DEVENDRA KUMAR AGRAWAL Vs. SANGITA AGRAWAL

JUDGEMENT

(1.) HEARD the learned counsel for the applicant, Shri Qamaruddin.

(2.) THE revision is directed against the order dt. 7.2.97 passed on an application under Order 6, Rule 18 of the code of Civil Procedure.

(3.) IT is not only a case of disobedience of the orders of the Court but also a misconduct on the part of the concerned lawyer and such a tendency needs to be curbed. Though it is obligation of the Bar Council to deal with the misconduct but the Bar Council is not that much vigilant as is required.