DAMORDARDASS AGARWAL Vs. R BADRILAL

JUDGEMENT

(1.) This batch of revision petitions are referred by one of us (Kodandaramayya, J.) as they raise important questions relating to legal profession.

(2.) Broadly two questions arise for our consideration : (1) The scope of enquiry to be made by the Court under O. 3 R. 4, C.P.C., while granting leave to terminate the appointment of an advocate previously made. (2) Whether an advocate had lien over the papers of his client entrusted to him during the pendency of a case for payment of his fees.

(3.) We have issued notices to the Andhra Pradesh High Court Advocates Association and the A.P. State Bar Council. They were represented by counsel Sarvasri P. S. Murthy and v. Raghunadha Reddy respectively. Sri V.L.N.G.K. Murthy assisted the court as amicus curiae. We place on record our appreciation of their assistance for deciding these cases.