ESWARANATHAN Vs. STATE

JUDGEMENT

(1.) This matter arises out of the conflicting orders passed the two learned Judges of this Court.

(2.) Hon'ble Mrs. Justice Bela M. Trivedi, (as her Ladyship then was), held that Mr. P. Soma Sundaram, Advocate-on-Record and Mr. S. Muthukrishnan, advocate, were guilty of contempt and had directed the name of Mr. P. Soma Sundaram to be removed from the Register of Advocate-on-Record for a period of one month from the date of the order dtd. 17/4/2025.

(3.) It was further directed that Mr. S. Muthukrishnan, advocate shall pay a cost of Rs.1,00,000.00 from his own pocket, which is to be deposited by him with the Supreme Court Advocateson- Record Association (SCAORA), to be utilized for welfare of the advocates.