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Allahabad High Court headed by Justice Chandra Dhari Sigh found that CBI had only one advocate to argue the entire cases filed in High Court and nobody is available to assist the learned A.S.G.
The matter came up after the Learned Counsel Kazim Ibrahim has informed the court that he is appearing on behalf of the Union of India as the learned A.S.G is not well and he could not appear before this Court. Advocate Kazim further stated that he is on the panel of Union of India.
When the Court asked Learned Counsel Kazim Ibrahim to assist the court on behalf of the CBI, he informed to the court that he is not authorised or empanelled to argue/assist on behalf of the CBI, only the Learned A.S.G is empowered to argue matters on behalf of the CBI.
Upon query made by the Court, the learned counsel Kazim submitted that the CBI had only MR S.B. Pandey, Learned A.S.G and no empanelled advocate to argue the matter on behalf of CBI.
The Court has taken the matter very seriously and stated, "it looks very strange that CBI is keeping only one Advocate to argue the matters and nobody is available to assist the learned A.S.G."
Taking the matter of serious concern, the Hon’ble Court directed Deputy Legal Advisor, Central Bureau of Investigation, Lucknow Zone, Lucknow to file a personal affidavit within two weeks as to why only one Advocate is assigned to argue the entire cases of CBI filed in the High Court.
As a matter of importance, it has been further listed on September 22.
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