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A Division Bench of Karnataka HC comprising of Chief Justice Abhay Shreeniwas Oka and Justice S Vishwajith Shetty observed that the Karnataka State Bar Council (KBSC) and Advocates Association, Bengaluru (AAB) would directly appeal to the senior advocates of the bar in regard to raising funds for advocates’ clerks in financial distress amid the COVID-19. Further the bench observed that we don’t believe that senior members of the bar in the city will not contribute, that’s what we had said in the last order. But there is no effort made through the advocate general, we will make a request to the senior members to appear before the court and we will make a appeal to them. The court further said that what the bar association and bar council cannot do collectively, we will do through court order. However the court declined this request and proceeded to post the matter on June 4. The court further directed AAG Dhyan Chinappa to submit list of 10 senior advocates on the next date of hearing so that the court may directly make an appeal to them to contribute funds for the advocates’ clerks in financial distress.
Further the bench observed that if we close down the court due to non-cooperation of the lawyers, then the advocates clerks will suffer, apart from clerks even litigants would be at the receiving end of this. The court urged the bar council and bar association to issue notices to the agitating members. Thereafter the court said that issue notices of disciplinary action to those lawyers who are creating a scene. Is this not misconduct? When court issues SOP, and there is blatant violation, are bar council not required to issue notice. Therefore, the bench said that if, in this case no action is taken against such lawyers, then the court would expand the scope for the COVID-19 PIL pending to monitor the migrant crisis and delve into this question as well.
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