C Vs. THE ADVOCATE-GENERAL OF MADRAS

JUDGEMENT

(1.) THIS appeal by special leave and the summons under rule 30 of Order IV of the Supreme Court Rules, 1950, have been heard together and will be disposed of by this Judgment.

(2.) THE appellant was an advocate of the Madras High Court of more than 25 years' standing, and was enrolled as an advocate of the then Federal Court in the year 1939. As will presently appear, he has had a chequered career at the Bar. A Full Bench of the Madras High Court, presided over by the Chief Justice of that Court, by its judgment and order, dated December 3, 1954, has directed that the appellant's name be removed from the roll of advocates of the Madras High Court, for "grave professional misconduct". This Court, having been apprised of the result of the proceedings against the appellant in the High Court, issued notice to him to show cause why he should not be suspended from practice in view of the findings recorded by the High Court.

(3.) IN answer to the notice issued to him on February 16, 1953, the appellant submitted a long statement by way of an explanation which runs into about 43 pages in print, which is more in the nature of an argument in justification of his conduct than a statement of facts.