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Prem Prakaash Panigrahi vs Md. Shabbir Ahmed . on 11 September, 2017

Bench: Arun Mishra, Mohan M. Shantanagoudar

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     ITEM NO.11                           COURT NO.8                 SECTION X

                              S U P R E M E C O U R T O F        I N D I A
                                      RECORD OF PROCEEDINGS

         CONMT.PET.(C) No. 19/2016 In W.P.(C) No. 132/1988

     PREM PRAKAASH PANIGRAHI                                          Petitioner(s)

                                                 VERSUS

     MD. SHABBIR AHMED            & ORS.                             Respondent(s)

     WITH
     CONMT.PET.(C) No. 472/2016 In W.P.(C) No. 132/1988

     Date : 11-09-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR


     For Petitioner(s)             Mr.   Rajesh Saharan, Adv.
                                   Mr.   Rohit Vats,Adv.
                                   Ms.   Monika Sharma, Adv.
                                   Mr.   Daya Krishan Sharma, AOR

                                   Mr.   Prashant Bhushan, AOR
                                   Ms.   Neha Rathi, Adv.
                                   Mr.   Shakti Vardhan, Adv.
                                   Mr.   Govindjee, Adv.
                                   Mr.   Devesh, Adv.
                                   Mr.   Sudhakar, Adv.

     FOR BCI                       Mr. Manan Kumar Mishra, Sr. Adv.
                                   Ms. Anjul Dwivedi, Adv.
     For Respondent(s)
                                   Mr. Ashok Kumar Singh, AOR

                                   Mr. Ashok Kumar Panda, Sr. Adv.
                                   Mr.Tejaswi Kumar Pradhan, AOR
                                   Mr. Satyabrata Panda, Adv.
                                   Mr. Shashwat Panda, Adv.
                                   Mr. Manoranjan Paikaray, Adv.
Signature Not Verified
                                   Mr. Purushottam Aniruddha, Adv.
Digitally signed by
NEELAM GULATI
Date: 2017.09.16
12:58:53 IST
Reason:
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            UPON hearing the counsel the Court made the following
                               O R D E R

Mr. Manan Kumar Mishra, Chairman Bar council of India is incidentally present. The question involved in the matters is pertaining to periodical monthly strikes for the last three days by the lawyers which are continuing for one reasons or the other and are taking place at Sambalpur. Similar situation is also reported to be prevailing in various States for one reason or another.

In view of the decision of this Court in Ex Captain Harish Uppal vs. Union of India & Anr. [(2003) 2 SCC 45] it is stated that this cannot be said to be permissible however Chairman Bar council of India has requested not to pass any further order and to give them an opportunity to sort out the situation prevailing in the various States.

We request the Bar Council of India to look into the matter and take appropriate steps and to bring to an end such strikes which are going on every month on one reason or the other boycotting the courts.

Suffice it to observe that such protest and boycotting cannot be said to be conducive for effective administration of justice. Let Bar Council of India look into the matter.

We place on record appreciation of the gesture shown by Mr. Manan Kumar Mishra, Chairman Bar council of India.

List in the month of December, 2017.

In the meantime, we request the concern Bar Councils and the Bar Associations also to bring an end to these kinds of strikes.

    (NEELAM GULATI)                     (TAPAN KUMAR CHAKRABORTY)
    COURT MASTER (SH)                           BRANCH OFFICER