Section 2(1) in The Maharashtra Vexatious Litigation (Prevention) Act, 1971
(1)If, on an application made by the Advocate General, the High Court is satisfied that any person has habitually and without any reasonable ground instituted vexatious proceedings, civil or criminal, in any Court or Courts whether against the same person or against different persons, the High Court may, after hearing that person or giving him an opportunity of being heard, order that no proceedings, civil or criminal, shall be instituted by him in any Court (and that any legal proceedings instituted by him in any Court before the order shall not be continued by him),-(a)in Greater Bombay, without the leave of the High Court; and(b)elsewhere in the State, without the leave of the District and Sessions JudgeAt the hearing of any such application, the Advocate General may appear through a pleader.
