Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 25 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

25.

Contempt proceedings initiated under rule 5 shall be heard by a Division Bench.Form IRegister for Contempt Petitions(See Rule 8)
Serial No. Date of filing and nature of petition Name of the Parties Name of the Advocate Date of decision, order in brief and remarks
(1) (2) (3) (4) (5)
         
Form II[See Rule 8(1)(a)]In the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
To,The Advocate General/Chief Presenting Officer of Maharashtra / M.A.T........................................................... Whereas information is laid/motion is made by..........................................................that...............................................................................................................(here mention the name of the contemner) has committed the offence of contempt of the Tribunal punishable under section .....................................................(here give the relevant section of the Contempt of Courts Act, 1971) and
(2)Whereas the contempt petition has been registered against.............................................for action being taken under the Contempt of Courts Act, 1971, of this Tribunal.
(3)You are requested to appear in person or through duly instructed counsel on .....................................day................ of...............................at...................................and on subsequent dates to which the proceeding may be adjourned unless otherwise ordered by the Tribunal and assist the Tribunal in the disposal of the aforesaid contempt petition.Given under my hand and the seal of this Tribunal, this.................................................................................................................................................................day of..........................................................SealRegistrar,Maharashtra Administrative Tribunal.Form III[See Rule 8(1)(b)]NoticeIn the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
ToIn Re(here mention the name and address of the person to whom notice is being sent)Whereas information is laid/a petition is filed/motion is made by ..............................................................that you (here mention the gist of the accusation made in the information/petition/motion);And whereas a petition has been registered against you for action being taken under the Contempt of Courts Act, 1971;You are hereby required to appear in person or through a duly authorised advocate on .......................day of ...............at .....................and on subsequent dates to which the proceedings may be adjourned unless otherwise ordered by the Tribunal, and show cause why such action as is deemed fit under the Contempt of Courts Act, 1971 should not be taken against you.Given under may hand and the seal of this Tribunal, this................................day of ...............Seal.RegistrarMaharashtra Administrative Tribunal.Form IV[See Rule 15(ii)]ChargeIn the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
We..................................................................................................................................................................................................................the Members constituting the Bench of the Principal Bench, Maharashtra Administrative Tribunal hereby charge you ..................(name of the alleged contemner) as under -That you ............................................................................................................................................on or about............................................................................day of .......................................................at...............................................................................(here/give the gist of the material allegedly constitution contempt) and thereby committed the contempt of this Tribunal punishable under section ..................................................(here give the relevant section of the Contempt of Courts Act, 1971) within our cognizance.We hereby direct you to do tried by this Tribunal for the aforesaid charge.Signature of the Hon'ble Chairman/Vice-Chairman / Members.The charge was read over and explained to the alleged Contemner and he was asked as under :-
(1)Do you plead guilty to the Charge ?Answer :
(2)Do you have anything else to say ?Answer :Signature of the alleged contemner.Signature of the Hon'bleChairman/Vice-Chairman/Members.Form V[See Rule 21(i)]In the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
To.The Superintendent(Name of the Jail)Place.Whereas the Maharashtra Administrative Tribunal.............................................................................................held on this.............................................................................day of ...................................................(name / description of the contemner) has been adjudged by the Tribunal guilty of wilful contempt of the Tribunal and he has been sentenced to undergo imprisonment for the period (here specify the term) and / or to pay a fine of Rs ..................................................in default of payment of fine undergo imprisonment of ........................................................................This is to authorise and require you, the Superintendent of the ......................................Jail, to receive the said (name of the contemner) into your custody, together with this warrant and keep him safely in the said jail for the said period of (term of imprisonment) or for such period as may hereinafter be fixed by the order of this Tribunal and intimated to you. You are directed to return this warrant with an endorsement certifying the manner of its execution.You are further directed that while the said ................................is in your custody, produce the said................................... before this Tribunal at all times when the Tribunal so directs.Given under my hand and seal of the Tribunal this .....................................day of............................................................RegistrarMaharashtra Administrative Tribunal.Form VI[See Rule 21(ii)]In the Maharashtra Administrative Tribunal
(Name of the Bench) Place.
To.The Superintendent(Name of the Jail to which the warrant is sent)Whereas.....................................................(here give the name of the person) was found guilty for the contempt of this Tribunal under the Contempt of Courts Act, 1971 on ..............................................(here give the date) and was sentenced to undergo imprisonment of ......................................(here give the term of imprisonment) and a fine of Rs....................in default of payment of a fine, to further undergo imprisonment of ....................................................Whereas the said contemner along with a warrant of sentence was given in your custody for undergoing the above mentioned sentence on................................................................................................................Whereas the said contemner has tendered an unconditional apology for the contempt of Court committed by him on ..................which has been accepted by the Hon'ble Bench of the Tribunal.You are, therefore, directed to release the person above-named in your custody forthwith, as the warrant sent to you against him has been withdrawn.Date this ..............................................................day of................................................SealRegistrarMaharashtra Administrative Tribunal