Udaychand vs Smt.Premwati Bai
2023 Latest Caselaw 5013 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           SA No. 651 of 2005
                                                       (UDAYCHAND Vs SMT.PREMWATI BAI)

                          Dated : 28-03-2023
                                    None for the appellant.

                                    None for the respondents.

Shri Yogesh Rathore, applicant no.1(3) is present in person.

On a call given by the State Bar Council of M.P. the lawyers are abstaining from work in spite of letter dated 22.3.2023, issued by the Bar

Council of India thereby requesting the State Bar Council of M.P. to follow the various dictums passed by the Supreme Court from time to time in respect of strike.

2. The Division Bench of this Court by order dated 24.03.2023 passed In Reference (Suo Moto) Vs. Chairman, State Bar Council of M.P. & others (W.P. No.7295/2023) has issued 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: TARUN KUMAR SALUNKE Signing time: 3/31/2023 10:48:27 AM

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.

3. In spite of that Lawyers are abstaining from court work.

4. Under these circumstances, this Court has no other option but to issue notice to counsels for the appellant as well to counsel for respondents to show cause as to why contempt proceedings be not initiated against them for violating the order dated 24.03.2023 passed by Division Bench of this Court in the case of Chairman, State Bar Council of M.P and Others (supra).

5. Office is directed to register separate proceedings for the same.

6. Today the case is listed for final hearing at motion stage.

7. Heard and reserved for judgment.

(G.S. AHLUWALIA) JUDGE

tarun

Signature Not Verified Signed by: TARUN KUMAR SALUNKE Signing time: 3/31/2023 10:48:27 AM