Madhya Pradesh High Court
Sai Construction Thr vs Dhanno Bai on 27 March, 2023
Author: Sunita Yadav
Bench: Sunita Yadav
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
FA No. 16 of 2017
(SAI CONSTRUCTION THR Vs DHANNO BAI AND OTHERS)
Dated : 27-03-2023
Advocates are abstaining from work on account of call given by M. P. State
Bar council vide Adhisuchna No. 08/2023 dated 26/03/2023 signed by Ms. Geeta
Shukla, Officiating Secretary, State Bar Council of Madhya Pradesh, Jabalpur
(M.P.).
Today, when this case is called for hearing, the following Advocate/s is/are
not appeared before this Court to argue the matter.
Shri Sanjay Kumar Sharma, Shri Ravi Shankar Gupta, Shri Sanjeev Kumar
Mishra and Shri Shatru Daman Singh Bhadouriyia, Advocates not appeared for
the appellant/s/petitioner/s.
Shri Munna Lak Tomar, Shri Pawan Singh Raghuvanshi and Shri
Ramkrishna Bohare, Advocates not appeared for the respondent/s.
As the Advocates are abstaining from work, in the light of the direction No.
(ii) of para 18 of the order dated 24.03.2023 passed by the Division Bench of this Court at Jabalpur in W.P.No.7295 of 2023 [In Reference (suo moto) Vs. Chairman, State Bar Council of M.P. and others], wherein, it has been specifically held that if any lawyer deliberately avoids to attend the court, it shall be presumed that there is disobedience of this order and he/she will be faced with serious consequences including initiation of proceedings for contempt of court under the Contempt of Courts Act.
In view of above, Registry is directed to register a contempt case separately against the following contemnors, who have filed Vakalatnama on behalf of the petitioners/respondents and issue notice to them :
Shri Sanjay Kumar Sharma, Shri Ravi Shankar Gupta, Shri Sanjeev Kumar Mishra and Shri Shatru Daman Singh Bhadouriyia, Advocates not appeared for the appellant/s/petitioner/s.Signature Not Verified Signed by: ALOK KUMAR Signing time: 28-Mar-23 10:37:39 AM 2
Shri Munna Lak Tomar, Shri Pawan Singh Raghuvanshi and Shri Ramkrishna Bohare, Advocates not appeared for the respondent/s.
Notices be made returnable within three weeks. List the contempt petition immediately after three weeks for a date to be fixed by the Registry in this regard.
A copy of this order be retained in the contempt case to be registered by the Registry as aforesaid.
(SUNITA YADAV) JUDGE AKS Signature Not Verified Signed by: ALOK KUMAR Signing time: 28-Mar-23 10:37:39 AM