AIR 1999 SUPREME COURT 2866 ::1999 AIR SCW 2421 ::1998 (9) SCC 169 ::(1999) 2 Raj LW 199 ::(1998) 7 JT 621 (SC)

Supreme Court Of India

Hon'ble Judge(s): A. M. Ahmadi, K. S. Paripoornan, S. P. Kurdukar , JJJ

Advocates Act (25 of 1961) , S.35— Bar Council of India Rules (1975) , R.9, R.22— Professional misconduct - Suit against complainant, tenant for arrears of rent - Respondent appearing as counsel on behalf of landlord got suit premises transferred in name of his relatives who were non-earning members - No evidence led to show that vendees had paid consideration out of their own funds - Conduct of respondents/advocates in securing property in name of benamidars, not unblemished - Penalty of reprimand and cost quantified at Rs. 300/- imposed by State Bar Council - Not liable to be interfered with. (Para 4)