RAM SINGH Vs. KHEM CHAND

JUDGEMENT

(1.) WHEN the case was called out, learned counsel for the petitioner Sri Satyender Kumar Singh. Advocate did not point out that earlier an order dated 10th September, 1999 has been passed, wherein it is clearly mentioned that there is no merit in the writ petition but the case was adjourned enabling the said counsel to contact the petitioner for seeking instruction to give an undertaking for vacating the shop in question. Learned counsel for the petitioner did not point out the said fact on his own and tried to take chance by arguing on merit in the hope that earlier order dated 10th September, 1999 may not come to the notice of the Court at all. Such a practice is to be deprecated outright. I am not referring this petition to the Bar Council because learned counsel for the petitioner is a Junior Advocate and assures that he shall not resort to such practices in future and he shall maintain dignity of the profession.

(2.) THE Writ petition is devoid of merit. Petitioner does not pray for time to vacate in view of this Court order dated 10th September, 1999. Writ petition is dismissed in limine.