N S VARADACHARI Vs. BAR COUNCIL OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner, an octogenarian and a member of the legal fraternity, has come up with this writ petition seeking to quash the disciplinary proceedings under The Advocates Act, 1961 pending against him with the Disciplinary Committee of the Bar Council of Tamil Nadu and Puducherry.

(2.) The facts leading to the case are as follows:

(3.) According to the Respondents 3 to 7, they entered into the above transactions based on the legal opinion offered by the Petitioner to Mr. V.G. Jayaraman. Now, according to them, they could not go ahead with the above transaction and thus, they have suffered huge loss. With these allegations, the Respondents 3 to 7 have made a complaint to the 1st Respondent / the Bar Council of Tamil Nadu & Puducherry. The Bar Council in turn called upon the comments of the Petitioner which the Petitioner promptly did. Thereafter, the Bar Council passed the following order: