MAHESH SARUP BHATNAGAR Vs. NARAINI DEVI

JUDGEMENT

(1.) This appeal is on the Regular Board of this Court since 02.02.2012, i.e. for about a month. At the request made on behalf of the appellants on 28.02.2012, this case was listed for today. Today, counsel appears for the appellant. On behalf of the respondents, counsel appears for respondent No. 4. For over one hour, I have been very patiently trying to hear the case. The counsel for the appellants, almost inaudibly argues, but, is unable to argue the appeal as he is not prepared. He has no reference of the trial Court record and in fact, the record with him is against the affidavits by way of evidence filed in the trial Court. Various arguments urged on behalf of the counsel for the appellant in fact amount to misleading the Court because it is against the trial Court record. The proxy counsel, who appears for respondent No. 4 said that the main counsel is coming, however, inspite of waiting for over 45 minutes, the counsel has also not appeared.

(2.) I am constrained to note that in these old regular matters, the Court receives on many occasions, almost nil assistance from the advocates who simply casually walk in the Court without the requisite preparation.

(3.) I know, the Court is required to have patience, however, what should be the limit of the patience with respect to the advocates in the present case I am at loss to understand.