The Bar Council of Tamil Nadu and Puducherry, on 7-7-2025, passed Prohibitory order against Mr. R. Balasubramanian from practicing as an Advocate before all Courts, Tribunals, and other authorities in India either in his name or in any assumed name till the disposal of the Disciplinary Proceedings.
The Advocate not only used obscene and unparliamentary language against the Courts and Judges in the Court Hall and in the Court premises but also prevented the public servants from discharging their duties. The Advocate’s ill- conduct affected the dignity and decorum of the Profession and undermined the Profession.
The Bar Council had passed the Resolution after receiving a letter from the Registrar General of the Madras High Court on 25-6-2025, enclosing the copy of Order dated 20-06-2025 passed by the High Court of Madras in High Court of Madras v. Krishnaveni, 2025 SCC OnLine Mad 2829 and a Subapplication alongwith the affidavit filed by the Inspector of Police, Ranipat.
