Chittar vs Babulal Th.-Gal, Halkai Kushwaha
2023 Latest Caselaw 4834 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 4514 of 2007
                                   (CHITTAR AND OTHERS Vs BABULAL TH.-GAL, HALKAI KUSHWAHA AND OTHERS)

                                                             WP/11639/2010
                           Dated : 27-03-2023
                                 None for the petitioners.

                                 None for the respondents.

Division Bench of this Court has taken suo motu cognizance of communication made by Chairman of State Bar Council of M.P asking entire

Lawyers community in State of M.P. to abstain from Court work.

In PIL vide order dated 24.3.2023 passed in W.P 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 Signature Not Verified Signed by: MONSI M SIMON Signing time: 3/28/2023 1:20:19 PM

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 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.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

mms Signature Not Verified Signed by: MONSI M SIMON Signing time: 3/28/2023 1:20:19 PM

Signature Not Verified Signed by: MONSI M SIMON Signing time: 3/28/2023 1:20:19 PM