https://sclaw.in/2023/05/27/disciplinary-proceedings-judicial-review-limit-of-when-the-changed-form-of-quotation-also-contained-signature-of-respondent-no-1-it-clearly-established-his-involvement-in-the-tampering-of-docum/
Disciplinary proceedings - Judicial review - Limit of - When the changed form of quotation also contained signature of respondent no.1, it clearly established his involvement in the tampering of document. This fact has not even been noticed by the Division Bench of the High Court - Appeal allowed