. The operative portion of
t h e said order containing necessary direction are reproduced for ready
reference:-
"(i) All the advocates throughout the State of Madhya
Pradesh are hereby directed to attend to their court
work forthwith. They shall represent their clients in the
respective cases before the respective courts forthwith;
(ii) If any lawyer deliberately avoids to attend the court, it
shall be presumed that there is disobedience of this order
and he will be faced with serious consequences including
initiation of proceedings for contempt of court under the
Contempt of Courts Act;
(iii) If any lawyer prevents any other lawyer from attending
the court work, the same would be considered as
disobedience of these directions and he will be faced with
serious consequences including initiation of proceedings
under the Contempt of Courts Act;
(iv) Each of the judicial officers are directed to submit a
report as to which lawyer has deliberately abstained from
attending the court;
Signature Not Verified
SAN
( v ) The judicial officers shall also mention the names of
advocates who have prevented other advocates from
Digitally signed by RAJESH KUMAR
JYOTISHI
Date: 2023.03.28 16:28:52 IST
entering the court premises or from conducting their cases in
the court;
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(vi) Such advocates shall be dealt with seriously which may
even include proceedings under the Contempt of Courts Act
as well as being debarred from practice."
(Emphasis supplied)
In view of absence of counsel for applicant and respondent despite clear
order of Division Bench in W.P.No.7295 of 2023, issue notice to the counsel for applicant and respondent as to why contempt proceedings should not be initiated against them. Notice be made returnable by the Registry.
List after two weeks.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.03.28 16:28:52 IST