Madras High Court

S.Sriharan vs S.Pathmakumar on 14 May, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                             OSA No.313 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:             14.05.2025

                                                          CORAM :

                                   THE HON'BLE MR. JUSTICE G.R.SWAMINATHAN
                                                             AND
                                  THE HON'BLE MR JUSTICE V.LAKSHMINARAYANAN
                                                 OSA No.313 of 2017

                     S.Sriharan                                                       ...Appellant

                                                              vs
                     1.S.Pathmakumar

                     2.V.Nagarajan (deleted)

                     3.Bar Council of Andhra Pradesh
                       High Court Premises,
                       Hyderabad,
                       Telangana -500 066.



                     4.Bar Council of India,
                       21, Rouse Avenue Institutional Area,
                       Near Bal Bhawan,
                       New Delhi-110 002.

                     5.Bar Council of Tamil Nadu & Puducherry,
                       High Court Campus,
                       Chennai,
                       Tamil Nadu.                                                    ...Respondents


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https://www.mhc.tn.gov.in/judis             ( Uploaded on: 19/05/2025 04:30:18 pm )
                                                                                            OSA No.313 of 2017


                     R2 impleaded as party 2nd respondent
                     vide cour order dated 20.03.2019 in
                     CMP No.4336/2019 in
                     CMP No.1942/2017 in
                     OSA No.313/2017 (MMSJ & CSNJ)

                     R2 deleted vide court order dated
                     24.02.2023 made in CMP No.4336 of 2019
                     in OSA No.313/2017- Dismissed as
                     not pressed (SSSRJ & PBBJ)

                     R3 to R5 is suomotu impleaded as party
                     respondents vide court order dated 12.06.2019
                     in OSA No.313/2017 & CMP No.19429/2017
                     (NKKJ & AQJ)
                     Prayer : Appeal under Order 36 Rule 9 of the Original Side Rule r/w Clause
                     15 of Letters Patent against the judgment and decree dated 06.10.2017 in
                     Application No.5378 of 2017 and grant the relief as prayed for in
                     Application No.5378 of 2017 in E.P.No.351 of 2013.


                                  For Appellant                    : Mr.S.Aravindan
                                                                     for M/s.Fox Mandal Associates

                                  For Respondents                  : Mr.N.V.V.Krishna
                                                                     for R1

                                                                       R2- Deleted

                                                                       Ms.K.Kanimozey
                                                                       for R3

                                                                       Mr.S.R.Raghunathan
                                                                       for R4

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                                                                                             OSA No.313 of 2017




                                                                        Mr.N.Raan
                                                                        for R5



                                                         JUDGMENT

(Judgment of the Court was delivered by the Hon'ble G.R.Swaminathan J.)

Heard both sides.

2. This OSA stands disposed of in terms of Deed of Satisfaction dated

13.05.2025. It shall form part of the decree.

3. For ease of reference, the same is scanned and reproduced below:

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4. There shall be no order as to costs.

(G.R.S., J.) (V.L.N., J.) 14-05-2025

Index : Yes/No Neutral Citation : Yes/No

mrn/vsg

1.Bar Council of Andhra Pradesh High Court Premises, Hyderabad, Telangana -500 066.

2.Bar Council of India, 21, Rouse Avenue Institutional Area, Near Bal Bhawan, New Delhi-110 002.

3.Bar Council of Tamil Nadu & Puducherry, High Court Campus, Chennai, Tamil Nadu.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/05/2025 04:30:18 pm )

G.R.SWAMINATHAN, J.

AND V.LAKSHMINARAYANAN, J.

(mrn)