- (1.) It is very unfortunate and a matter of great regret that an advocate Shri Arun Dutt Shamra can come and appear to submit before this court when his counsel is there to address the court and in fact started to submit on his behalf. Inspite of repeated directions to him by this court that let him get rid of his counsel first and then appear and argue his case in person. We are sorry to say that an advocate by profession is totally ignorant of the professional etiquette. Let him file an application stating that he no longer requires that assistance of his counsel and pray for releasing the counsel from his case. Let this be done within a period of four days and if this is done, he is free to address this court in person. In the meantime, however, we direct the respondent to give a list of all the pending civil and criminal cases to this court on or before 10.10.91.
(2.) List the petitions for hearing on 11.10.91.;