“The legal profession is ultimately about people—our integrity, empathy, and commitment define the justice we deliver.”
1. To begin with, please introduce yourself to our readers and share a brief overview of your journey in the legal profession.
My name is Murari Tiwari and I am a practising Advocate at the courts of Delhi and Patna and I am currently serving as the Chairman of Disciplinary Committee at Bar Council of Delhi. You see, my story starts very far from the dynamic courtrooms of Delhi, back in Bihar. I arrived in this sprawling city in 1982 with a head full of dreams and a real hunger to learn, to soak up everything Delhi had to offer.
Getting into Delhi University — Khalsa College, where I pursued my BA in Political Science — felt like a huge win. I was driven, ambitious and just wanted to devour knowledge.
Like many, the idea of government service offered a sense of stability, and my elder brother and family suggested me to prepare for the Union Public Service Commission (UPSC) exams. That nudge led me to the doors of the Faculty of Law at Delhi University.
Honestly, the moment I stepped into those hallowed halls, surrounded by bright minds — future colleagues, even some names you might recognise today — and learned from professors who were themselves respected figures in the judiciary, something just clicked. I was hooked. Law was not just a subject; it was a passion.
Now, here is a little unexpected turn. Delhi University had student elections, and to my surprise, my peers started encouraging me to run for General Secretary. Me? A newcomer still finding my feet in this overwhelming yet exhilarating city? I was hesitant, to say the least. Delhi in those early days felt both intimidating and full of possibility. But seeing the genuine enthusiasm of my fellow peers, I decided to go for it. And I won.
That victory was more than just a title. It was a moment of realisation — maybe, just maybe, this city was starting to accept me. And perhaps, more importantly, I was beginning to find my place in Delhi. That taste of support, that feeling of connection within the law college, was incredibly powerful. It taught me the value of people, especially in a profession as social as ours.
Fast forward to 1991, when I joined the Bar I soon discovered that elections were not just a university thing; they were a part of the Bar scene too. Having had that first experience, I felt a pull to get involved again. In 1999, I contested for the post of Additional Secretary at the Delhi Bar Association, Tis Hazari Court — and won. For me, being part of the Bar, in any capacity, became a way to give back, to support my fellow lawyers and extend a helping hand.
Then came 2003, I decided to run for a seat on the Bar Council of Delhi, the highest body for lawyers here in State. Honestly, I was scared. But the incredible support I received from the people I had worked with and helped during my time as Secretary at Tis Hazari was overwhelming. They stood by me, selflessly, and I got elected. This professional circle, this community, has become like a second family to me. And I believe that when they need me, I should be there, just as they have always been there for me, showing their support not just through votes, but through genuine respect.
My journey in litigation has been deeply enriching. Learning the intricacies of law in an esteemed institution like Delhi University (DU) alongside future legal luminaries and under the guidance of Judges who shaped the legal landscape, was invaluable. Working on cases that set legal precedents has given me a profound understanding of the dynamic nature of our legal world.
So, that is a little glimpse into my journey. It has been a path of learning, growth, and above all, connection. I hope it gives you a sense of the person behind the titles and the experiences that have shaped my life in the law.
2. You have held several key positions throughout your career, including that of the Chairman of the Bar Council of Delhi. What aspects of leadership in the legal profession do you find most fulfilling?
Leading in the legal world has given me a deep sense of satisfaction, especially in a few key areas. For me, the most fulfilling part is being able to connect with and uplift young lawyers. As someone who was the first in my family to enter this profession, I remember how tough those early days can be. There are so many unspoken rules and challenges to navigate. So, being in a position to reach out to these aspiring lawyers, to guide them and make them feel like they truly belong to this big legal family, is incredibly rewarding.
It is also immensely fulfilling to work towards the well-being and professional growth of all lawyers. During my time as Chairman of the Bar Council of Delhi, organising seminars and programs aimed at helping lawyers grow their skills and knowledge, as well as looking after their welfare, was a real privilege. Seeing the legal community come together to learn and support each other is something that truly resonates with me. It is about building a stronger, more knowledgeable, and more supportive Bar for everyone.
3. As someone who has actively contributed to legal education and mentoring, how do you believe young lawyers can be better equipped for the evolving demands of the legal profession?
From my experience in legal education and mentoring, I believe there are a few crucial ways young lawyers can really gear up for the ever-changing legal landscape.
