The highest Court of Justice in India has been witnessing quite a few episodes since a couple of months. In the most recent and shocking turn of events, Senior Advocate Rajeev Dhavan has called it a day and has decided to quit Court practice after the “humiliating end” to the NCT of Delhi v. Union of India statehood case.

In a letter addressed to the Chief Justice of India, Justice Dipak Misra, he wrote:

“After the humiliating end to the Delhi case, I have decided to give up court practice. You are entitled to take back the Senior gown conferred on me, though I would like to keep it for memory and services rendered.”

As per reports, on the last day of hearing in the matter, a heated exchange took place between the Senior Counsel and CJI. According to Rajeev Dhavan, the Constitution Bench was not allowing him to articulate his propositions. The angry 5-judge Constitution Bench, headed by CJI, said:

“Lawyers are called the ministers of justice. They are also referred to as officers of the court. But unfortunately, a small group of lawyers raise their voice. They must understand absolutely clearly that raising their voice is not going to be tolerated. Raising the voice means either the lawyer is incompetent to present the case or he is inadequately prepared with the case.”

Source: Outlook India

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