On 15th June 2020, The Supreme Court of India, comprising of Justice Ravindra Bhatt, accepted the apology of an Advocate who made his appearance before the court through video conferencing for a transfer of matter regarding maintenance (Section 125 Cr.PC) and Cruelty (Section 498-A of IPC) pending before the Additional District and Session Judge, Haryana to Competent Court at Bihar.
Mr. Pankaj, Advocate tendered an unconditional apology before the Court and stated that it was inappropriate on his part to make a court appearance, whilst lying on the bed dressed in a T-shirt.
The court stated that the Advocates, “should be presentable a avoid showing images, which are not appropriate and can only be tolerable in the privacy of their homes minimum court etiquette in terms of what can be considered a decent dress, background, etc. should be followed, given the public nature of the hearings.
Further, the court accepted the apology and transferred the matter for hearing.
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