First and foremost, staying updated is absolute key. It is not just about what you learned in law school. The law is constantly evolving, with new judgments coming from the Supreme Court and High Courts all the time. Young lawyers need to make continuous research a habit, diligently keeping up with these latest developments.
Of course, knowing the existing laws and rules inside and out is a given. You need to have that foundation at your fingertips to effectively represent your clients and stay one step ahead of the opposing side.
Beyond the legal knowledge, professional ethics are paramount. In the long run, your reputation and the trust clients have in you are what will truly make you stand out and build a stable career. Upholding high ethical standards is not just about following rules; it is about building a name for yourself that people can rely on.
4. Given your experience as the current Chairman of the Disciplinary Committee of the Bar Council of Delhi, how do you view the importance of ethical conduct in advocacy, and what measures do you believe are most effective in upholding it?
As the current Chairman of the Disciplinary Committee of the Bar Council of Delhi, I have gained a unique perspective on the challenges and importance of upholding ethical standards within our profession. It is a role that underscores the responsibility we all share in maintaining the integrity and public trust in the legal system.
I can tell you that ethical conduct is not just important in advocacy — it is the bedrock upon which our entire profession stands. Without it, trust erodes, and the very foundation of justice is weakened.
For me, upholding ethical conduct starts with a fundamental sense of responsibility towards every case you handle. Whether it is a high-profile matter or a pro bono case through the legal aid panel (something I am personally involved in and treat with the same importance) you owe it your utmost respect and dedication.
When it comes to effectively upholding ethical standards, I believe a few things are key:
(i) Leading by example: Senior members of the Bar have a crucial role to play in demonstrating ethical behaviour in their own practice. Young lawyers learn by observing.
(ii) Robust education and awareness: Continuous education on professional ethics, not just during law school but throughout one’s career, is vital. This includes discussions on real-world ethical dilemmas.
(iii) Clear and accessible guidelines: The Bar Council needs to ensure that ethical rules are clear, easily understood and readily accessible to all lawyers and that is what I work on as the Chairman of the Disciplinary Committee.
(iv) Fair and impartial disciplinary processes: When ethical breaches do occur, the disciplinary process must be fair, transparent and impartial to maintain the integrity of the profession.
(v) Mentorship and guidance: Experienced lawyers should actively mentor younger colleagues on ethical considerations, sharing their insights and helping them navigate complex situations.
(vi) Promoting a culture of integrity: Ultimately, it is about fostering a culture within the legal fraternity where ethical conduct is not just a requirement but a deeply ingrained value.
My advice to young lawyers is this: even if you face difficulties with a client, your duty as a lawyer is to always uphold professional ethics. Never abandon those principles, and do not let personal issues interfere with your professional responsibilities. Your ethical conduct is your compass in this profession.
5. From your perspective, what role does the Bar Council play in balancing regulatory oversight with advocacy for the rights and interests of lawyers?
Speaking from my experience, especially as someone who has served as Chairman, the Bar Council navigates a crucial tightrope walk. As a statutory body formed under the Advocates Act, 19613, we have a fundamental responsibility to provide regulatory oversight. This means setting standards for the profession, ensuring ethical conduct (a matter very close to my heart, as you know from my work with the Disciplinary Committee) and maintaining the integrity of the legal system. This is vital for public trust.
However, the Bar Council is equally the voice and formal representation of us, the advocates. Just as I felt the need to advocate for my fellow lawyers and ensure they have access to support and opportunities — something that resonates deeply with my own beginnings as a first-generation lawyer — the Bar Council must champion the rights and interests of its members. This includes advocating for better working conditions, access to beneficial schemes and a supportive environment for professional growth, something I actively promoted through seminars and programs during my chairmanship.
It is a constant balancing act. We must regulate responsibly to uphold standards without stifling the profession or hindering lawyers in their ability to serve their clients and build their careers. My aim has always been to ensure that the Bar Council effectively plays both roles, fostering a legal community that is both ethical and empowered.
6. You have been actively involved in addressing challenges related to legal infrastructure and court management. What improvements would you like to see in how courts across operate and deliver justice?
As someone deeply involved in addressing the practical challenges our legal system faces, particularly concerning infrastructure and court management, there are several key improvements I would like to see to enhance the delivery of justice across our courts.
Firstly, modernising our infrastructure is paramount. Many courts still operate with outdated facilities, lacking the basic amenities and technological tools necessary for efficient functioning in today’s world. This includes ensuring adequate courtroom space, proper record-keeping facilities and comfortable waiting areas for litigants and witnesses — something I have been keenly aware of through my interactions with lawyers, especially those starting out who often face these very constraints.
