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Division bench of Allahabad High Court consisting of Justice Vikram Nath and Justice Rajesh Singh Chauhan passed an order expressing immense pain, sorrow and anguish to demonstrate and put on record the entire incident which took place in the Court and in the chamber of Justice Vikram Nath as to what extent a private litigant and that took a practicing advocate with 22 years of experience can go. The court registered that such behavior was to avoid her case from being heard by a Bench which made adverse observations during hearing. The conduct was considered to be breaking all norms of professional decency, culture and etiquette.
The matter is of one Ranjana Agnihotri, a lawyer with 22 years of experience, who had played an audio clip during the hearing of a case being handled by her, the appellant is said to be her father. This audio clip was of maligning nature blaming Justice Vikram Nath to be compromised. However, the clip was discredited blaming it to be an orchestrated move by the lawyer to get the matter moved from the bench. Regarding this, the Court recorded this as a fit case to issue appropriate directions for lodging a criminal case or for initiating proceedings for criminal contempt against the erring lawyer, further stating that, it is only due to the intervention of senior lawyers that the bench refrained from doing so.
Lastly, the matter was released with a request to hon’ble Chief Justice that the application be considered as requested owing to the fact that similar incidents might follow thereon.
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