Chattisgarh High Court
Court On Its Own Motion In Re Refrence vs Rajwardhan Singh, Advocate on 2 December, 2021
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Contempt Case (Cr.) No.3 of 2021
Court on its own motion in Re Reference Versus Rajwardhan Singh, Advocate
DB
Hon'ble Shri Sanjay K. Agrawal and
Hon'ble Shri Arvind Singh Chandel, JJ.
1
02/12/2021 This is a criminal reference (criminal contempt) made by letter dated 3-4-2021 sent by Smt. Aditi Thakur, 1st Civil Judge Class-II, Ambikapur, District Surguja under Section 12 read with Section 15(2) of the Contempt of Courts Act, 1971.
Heard Mr. Sunil Otwani, Additional Advocate General for the State.
After hearing learned Additional Advocate General and after going through the record, we are of the considered opinion that it is a fit case in which notice has to be issued to the respondent / contemnor for appearance before this Court for the contempt of lawful authority of the subordinate court i.e. the 1st Civil Judge Class-II, Ambikapur.
Issue notice to the respondent / contemnor for his appearance before this Court on 16-12-2021. On that day, contemnor Mr. Rajwardhan Singh shall remain present before this Court.
List on 16-12-2021.
Sd/- Sd/-
(Sanjay K. Agrawal) (Arvind Singh Chandel)
Judge Judge
Soma