QUARRY Vs. STATE

JUDGEMENT

(1.) THE Appellant, Mr. F.W. Quarry, was heard last Saturday on an application to stay the execution of an order of the High Court of the North-Western Provinces pending an appeal at his instance, and their Lordships on that occasion directed the petition to stand over, and allowed the Appellant to be heard to-day on the merits of his appeal.

(2.) THE letters produced appear to their Lordships to afford ample evidence, under the hand of the Appellant, that, in his professional capacity, he was guilty of grave improprieties which the Court could not overlook when the matter was regularly brought under its notice. Such conduct, in the opinion of their Lordships, amounts to "reasonable cause" for suspending a certificated pleader within the meaning of Section 13 of the Act XVIII. of 1879.