Bharat
Lal Pandey Vs. Ramji Prasad Yadav [2009] INSC 1360 (3 August 2009)
Judgment
CIVIL
APPELLATE JURISDICTION CIVIL APPEAL NO.5044 OF 2008 Bharat Lal Pandey
...Appellant(s) Versus Ramji Prasad Yadav ...Respondent(s)
O R D E R
Heard
learned counsel for the parties.
The Uttar
Pradesh Bar Council allowed the complaint filed by the respondent and suspended
the licence of the appellant, who was practising as an advocate in civil court
at Deoria for a period of ten years. The said order has been confirmed in
appeal filed by All-India Bar Council. Hence, this appeal.
From a
bare perusal of the impugned order, it would appear that the only allegation
against the appellant was that he had filed large number of cases on behalf of
the wife of the respondent against the respondent. In our view, this allegation
does not amount to any professional misconduct and the State Bar Council was
not justified in suspending the licence of the appellant and the appellate authority
has committed an error in confirming the same.
Accordingly,
the appeal is allowed, impugned orders are set aside and the complaint filed by
the respondent is dismissed.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi,
August 03, 2009.
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