IN RE: MR SHIVA NARAIN JAFA, ADVOCATE, BADAUN Vs. STATE

JUDGEMENT

(1.) Mr. Sheo Narain Jafa, an Advocate of this Court parctising at Budaun, has been called upon to show cause why he should not be dealt with under the disciplinary jurisdiction of this Court on the following charge, namely:

(2.) Mr. Jafa has appeared in person and also through Counsel.

(3.) The following facts will be material to, to understand the nature of the case against Mr. Jafa.