LAWS(DLH)-2001-2-2

COLUMBIA PICTURES ASSON Vs. SITI CABLE NETWORK

Decided On February 14, 2001
COLUMBIA PICTURES ASSOTIATION Appellant
V/S
SITI CABLE NETWORK LIMITED Respondents

JUDGEMENT

(1.) The matter was called out once. A pass over was taken. The matter was called for second time. Again a pass over was prayed for. The matter was taken up for the third time: Counsel for the plaintiff prays for another pass over. I am not inclined to give any further accommodation to the counsel. I proceed to hear the matter.

(2.) Heard:

(3.) The applicant by way of this application seeks rejection of the plaint on the short ground that an advocate is not entitled to act in a professional capacity as well as a constitutional attorney of the party in the same matter or same cause. It is contended that Ms. Dahlia Sen Oberoi, Advocate working for the firm Lall and Sethi was constituted attorney of the plaintiff and in that capacity signed the plaint and represented the plaintiff.