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The division bench comprising of Justice S Manikumar and Subramonium Prasad was dealing with the petition filed in the name of Govindhan. The called for the direction to shift an outlet of Tamil Nadu State Marketing Corporation (TASMAC) on the Gingee-Villupuram National Highways at Chittampoondi to any other place.
The court found that three advocates namely Babu, Sakthivel, and T. Rajarathinam were complicit in forgery. Thus it has directed the State Bar Council to carry out disciplinary action against the three, stating that bar council of Tamil Nadu and Puducherry are directed to proceed, in accordance with the law. It is also at the same time expected that the disciplinary committees constituted, under Bar Council of India Act, should seriously and meticulously, consider the orders of this court and the report submitted by Registrar, Madras High Court, while taking the appropriate decision, as directed by this court.
Wherefore on this note, the court dismissed the writ petition and stated that as it is now prima facie found that the signatures contained in the writ petition that is vakalath and sworn affidavit, do not tally with the signature contained in the document.
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