BIJAY KUMAR PANI Vs. BINITA PANI

JUDGEMENT

(1.) CHALLENGING the propriety of the order passed by the learned Addl. Civil Judge (Sr.Divn.), Puri in C.S. No. 364 of 2010 dated 14.11.2011 at Annexure -1, the writ petition has been filed.

(2.) DISPENSATION of social justice has become an integral part of our legal system and for achieving the goals set forth in the Constitution the role of the members of the legal fraternity is very much essential. The members of our legal fraternity have always been in the vanguard of progress and development of not only law but the polity as a whole. Let not the anguish of the great Philosopher -cum -Poet Shakespear "the first thing we do, let us kill all the lawyers" be not retold. Citizens of this country have reposed great confidence, hope and expectations on the legal profession. The profession by and large till date has undoubtedly performed its duties and obligations. The lawyers are a force for the preservance and strengthening of the Constitutional Government as guardians of modern legal system. The legal practitioner must be extremely careful and conscious about his dealings with his client to justify his role as a social engineer.

(3.) IN this writ petition challenge is being made to the orders of the court by accepting the Vakalatnama appointing new sets of lawyers by one Suhasini Pani, who was the defendant No.2 in C.S. No. 364 of 2010 pending in the court of learned Addl. Civil Judge (Sr.Divn.), Puri and that too without the consent of the previously engaged advocates Mr.Gokulananda Mohapatra and associates.