M/S Heg Limited vs General Manager (O And M) Mpmkvvcl
2023 Latest Caselaw 4892 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        RP No. 220 of 2023
                                   (M/S HEG LIMITED Vs GENERAL MANAGER (O AND M) MPMKVVCL AND OTHERS)

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


                                Division Bench of this Court has taken suo 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 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 directions and he will be faced with serious consequences
Signature Not Verified
Signed by: NEETI TIWARI
Signing time: 3/28/2023
3:14:48 PM
                                                              2
                               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
                          wo rk 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 Advocate for the petitioner is not appearing in the
                          case, Registry is directed to issue show cause notice to counsel for petitioner(s)
                          as well as counsel for respondent(s), whose name appears in the Vakalatnama

to give explanation that 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. Signature Not Verified Signed by: NEETI TIWARI Signing time: 3/28/2023 3:14:48 PM

(VISHAL DHAGAT) JUDGE nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 3/28/2023 3:14:48 PM