Madhya Pradesh High Court
Sudhir Kumar vs Rajiv Ranjan on 27 March, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MP No. 3999 of 2022 (SUDHIR KUMAR Vs RAJIV RANJAN AND OTHERS) Dated : 27-03-2023 None for the petitioner.
The lawyers are abstaining from Court work. The Division Bench of this Court while taking suo moto cognizance of the call of strike at the instance of the State Bar Council, has passed an order dated 24-03-2023 in W.P. No.7295 of 2023 [In reference (suo moto) vs. Chairman, State Bar Council of M.p. and Others] and has directed all advocates throughout the State of M.P. to attend their Court work forthwith and, in the event of failure, this Court further observed that 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 Court under the Contempt of Courts Act.
As there is no appearance on behalf of the petitioner, in terms of order dated 24-03-2023 passed in W.P. No.7295 of 2023 by the Division Bench, let show cause notices be issued to the counsel for petitioner whose name is mentioned in the Vakalatnama, as to why proceedings of contempt be not initiated against him for disobedience of the order dated 24-03-2023 passed in W.P. No.7295 of 2023 by the Division Bench.
List after four weeks.
MANINDER S. BHATTI) JUDGE ac Signature Not Verified Signed by: AJAY KUMAR CHATURVEDI Signing time: 3/29/2023 4:20:50 PM 2 Signature Not Verified Signed by: AJAY KUMAR CHATURVEDI Signing time: 3/29/2023 4:20:50 PM