The District Judge had no power to award costs in a matter referred by him to the High Court under the Legal Practitioners Act. The High Court in disposing of the reference provided for costs and if the counter-petitioner wanted to get any costs incurred by him in the Lower Court he should have got directions from the High Court as to the costs incurred by him between the date of his petition against the legal practitioner and the date when the Judge referred matters to the High Court. The Legal Practitioners Act does not authorise the District Court to award any costs. I ‘set aside the order of the District Judge with costs in this and the Lower Court.
Order set aside.