High Court comes to the rescue of a Lawyer threatened to Recuse from a Plot allotment Scam Case

February 3, 2019:

The police have been asked to investigate threatening calls and file a status report.

High Court Friday directed the Haryana Police to look into the details of the mobile numbers through which threatening calls were recently made to a Chandigarh advocate, Harmanjit Singh Sethi, who is a counsel in the case related to illegal allotment of multiple & double plots to nearly 2,000 people in Haryana.

Sethi has been assisting the court & previously has submitted a number of high-profile names before the court who are alleged to have been illegally allotted double or multiple plots by HUDA in violation of the norms.

“However, the applicant is also directed to move a representation to U.T., Chandigarh to this effect & in case, some threat is there, then necessary protection be provided to him, if necessary,” the order reads.

Sethi recently had informed the High Court that he had received threatening calls asking him to desist from pursuing the matter.

“We will drag you to Bandra,” he was told, according to his submission before the court on January 24 after which the bench asked him to place it on record. On Friday, his application regarding the threat came up for hearing. Source Link