YESHWANTH SHENOY Vs. BAR COUNCIL OF KERALA

JUDGEMENT

(1.) The writ petition has been filed praying for the following reliefs:

(2.) The petitioner is an advocate enrolled with the Bar Council of Kerala and practising before the High Court of Kerala and in other courts across the country. On 14/2/2023, the Bar Council of Kerala issued Ext.P1 notice, which is styled as a show cause notice in a suo motu case, alleging violation of Standards of Professional Conduct and Etiquette. The notice refers to a letter dtd. 9/2/2023, from a learned Judge of this Court, alleging that the petitioner had shouted at the Court, harassed the Court, and compelled the Court to record his submission. The letter also says that the petitioner repeated the submissions in a louder voice and even stated that he would see that the Judge is expelled from the seat. The notice directs the petitioner to show cause within two weeks from the receipt of the notice as to why action should not be taken against him under Sec. 35 of the Advocates Act, 1961.

(3.) The petitioner states that he had filed an in-house complaint against the Judge before the Hon'ble Chief Justice of Kerala and that the learned Judge had also written to the