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“Law” as a profession has and is being given a huge respect not only towards the profession but also for esteem attached with it.
The legal profession is in news lately but for the wrong reasons, as its image has been tarnished by all the fraudulent advocates. In order to prevent the various types of fraud taking place in the legal profession, Justice S Vaidyanathan of the Madras High Court had laid down certain directions and mandatory procedures to be followed by the advocates. The aforesaid Judge has stressed on the directions while filing a vakalatnama i.e., it was mentioned that, there has to be certain requirements which has to be fulfilled by the advocates apart from their signature. The advocates had to make the photograph of the Advocate-on-record as a part of the document along with the other details like the enrolment certificate, address proof, Bar Council Identity Card etc.
The main motive behind the Court’s order was to prevent fake advocates from entering the Court and belittling the reputation of the profession in the public. This has led to a chaotic situation The Advocates of the Madras High Court as well as the representatives of the Madras Bar Association had made a prayer against the decision of the Court, by bringing in to the notice of an overruled earlier Judgement.
The Court had decided not to interfere in the Judgment by citing out Section 362 of the Code of Criminal Procedure,1973 which clearly states that “No court has any power to alter or review any Judgment when it has been signed unless it has any clerical or arithmetical error”.
As we all are aware about the illegal activities taking place in legal profession which has led to the reputation of the profession at stake. Justice S Vaidyanathan has taken the first step by implementing certain mandatory procedures to be followed by the advocates from 2nd January, 2018 in order to hold up the image of the profession.
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