In Re: D, a Pleader

This is a reference relating to one D, a pleader of Balasore. He was formerly suspended on 1st December 1930 by this Court for a period of six months after his conviction u/s 9, Salt Act. He did not make any application for the restoration of his certificate and on 21st January 1932 he committed the offence of taking out a procession without a license and proceedings were taken against him u/s 17(1), Criminal Law Amendment Act, and he was sentenced to another period of six months imprisonment.

The District Judge thereupon, on 1st February 1932, issued notice to him u/s 14, Legal Practitioners Act, to show cause why proceedings should not be taken against him and he made no appearance to that notice.

In these circumstances, as the former punishment of suspension appears to have been fruitless, the recommendation by the District Judge is justified and he will be removed from the rolls.