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Justice Nariman Warns Advocate Mathews Nedumpara.
In a recent case, the advocate apparently got into trouble for referring Senior Advocate Fali Nariman. Nedumpara took the name when he made his submission in the case. The advocate argued that those who were in the active practice of 30 years, the designation of Senior Advocate should be bestowed upon them after the age of 62.
Justice Rohinton Nariman warned the advocate that the court would initiate contempt proceedings for spelling the name of the senior advocate. The angry judge also asked the advocate about why he had the need to take his name when there was no nexus between him and the case. He said that it was a great misfortune that the court hears people like Nedumpara. It came down on him heavily with a stern warning hinting at the initiation of contempt proceedings against the advocate.
While the advocate claimed that he had not taken the name, the judge responded that the whole room heard him taking the name. The advocate said that the court had ultimate authority to send him to Tihar Jail if need be. The court also warned the advocate when he makes a submission regarding the legal profession having relevance with the kin of lawyers who become lawyers themselves.
Justice Nariman said, "You think you can get away by saying whatever you want, to whomsoever you choose and none of us will take any action against you? We will show you. You took his name, that is bad enough… What he has got to do with this matter, you tell us."
Subsequently, the advocate stopped for a moment and continued with his contentions. Justice Nariman, later, said the court master to take the arguments made verbatim. The Court reserved its order in the case.
