Smt. Shivani @ Shibbu Begam ... vs Shivani Hospital Pvt. Ltd. And 2 ...
2023 Latest Caselaw 2420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 656 of 2023
 

 
Petitioner :- Smt. Shivani @ Shibbu Begam Shahnaz Faizal
 
Respondent :- Shivani Hospital Pvt. Ltd. And 2 Others
 
Counsel for Petitioner :- Manish Tandon
 
Counsel for Respondent :- Vishnu Bihari Tewari
 

 
Hon'ble Ajit Kumar,J.

The argument advanced by learned counsel for the petitioner is that lawyer knowingly well that he was a person who got an agreement for sale drafted while appeared as lawyer in the case also appeared in the witness box to prove the agreement, which according to the counsel is not permissible in view of settled legal position and for which he has relied upon the judgment of Supreme Court in the case of Kokkanda B. Poonacha and Others v. K.D. Ganapathi and Another, 2011 AIR (SC) 1353.

Matter requires consideration.

Sri Vishnu Bihari Tewari, learned counsel for the respondent prays for and is allowed four weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks' thereafter.

List this matter on 13th March, 2023 for final disposal in top ten cases.

In the meanwhile, since suit is at the stage of recording of evidence, recording of evidence will continue in the suit to conclude the evidence of the parties to the suit but no final order be passed in the suit until further orders.

Order Date :- 23.1.2023

Sanjeev