Supreme Court - Daily Orders
N.S. Hoon vs Hon'Ble Mr.Justice Jayanta ... on 25 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.1 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Suo Motu Conmt.Pet.(Crl.) No. 8/2009 in I.A.No. 1 in W.P.(C) D.No.
16866/2009
N.S. HOON & ANR. Petitioner(s)
VERSUS
HON'BLE MR.JUSTICE JAYANTA K.BISWAS & ORS. Respondent(s)
WITH
CONMT.PET.(Crl.) D. No. 14089/2010
(With Office Report)
I.A. Nos. 13-16 in SLP(C) No. 30648-30651/2010
(For against Registrar's orders and Office Report)
S.L.P.(C)...CC No. 21838/2013
(With appln.(s) for permission to appear and argue in person and
appln.(s) for c/delay in filing SLP and appln.(s) for c/delay in
refiling SLP and Office Report)
Date : 25/11/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
Learned counsel for the parties:
Ld. Attorney General For India,Adv.
Mr.R.K. Kapoor(A.C.),Adv.
Mr. Jaideep Gupta, Sr. Adv.
Ms. Sadhna Sandhu, Adv.
Mr. B.V. Balramdas, Adv.
Petitioner-in-person
Mr. Deepak Khosla, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
O R D E R
Sushil Kumar Rakheja Date: 2014.11.25 17:08:14 IST Reason:
Heard learned senior counsel Mr. Jaideep Gupta. He has invited our attention to the order of this Court dated 9.09.2009. He has 2 also made a submission, on instructions received from the Attorney General for India, that having regard to the age of the respondent-alleged contemnor, suo motu proceedings initiated against him may be dropped.
We have heard Mr. R.K. Kapoor, who is appointed as amicus curiae, vide Court's Order dated 12.03.2010. He submitted that the statements which are alleged to be the scandalous in nature is a basis for this Court to initiate suo motu proceedings and the first respondent, who is present in the Court may be heard. We have heard him for some time. We have also heard Mr. Deepak Khosla, learned counsel appearing on behalf of the second respondent to justify the statements on the basis on which the proceedings are initiated. According to him those statements are not scandalous in nature, they are true and correct. He proceeded to make submission to substantiate those statements contained in the writ petition referred to in the Order dated 9.09.2009. At this stage, we put a query to him what is the material evidence to substantiate those allegations. He stated that there is substantial material in this regard. He has been asked to prepare a summary statement to substantiate the aforesaid averments made at Pages 3, 5, 7, 9, 11, 14, 16, 17, 18, 21, 22, 23 and 24 of the writ petition. He is at liberty to file the summary statement in the Registry after serving a copy on the other side. For this purpose, we adjourn these cases.
List these cases on 20.01.2015.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER