MADURA SUGARS LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WHEN this matter was called yesterday, no advocate appeared for the petitioner. The petitioner's representative was present in court and he represented that the Advocates were boycotting the court. We directed the matter to be posted to-day for dismissal.

(2.) WHEN the matter is called to-day, senior counsel, represented that he wanted to avoid unruly scenes in the court and so, he abstained from court. If that is so, it is very unfortunate for the entire administration of Justice.

(3.) IN State of U. P. v. U. P. State Law Officers association, A. I. R. 1994 S. C. 1654, the court said that the relationship between the lawyer and his client is one of trust and confidence and that the lawyer is a dignified, responsible spokesman of his client.