AIR 1950 ALLAHABAD 162

Allahabad High Court

Hon'ble Judge(s): Harish Chandra , J

(A) Uttar Pradesh High Courts (Amalgamation) Order (1948) , Art.8 Proviso— (added by Amendment Order in 1948) - Ex-Judge of Allahabad High Court practising as advocate of Avadh Chief Court at time of amalgamation - Order by Chief Justice prohibiting such advocate from practising before new High Court sitting at Allahabad or in Courts subordinate thereto in districts under jurisdiction of Allahabad High Court before amalgamation, is valid. Bar Councils Act (38 of 1926) , S.1(2), S.14— Government of India Act (1935) (25 and 26 Geo Vi and 1 Edw VIII Cl.(2)) , S.229(2)— Article 8 of the Amalgamation Order 1948, the further proviso added thereto by the Governor-General by notification dated the 4th November 1948 and the orders issued by the Chief Justice of the New High Court prohibiting a person who had held office as Judge of the Allahabad High Court and who had given an undertaking at the time of his appointment not to practice in the Allahabad High Court or in Courts subordinate thereto after his retirement but who was on the roll of advocates of Avadh Chief Court at the time of amalgamation, from practising before the Benches of the new High Court sitting at Allahabad or in the Courts subordinate thereto in the thirty-seven districts which were under the jurisdiction of the Allahabad High Court before the 26th July 1948, are valid.(Para 16) ....