AIR 1962 SUPREME COURT 1337 ::1962 AllCriR 329 ::1962 MadLJ(Cri) 441 ::1962 (1) AndhLT 299 ::1962 MPLJ 1028 ::1962 2 SCJ 153

Supreme Court Of India

Hon'ble Judge(s): B. P. Sinha, K. Subba Rao, J. C. Shah, Raghubar Dayal, J. R. Mudholkar , JJJ

Supreme Court Rules (1950) , O.4A R.21— Professional misconduct - Advocate of Supreme Court - Soliciting briefs by writing post-card and adopting attitude of denial demonstrated to be false - Punishment. Advocates Act (25 of 1961) , S.35— An advocate of the Supreme Court addressed a letter to the Government of Maharashtra soliciting their briefs. At an informal inquiry made by the Registrar of the Supreme Court deputed for that purpose, the advocate admitted that he had written the post-card and other such post-cards to other parties. When an enquiry was held into the alleged misconduct before the Tribunal he flatly denied that he had written the letter or that he had admitted its authorship to the Registrar. He however maintained that there was nothing unprofessional even if he had written the letter. Before the Supreme Court the advocate first took up the same @page-SC1338 attitude as he had adopted before the Tribunal but ultimately he admitted the truth that he had written the letter and had admitted the fact before the Registrar. Held that the advocate was guilty of professional misconduct and deserved the punishment of suspension from practice for a period of five years. He condemned himself as a liar and as one who is either ignorant of the elementary rules of professional ethics or has no re....