REGENT COMPUTRONICS PVT. LTD.

Angayarkanni Appellant

V/S

Mr. N. Ponnuswami Respondents

Referred Judgements :-

R.D.SAXENA V. B.P.SHARMA [REFERRED TO]
C. MANOHAR V. B.R.POORNIMA [REFERRED TO]
B. SURESH BABU V. NITHYA [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
PRESIDENT OF INDIA VS. M C SETALVAD ATTORNEY GENERAL OF INDIA [REFERRED TO]
V C RANGADURAI VS. D GOPALAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE UNNAO [REFERRED TO]
ADITYA NARAYAN SINGH VS. STATE ELECTION COMMISSION U P [REFERRED TO]
DAMORDARDASS AGARWAL VS. R BADRILAL [REFERRED TO]
B. SUNITHA VS. STATE OF TELENGANA [REFERRED TO]

JUDGEMENT

(1.) "Law is no trade, briefs no merchandise"

(2.) An advocate is a vital part of the justice dispensation system. In addition to being a professional he is also an officer of the Court. His conduct therefore should not only be impeccable but above reproach. He is expected to follow the norms of professional ethics and try and protect the interests of his client in relation to whom he occupies a position of trust.

(3.) The case of hand is a classic case of this fall in standards and the indignation that is displayed by a member of this noble profession who believes and asserts that he has been deprived of his share in the subject matter which he claims was his agreed fee.

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ANGAYARKANNI Vs. MR. N. PONNUSWAMI

Referred Judgements :-

JUDGEMENT

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