Rohini Court Bar Body bars Non-Lawyers from wearing White Shirt & Black Pants to curb Impersonation

The Rohini Court Bar Association has issued a notice barring clerks, litigants & general public from wearing white shirts & black pants during their visit to the district court complex.

The move comes in the wake of complaints of touts falsely representing themselves as advocates or clerks of Advocates & defrauding litigants.

The notice dated July 15 said, "It is hereby notified that no clerk, litigant, or member of the general public is permitted to wear a white shirt & black pants during their visit to the Court complex." The attire, it said, was "strictly reserved" for lawyers or advocates "as a mark of professional identity & dignity of the legal fraternity." Earlier, the bar body had made it compulsory for clerks of advocates to obtain authorised identity (ID) cards to prevent defrauding of litigants.

"It has come to the notice of the executive committee of RCBA through several respected members of the bar & multiple complaints from the general public & litigants, that a number of touts are falsely representing themselves as official advocates or clerks of advocates. These individuals are misleading & defrauding uneducated litigants under false pretences," the notice issue earlier had stated.

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