- (1.) When this appeal was taken up today in the morning at about 10:00 o'clock, Sri Jitendra Kumar Singh stood up to argue the case. As soon as he had opened his argument then another counsel stood up and raised an objection that he is the actual Jitendra Kumar Singh, having an Advocate Roll No. : A/J- 0184/2012 and he has not filed this appeal and he has not signed the vakalatnama, in the memo of appeal or the appeal itself.
(2.) In view of the objection raised by Sri Jitendra Kumar Singh, Advocate having Advocate Roll No. 0184/2012 the Court was left with no option but to enquire from the Advocate who has filed the appeal as to "who are you?" to which a reply was given that [1] On such statement being made before the bar of this Court by Advocate the Court confronted the Advocate with memo of appeal which shows that there is a covering sheet which a printed form and in which the Advocate Roll No. is printed. He was specifically asked that . He was also asked [3] to which he apparently struggled to formulate an answer or to give an answer.
(3.) At this stage, on being confronted with such a situation Sri Jitendra Kumar Singh, Advocate with Advocate Roll No. 0184 of 2012 again submitted before the Court that the Court should also enquire from the Advocate who had filed the appeal as to what was his Advocate Roll No. as he has mentioned before the Court that there are only two Jitendra Kumar Singh having an Advocate Roll No.; that he is one of them and the person appearing as Advocate is not the other Jitendra Kumar Singh. As by this time also the Court had also gone apprehension about the bonafide of the appearing counsel, the Court has enquired that [4] to which the reply was given very innocently that [5];