Vipin Kumar Sahu vs Indian Oil Corporation Limited
2023 Latest Caselaw 4710 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 16971 of 2014
                                    (VIPIN KUMAR SAHU Vs INDIAN OIL CORPORATION LIMITED AND OTHERS)

                          Dated : 27-03-2023
                                None appears for the parties.


                                Division Bench of this Court has taken s u o motu cognizance of
                          communication made by Chairman of State Bar Council of M.P asking entire
                          Lawyer community in State of M.P. to abstain from Court work.
                                In PIL vide order dated 24.3.2023 passed in WP No.7295/2023 in para-

                          18 following directions were issued:-

                             "18. Under these circumstances, since the judgment of the
                             Hon'ble Supreme Court has been violated and keeping in mind the
                             interest of the poor litigants, we deem it just and necessary to
                             issue the following directions:-
                                (i) All the advocates throughout the State of Madhya Pradesh
                                are hereby directed to attend to their court work forthwith.
                                They shall represent their clients in the respective cases
                                before the respective courts forthwith;
                                (ii) If any lawyer deliberately avoids to attend the court, it
                                shall be presumed that there is disobedience of this order
                                and he will be faced with serious consequences including
                                initiation of proceedings for contempt of court under the
                                Contempt of Courts Act;
                                (iii) If any lawyer prevents any other lawyer from attending
                                the court work, the same would be considered as
                                disobedience of these directions and he will be faced with
                                serious consequences including initiation of proceedings
                                under the Contempt of Courts Act;
                                (iv) Each of the judicial officers are directed to submit a
                                report as to which lawyer has deliberately abstained from
                                attending the court;
                                (v) The judicial officers shall also mention the names of
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 3/29/2023
10:41:31 AM
                                                              2
                                advocates who have prevented other advocates from entering
                                the court premises or from conducting their cases in the
                                court;
                                (vi) Such advocates shall be dealt with seriously which may
                                even include proceedings under the Contempt of Courts Act
                                as well as being debarred from practice."
                                Division Bench had issued directions to Advocates to attend the Court
                          work forthwith and to represent their clients in their respective cases. If
                          abstention from work is deliberate then Advocate will have to face serious
                          consequences including initiation of contempt petition.
                                In view of same, as Advocates for the parties are not appearing in the
                          case, Registry is directed to issue show cause notice to counsel for the

                          petitioner(s) as well as counsel for the respondent(s) whose name appear in the

Vakalatnama to give explanation why Contempt Proceedings may not be initiated against him/her/them for deliberate violation of order dated 24.3.2023 passed in W.P No.7295/2023.

Notices shall not be issued to Government Advocates appearing for State since they remained present in Court and complied with directions passed in WP No.7295/2023.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 3/29/2023 10:41:31 AM