R KAARUPPAN Vs. DHANAPALRAJ

JUDGEMENT

(1.) APPELLANT, an Advocate normally practising in the High Court of Madras, has filed the present appeal against the order passed by the learned single Judge in W. P. M. P. No. 37436 of 2004 in W. P. No. 30901 of 2004.

(2.) THE aforesaid writ petition has been filed by the appellant calling in question the order dated 11. 10. 2004 issued by the Bar Council of Tamil Nadu, the present Respondent No. 2, whereunder the Bar Council prohibited the Appellant from appearing in any Court until he was purged of the act of contempt. The appellant was further directed to surrender the original Enrolment Certificate along with the Identity Card. The writ petition filed by the appellant is still pending for decision on merit. Along with the writ petition, the appellant also filed WPMP. No. 37436 of 2004 praying for stay of the operation of the order passed by the Bar Council dated 11. 10. 2004. The aforesaid Miscellaneous Petition was considered by the learned single Judge and by order dated 18. 11. 2004, the learned single Judge passed an order of stay of the part of the impugned order, where under the Bar Council had directed the appellant to surrender his original Enrolment Certificate and his Identity Card. The appellant has however filed the present appeal contending that the operation of the order of the Bar Council in its entirety should have been stayed.

(3.) THE Appellant in person submitted that since in the appeal filed by him, the Supreme Court has granted bail to the appellant, it must be taken that the order of the High Court punishing the appellant for contempt is deemed to have been suspended.