On Tuesday, the Rajasthan High Court issued a notice to the Bar Council of Rajasthan & the High Court Bar Association taking suo motu cognisance of the lawyers’ boycott of courts. The replies have to be filed by March 2.
Lawyers have been boycotting courts since Feb 19 seeking the advocates’ protection Act. Advocate General Mahendra Singhvi said he & other additional advocate generals were obstructed from appearing in Courts.
He said the president of the Lawyers’ Association, Jodhpur, has issued a derogatory letter to him. Singhvi said he will follow the law & expressed apprehension that he might be expelled from the Bar.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
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