August 19,2018:
After initiation of Disciplinary Proceedings against the Advocate Couple made huge uproar among the Advocates, Bar Council of Tamil Nadu dropped disciplinary proceedings against Advocate Couple, which were initiated against theme after a verbal spat with Driver of a Madras HC Judge.
Complaint was filed by PSO of Madras High Court Judge.
The Advocate couple tendered an unconditional apology rendered by Advocate Couple for their conduct.
According to Complaint made by PSO of Madras HC Judge disclosed that two Advocates stopped the car of a Madras High Court judge and verbally abused the driver of High Court Judge’s car while en route to Madras High Court.
Bar Council of Tamil Nadu has suspended the Advocate couple temporarily for professional misconduct,
Bar Council had termed that the incident was witnessed by the public, thus damaging “the faith and confidence of the people on the Honorable Judges and the judiciary as a whole.”
After Advocate Couple tendered Unconditional Apology, Bar Council of Tamil Nadu then proceeded to revoke suspension order and stated that,“It is to be noted that the above said advocates, uninfluenced by any of the comments made for and against them, had straight away gone to the Chamber of the Hon’ble Judge at Madurai, realising their mistake, and tendered an unconditional apology and further gave an undertaking that they would not resort to any such misconduct in future.
It further states that,"Hon’ble Judge by taking note of their age and wholehearted realization of their mistake magnanimously accepted the same."
Advocate Couple submitted a letter of Unconditional Apology to Special Committee of Bar Council along with an Affidavit containing an undertaking that they will not resort to such misconduct in the future.
Source PTI
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