P.MOHANASUNDARAM Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) We have heard Mr. M.A. Chinnasamy, learned counsel appearing on behalf of the petitioner and Mr. S.N. Bhat, learned counsel appearing on behalf of the respondent-Bar Council of India.

(2.) Considering the fact that at the time when the petitioner submitted an application for enrolment as an Advocate, he suppressed the material fact of pending criminal case against him. It was also found that even he was continued as a partner in the Chartered Accountant Firm.

(3.) Considering the aforesaid facts and circumstances when the petitioner was removed by the Bar Council under proviso to Sec. 26(1) of the Advocates Act and when the same is confirmed by the High Court it cannot be said that the High Court has committed any error.