Rajasthan High Court - Jaipur
Arsad Saeed Khan & Ors vs Mohammad Hanif & Anr.-Respondent on 10 July, 2014
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Second Appeal No.857/2011 Arsad Saeed Khan & Ors.-Appellants Versus Mohammad Hanif & Anr.-Respondent
Date of Order::10.07.2014 Hon'ble Ms. Justice Bela M. Trivedi None of the Advocates for the parties is present. It appears that the Advocates have abstained themselves from work today due to the call of strike given by the Bar Association. It has been held by the Apex Court as well as by this Court in the catena of decisions that the Advocates have no right to stop the Court proceedings on the ground that they have decided to strike or boycott the Courts. It is not only unethical but illegal. In view of the above, the appeal is dismissed for default.
(Bela M. Trivedi) J.
R.Vaishnav
38. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Ramesh Vaishnav-Personal Assistant