High CourtsSingle Bench(1896) 03 CAL CK 0015

In Re: An Attorney

Calcutta High Court · Decided on 15 March 1896 · Citation: (1896) ILR (Cal) 576

HON’BLE JUDGES
Sale, J

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Judgment

1 paragraphs · 59 words

Sale, J.—The practice which prevails in England and to which Counsel has called my attention, namely, that of not publishing the name of the attorney, until the charges have been proved, has my entire sympathy. The present case affords an instance of the very great hardship which can be inflicted upon an attorney, when that course is not adopted.