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A Lot Of Well Known Lawyers Had A Long Waiting Period ; There Are No Shortcuts At All
The Madras tax Bar has hosted a web site where Advocate Arvind P. Datar has been invited to share his lessons from his 40-year professional career including successes and challenges.
Datar started the address by noting that all reconciliations had one silver spot.
"I was looking back on my life, and I realized that all success is behind the setback. So, it was a cycle of success and setbacks. Nobody wins and nobody has problems."
He also mentioned how there has been a significant change in the way it has been done in the last 40 years, ie from 1980 to 2020.
"When I joined the Bar, there was no concept of a computer. There were no questions about what kind of mobile phone, technology, WhatsApp was.
Datar said that a lawyer's life had never been so easy and that the term "shorter lawyer" was part of the daily dictionary.
LIFE AS A LAW STUDENT AND A ADVOCATE-
In light of the strikes that occurred in the 1970s due to Indira Gandhi's arrival in the elections and the end of the emergency, the classes of Datar college, Dr. Ambedkar Government Law College in Chennai, were treated occasionally. Datar saw this as an opportunity to visit the Madras High Court.
"The advantage of this is that I can see a lot of senior lawyers practicing. That was a great learning experience. I remember listening to Servai for half a day."
Datar went on to say, "One lesson that can be learned here is watching the greats argue. I made it a point to listen to them, and I tried to look at what points were covered and what points they were removing."
So, the first lesson here is to continue to look at people and be like a sponge in court as each day is learning experience. It is important to learn from Seniors. For example, Datar learned from Sr. Adv. Soli Dastur should never have disturbed the judge.
Datar, while out of court, spent his time at the Connemara Public Library, where he read a selection of legal issues.
"I have to study the history of great lawyers. There were news articles from England, from the US, India. India has more interesting stories. There are Roses in December, that's just one book. I don't know how many of you have read the autobiography of Justice KN Katju? , weighing the weight of gold. "
So, the second lesson is to "eat biographies" because of the amount of reading that can be added to this.
"This is not just for young lawyers, but also for those who have experience. We can learn a lot from these historical events."
Datar wanted to follow tax law, however, he had been advised to practice social law before doing so. The example of the Chief Justice of the Legislature and Parliament of India, Ashoke Kumar Sen, was shown to have followed the civil law, before taking any action. Fittingly, Datar also decided to enact one year of civil law, then serve three years on the tax side, before becoming independent.
