A. K. Sikri, J. - (1.) An important question of law that needs to be determined in this appeal pertains to the power of review with the Disciplinary Committee of the Bar Council of India (BCI). On a complaint filed by the appellant against the respondent, who is an Advocate, alleging the commission of serious acts of professional misconduct, with the Karnataka State Bar Council, the complaint was referred to its Disciplinary Committee. It examined the matter after giving due opportunity to both the parties to lead their respective evidences and held the respondent guilty of the charges of misconduct levelled against him. As a sequitur, the order dated July 31, 2005 was passed by the State Bar Council whereby the respondent was debarred from practicing for life and his name was also removed from the rolls of the Bar Council.
(2.) Statutory appeal was preferred by the respondent before the BCI which disposed of the said appeal vide the Order dated September 10, 2011. It reduced the punishment awarded to the respondent by debarring him for a period of 18 months, along with fine of Rs.25,000/-. The respondent filed the review petition under Section 48AA of the Advocates Act, 1961 seeking review of order dated September 10, 2011 by the BCI. The Bar Council has allowed the review petition vide order dated July 11, 2015 by setting aside the previous order and directing fresh consideration of the matter. It is this order passed in the review petition which is impugned in these proceedings.
(3.) Having given the aforesaid introductory remarks, we may now state the fact of the matter in detail: As per the complaint of the appellant company, it is engaged in the research, production and distribution of seeds and hybrids such as sunflowers, maize, cotton, rice, bajra and sorghum. The respondent herein has a long history with the appellant company who initially joined them as a Marketing Executive in 1998. However, he left that job after a brief period and then returned in the capacity of Legal Counsel. According to the appellant, it was at this juncture that devised an elaborate ploy to swindle the appellant company out of lakhs of rupees. It all began when a Police Constable came to the appellant's office multiple times, beginning in September, 2000, claiming that he was there to execute warrants against the Managing Director, CFO and other top executives of the appellant company. The appellant automatically called their legal counsel, i.e. the respondent herein, to deal with the issue. The respondent had a long conversation with the Police Constable at the end of which he informed the appellant that numerous farmers had apparently filed complaints against the company and it was these large numbers of complaints the Police Constable was concerned with. Each visit of the Constable's followed the same pattern.;