'The counsel for the petitioner doesn't know how to behave in the Court and he even Challenged Authority Of Court' :High Court Refers Matter To UP Bar Council [Read Order]

The Allahabad High Court on 26.11.2020 referred  the matter of an Advocate who misbehaved in the court, to the U.P. Bar Council and to the Advocate On Roll Committee of this Court to institute appropriate proceeding against the misconduct of the counsel.(Pawan v. Union Of India And 2 Others)

The bench comprising of Justice Saral Srivastava remarked "The counsel for the petitioner Sri Ajay Singh does not know how to behave in the Court. He directed the Bench Secretary of this Court to provide book of the Constitution of India to the Court. He has not brought book of the Constitution of India to assist the Court, though he has referred Article 300 of the Constitution of India, and on asking as to how he would assist the Court without book, he told that due to pandemic of Covid19, he did not bring the book."

The Court pointed out to the counsel to behave properly. To which the counsel asked the Court to tell him the manner in which he should behave.

The counsel(Advocate Ajay Singh) continuously insisted upon the Court to pass the order so that he can go to Supreme Court.

The bench said this conduct of the counsel is reprehensible as instead of arguing the matter on merit he misbehaved in the Court and challenged the authority of the Court.

Justice Saral Srivastava directed the Registrar General to communicate this order within 15 days to the Advocate On Roll Committee of this Court and to the Chairman, Bar Council alongwith details of Sri Ajay Singh, Advocate for the purpose of instituting appropriate proceeding against the counsel. Moreover, The Chairman, U.P. Bar Council was requested to apprise the Court about the outcome of proceedings initiated against Sri Ajay Singh, Advocate.

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