STATE OF MADHYA PRADESH Vs. DOMALAL

JUDGEMENT

(1.) On a call given by the State Bar Council of M.P. the lawyers are abstaining from work in spite of letter dtd. 22/3/2023, issued by the Bar Council of India thereby requesting the State Bar Council of M.P. to follow the various dictums passed by the Supreme Court in respect of strike.

(2.) The Division Bench of this Court by order dtd. 24/3/2023 passed in In Reference (Suo Moto) Vs. Chairman, State Bar Council of M.P., (W.P.No.7295/2023) has issued following directions :-

(3.) In spite of that Lawyers are abstaining from court work.