A Single Judge Bench of the Punjab and Haryana High Court comprising Justice Arwind Singh Sangwan has imposed a fine of Rs. 1000 on the advocate asking for preponing the date of his matter while he abstained from the hearing when the date was fixed earlier. (Baljit Singh v. the State of Punjab)
The Bench held that,
“finding no ground for early hearing, the present application is dismissed with cost of Rs. 1,000/-.”
Facts of the Case
The Petitioner date was fixed by the Court on 11.08.2021 for the hearing. On 11.08.2021, the Advocates voluntarily abstain from the work because of which the Court fixed the matter on the next date i.e. 28.10.2021. The Advocate for the Petitioner filed an application to prepone the date in the public interest.
Judgment of the Court
The Court was of the view that despite the fact that the Courts are working through virtual mode with great difficulties having lots of connectivity issues, the lawyers resorted to abstain from work on 11.08.2021.
The Court held that,
“In view of the same, finding no ground for early hearing, the present application is dismissed with cost of Rs. 1,000/-. The Learned counsel for the applicant-petitioner will deposit the aforesaid cost with High Court Legal Services Authority within a period of 15 days from today and after depositing the cost.”
The Court also granted the liberty to the petitioner that it will be open for him to recover the same from the Punjab and Haryana High Court Bar Association, Chandigarh, and in case the amount is not paid to him, he can claim/adjust the same against his subscription fee/membership fee. Therefore, The Court dismissed the petition imposing a fine of Rs. 1000 to the applicant petitioner.
Case Details
Case:- CRM-25099-2021 in CRM-M-15174-2021
Petitioner – Baljit Singh
Respondent – State of Punjab
Judge: Justice Arwind Singh Sangwan
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