Secondly, leveraging technology is no longer an option but a necessity. We need to see a more widespread adoption of digital systems for case management, e-filing and virtual proceedings. The e-Courts project is a step in the right direction, but its implementation needs to be accelerated and made more seamless across all levels of the judiciary. Having witnessed the initial resistance and then the gradual acceptance of technology, even something as simple as reliable videoconferencing can save time, reduce costs and make justice more accessible, particularly for those in remote areas or facing mobility issues.
Thirdly, efficient court management is crucial to reduce pendency and delays. From my experience on the Disciplinary Committee, delays not only frustrate litigants but also erode trust in the system. We need to move towards a more proactive case management approach where cases are monitored and progressed efficiently from filing to resolution.
Ultimately, the goal is to create a court system that is not only fair and just but also efficient, accessible and responsive to the needs of all stakeholders. These improvements, in my view, are critical steps towards achieving that vision.
7. Having also served as an Amicus Curiae before the Patna High Court, how would you describe the responsibility and impact that comes with such a role?
Serving recently as an Amicus Curiae before the Patna High Court in a legally intensive matter has been a deeply significant experience for me. It is a recognition of one’s legal understanding and the ability to offer objective insights to the Court, something I have always strived for in my professional journey.
The responsibility that comes with being appointed as an Amicus Curiae is immense. You are essentially an officer of the Court, entrusted with the task of providing impartial information and clarification on complex legal or technical issues. It is not about advocating for one side or the other; it is purely about assisting the Judges in arriving at a just and informed decision.
Often, I have observed that the role of an Amicus Curiae is misunderstood. Some might think it is akin to representing a party. However, the core duty is to the Court itself. You are there to shed light, offer your expertise without bias, and ensure that the Court has all the necessary perspectives to fairly resolve the matter.
This role is particularly challenging because it demands the highest level of professional and legal acumen. Your credibility and the reliability of the information you provide are paramount. The impact of an Amicus Curiae can be substantial. It is a privilege to contribute to the cause of justice in this way, and it reinforces the importance of continuous learning and maintaining the highest standards of legal proficiency.
8. Legal education remains a cornerstone of professional excellence. In your view, how can Bar Councils collaborate with academic institutions to ensure students receive both rigorous and practical training?
Bar Councils and law schools should partner closely to give students a blend of strong legal knowledge and practical knowhow. This means bringing real-world scenarios into the classroom through simulations and clinics.
Crucially, we need well-structured internship programs that give students hands-on experience in courts and chambers — something I always encourage.
Bar Councils can also guide universities on the skills today’s lawyers truly need. By working together on events and mentorship, we can bridge the gap between academia and practice, ensuring graduates are not just book-smart but practice-ready.
9. Given your experience, how important is it for lawyers to be socially conscious and engaged with issues beyond the courtroom?
It is incredibly important for lawyers. We do not exist in a vacuum; before we became legal professionals, we were members of society. To truly understand the issues our clients and communities face, a lawyer cannot be detached. Instead, we must consider every case with a keen awareness of its broader social implications.
By actively contributing to social development through our services, lawyers make a profound impact. This engagement leads to better-informed policies and laws, stronger protection of fundamental rights, and ultimately, greater public confidence in our judicial system. Our legal expertise provides a unique lens through which we can advocate for positive change and contribute to a more just and equitable society for everyone.
10. What advice would you offer to young professionals and law students who aspire to create a meaningful impact within the legal field?
Looking back on my own journey of over three decades at the Bar, I have come to realise that while legal knowledge is foundational, truly thriving and making a meaningful impact hinges on three key areas:
(i) first, cultivate an insatiable curiosity and be adaptable — the legal landscape is ever-evolving;
(ii) second, hone your people skills and communication abilities; our profession is ultimately about people and effectively conveying their stories; and
(iii) finally, never compromise on your professional ethics and integrity. Upholding professional ethics and integrity is absolutely vital — not only to maintain strong professional relationships but also to earn the respect of the Bench, peers and society at large.
These are not just buzzwords; they are the cornerstones of a respected and impactful legal career. Focus on developing these skills during your formative years, and you will not only build a successful practice but also stand out as a lawyer who makes a real difference.
1. Advocate, Chairman, Disciplinary Committee, Bar Council of Delhi.
2. Student Ambassador) Vivekananda Institute of Professional Studies, Delhi.
