SULLIVAN Vs. NORTON

JUDGEMENT

(1.) THIS is a petition of the Hon-ble Henry Edward Sullivan, Senior Member of Council and a member of the Madars Civil Service, complaining of the conduct of Mr. Eardley Norton, Barrister-at-Law and an Advocate of the High Court of Judicature, Madras. Disclaimer: The text is computer generated. The user must verify the authenticity of the extracted portion with the certified copy of the judgment. THIS extract is taken from Sullivan v. Norton, (2006) 1 CTC 134 , at page 134 :

(2.) THE prayer of the petition is as follows:

(3.) THE words principally complained of were- Ist- Mr. Norton when making an application to the High Court for leave to summon witnesses, said: -THE defence is that this is a concocted case and that Mr. Sullivan knew it to be so concocted and he kept the case up for ulterior purposes. Why should Mr. Sullivan try to ruin my client