STATE Vs. SHRI TRIBHUWAN NATH VARMA

JUDGEMENT

(1.) THE opposite party has been practising as a Pleader at Sitamarhi in Muzaffarpur District. During the pendency of a contempt of Court proceeding (Original Criminal Miscellaneous Case No. 9 of 1957) against him, he sent a letter dated the 4th September, 1957, which was addressed to Shri B.P. Jamuar, as the President of the Standing Committee of the High Court of Judicature at Patna. It may be mentioned that the Hon'ble Mr. Justice B. P. Jamuar was then the Judge incharge of the English Department of this Court. The contents of the letter are as follows : -

(2.) THE 2nd Assistant Registrar, by his letter No. 9452, dated the 10th September, 1957, sent to the address of the opposite party, referred to the latter's letter of the 4th September, and requested him to see the Registrar in his chambers at 11 A.M. on Friday, the 13th September, 1957, or soon thereafter at the same time on any other date. In reply to this letter, the opposite party, in his letter dated the 26th September, 195/, addressed to the Registrar, said as follows : -

(3.) A Full Bench of this Court, by its order dated the 16th December, 1957, ordered notice to issue to the opposite party to show cause why he should not be proceeded against under Section 13(f) of the Legal Practitioners Act. In pursuance of this order, a notice was actually issued on the 16th January, 1958, by which the opposite party was called upon to show cause why action should not be taken against him under Section 13(f) of the Legal Practitioners Act with regard to the letter dated the 4th September 1957, addressed to Mr. B. P. Jamuar and with regard to the letter dated the 26th September, 1957, addressed by him to the Registrar. This has given rise to Miscellaneous Judicial Case No. 684 of 1957.