The Single Judge Bench of the Madhya Pradesh High Court, comprising Justice Vivek Agarwal in the case of Smt. Praveen Prakash v. National Insurance Co. Ltd. & Ors. has taken a firm action against the continuous non-appearance of the counsel in a service matter and imposed a cost of Rs 25,000.
The Court observed that “Looking to this fact of non-cooperation on the part of learned counsel for the respondents and taking this fact into consideration that Shri Rajesh Nema is an outstation counsel and subject to payment of cost of Rs. 25,000/-, out of which Rs. 5,000/- will be paid to Shri Rajesh Nema towards commutation expenses and Rs. 20,000/- will be deposited in the High Court Legal Services Committee, case is adjourned.”
The Court not only imposed a cost of Rs 25,000 on the counsel for the respondents but also adjourned the matter with a specific condition. This condition requires the counsel for the respondents to compensate the petitioner's counsel, Advocate Rajesh Neema, with Rs 5,000 for commutation expenses.
The Court listed the matter on 29 May for next hearing.
Case Details
Case: - WP No. 24633 of 2018
Petitioner: - Smt. Praveen Prakash
Respondent: - National Insurance Co. Ltd. & Ors
Judge: Justice Vivek Agarwal
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