V.G. TAMASKAR Vs. STATE

JUDGEMENT

(1.) The matter relates to conduct of an advocate regarding submission while making special request for listing a case urgently.

(2.) Shri Tamaskar, in the court slip has mentioned in red ink as under:

(3.) In the present case, Shri V.G. Tamaskar has also filed a confidential letter purported to be written by Shri Raj Kamal Singh, Advocate, Bilaspur, to the Registrar/A.R. (J). In the letter itself, it is mentioned that it is confidential. In the application Shri Tamaskar has not mentioned as to how the said letter has come in his possession.