Latest News
Back
Outstation Lawyers Barred From Appearing In Court Sans Local Lawyers: Faridabad District Bar Association
The District Bar Association, Faridabad passed a resolution on 05-06-2018 barring advocates from outstations to appear before any court of law unless accompanied by a local counsel. This was done to safeguard the works of the local lawyers and courts.
The appearance of outstation lawyers in court-rooms had been causing great inconvenience to the court as well as the local lawyers. There were reports of matters going unreported and loss of work for the local counsel. Justifying the move, the association’s secretary Joginder Narwat expressed that outstation lawyers seek longer time extensions due to their travel and other commitments which usually slows down the processes of the court. However, if they are accompanied by a local lawyer who can appear on their behalf whenever they can’t give the appearance to the summons, it will not only ease the process of the court but will also make it more efficient and effective. He also made a reference to the Apex court orders of 2016 in the case of Jamshed Ansari v. High Court of Judicature at Allahabad and Ors. wherein similar rules of the Allahabad High Court were held to be legally valid under Section 19(1)(g) of the Constitution of India. The Allahabad High Court Rules also bar advocates who are not registered on the state roll against appearing, acting or pleading in the Court of law unless an appointment is filed with the advocates ordinarily practicing in the courts and registered on the state bar council list.
However, the resolution has faced criticisms from various lawyers and legal practitioners especially those from Delhi who frequently visit Haryana courts for their proceedings. The fact that such a rule doesn’t exist in Delhi further aggravates their obstacles.
