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Judgment
Bar Council of India created under the Advocates Act, 1961 and the Apex Body of the Advocates under the Act has given nationwide call for protesting against the proposed amendment in the Code of Civil Procedure, 1908 as the Bar Council of India while supporting certain amendments in the Code has opposed certain amendments in the interest of administration of justice. Consequent upon it, the Bar Council of the State of Madhya Pradesh has also decided to support the call of the Bar Council of India and like-wise the Bar
Association of the High Court has also supported the call of the Bar Council of India and by way of protest, the Bar Association of Madhya Pradesh High Court has taken a decision for attending the Court but by keeping silence (Moun Vrat) to ventilate their protest. In view of this, the lawyers are present but as they have taken decision to observe Moun Vrat, they are not in a position to address the Court. In this connection, a request is sent to the Secretary of the Bench.
In view of the above, we consider it appropriate to pass over the case for the day.
Ordered accordingly.