A matter was listed before a Ld. Additional District Judge for filing of plaintiff’s evidence affidavit, but the plaintiff's counsel sought an adjournment, stating that he had been engaged just two days prior and needed more time to prepare the affidavit.

The Ld. Additional District Judge was visibly surprised to note that the vakalatnama bore names of 12 counsels. With a touch of wit, the Ld. Additional District Judge remarked:

“If each of the 12 advocates had drafted even one paragraph, the evidence affidavit would have been ready by now!”

The observation drew laughter in the courtroom.