Report No. 266

14-D: Power to pass Interim Order:-

The High Court or the Court of Principal District Judge may, before making the Final Order under Rule 14-C, pass an interim order prohibiting the Advocate concerned from appearing before the High Court or Subordinate Courts, as the case may be, in appropriate cases, as it may deem fit, pending enquiry."

9.7. Other High Courts, like the Gujarat High Court, have also framed similar set of rules under section 34(1) of the Advocates Act.