MARIKAR MOTORS LTD Vs. M I RAYIKUMAR

JUDGEMENT

(1.) A very interesting question; can a counsel representing a party in a suit or any legal proceedings akin thereto, be directed by the Presiding Officer to relinquish vakalatnama, so that he can be summoned as a witness by the opposite party.

(2.) The Court below by the order under challenge has directed the counsel representing the defendant in the suit to relinquish vakalatnama, entering the finding that he has been cited as a witness by the plaintiff.

(3.) Interpretation of R.13 of Chapter II of Part VI of the Bar Council of India Rules gives the answer to the question. This rule reads :-