Supreme Court - Daily Orders
K.R. Ramaswamy @ Traffic Ramaswamy vs R.G., High Court Of Madras . on 27 February, 2014
ô 1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C)NO. 409 OF 2004
K.R. Ramaswamy @ Traffic .. Petitioner(s)
Ramaswamy
Versus
The Registrar General, .. Respondent(s)
Madras High Court, Chennai & Ors.
O R D E R
1. The prayers made in the writ petition filed by the petitioner are as under :
"(a) Issue a writ of mandamus or any other appropriate writ or order declaring that any advocate taking part in any procession or any demonstration shouting slogans or preventing other Advocates from performing their duties in the campus of the High Court or in the court hall is illegal and liable to be punished under the Contempt of Courts Act, and also under penal provisions of Advocate Act, 1961.
(b) pass orders preventing such advocates from entering into the court campus.
(c)...."2
2. In view of the decision of this Court in the case of Ex. Capt. Harish Uppal vs. U.O.I. & Anr., reported in (2003) 2 SCC 45, it may not be necessary for this Court at this stage to consider the prayers so made by the petitioner.
3. In view of the above, the writ petition is disposed of.
....................J. [ H.L. DATTU ] ....................J. [ S.A. BOBDE ] NEW DELHI, FEBRUARY 27, 2014.
ITEM NO. 101 COURT NO.3 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 409 OF 2004 K.R. RAMASWAMY @ TRAFFIC RAMASWAMY Petitioner(s) VERSUS R.G., HIGH COURT OF MADRAS & ORS. Respondent(s) (With appln(s) for directions) Date: 27/02/2014 This Petition was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s)Mr. P. Somasundram, Adv.
for Mr. P.V. Yogeswaran,Adv.
For Respondent(s)Mr. Ardhendumauli Kumar Prasad ,Adv Mr. Aviral Shukla, Adv.
Mr. Nirmal, Adv.
Mr. V.Krishnamoorty, Adv.
Mr. S. Prasad, Adv.
Ms. Promila, Adv.
Mr. S. Thananjayan,Adv Mr. Satya Mitra Garg ,Adv Mr. Jayanth Muth Raj, Adv. Ms. Malavika J, Adv.
Mr. C.K. Sasi,Adv UPON hearing counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]