Allow Cookies!
By using our website, you agree to the use of cookies
The division judge bench of SC on 8th May, 2019 in a judgment observed that everyone has to be responsible and careful in what they present to the court. The bench comprising Justice Arun Mishra and Justice Navin Sinha while upholding the HC’s judgment in dismissing the writ petition as the counsel relied upon a judgment which is not applicable in the facts of the case.
The court while dismissing the petition pointed upon the responsibility of the lawyer rather than being a mere mouthpiece of his/her client. The bench said “Reliance was placed upon a judgment based on an expressly repealed Act by the present Act, akin to relying on an overruled judgment. This has only resulted in a waste of judicial time of the Court, coupled with an onerous duty on the judges to do the necessary research.”
The apex court held that it is the duty of litigants and counsels to double check and verify before making any presentation before the court as such wrong presentations not only waste precious time of court but the lawyer also demeans him, if he acts merely as a mouthpiece of his client. The court in its judgment called this instance to be high time to realize that citizens faith in court will be lost if such practices are allowed further. The bench also advised courts at all levels to consider if whether a particular presentation by party or conduct has occasioned unnecessary waste of court time if yes then appropriate orders in that regard must be passed by the court against the party.
86540
103860
630
114
59824