Section 35 in Punjab Courts Act - Rules Framed under Section 46-A
35. Appeal Engagement of counsel.
- No appeal shall lie from any order passed by any Court or Officer under any of the preceding rules; but the High Court, as regards order passed by any District Judge, may in its discretion revise any such order, and in place thereof pass such order as it thinks fit. No petition-writer who has been suspended or dismissed for misconduct can claim to be heard through counsel.
