Supreme Court - Daily Orders
Union Of India vs V.K. Sharma on 22 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman, Uday Umesh Lalit
1
ITEM NO.9 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29096/2017
(Arising out of impugned final judgment and order dated 25-04-2017
in WP(C) No. 109/2016 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
V.K. SHARMA & ORS. Respondent(s)
(IA No.99736/2017-CONDONATION OF DELAY IN FILING and
IA No.126003/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and
IA No.17575/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
[TO BE LISTED ALONGWITH RECORD OF C.A. NO. 2941-2942/2014]
Date : 22-03-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A.K. Sanghi,Sr.Adv.
Ms. Manjula Gupta,Adv.
Ms. Rukhmani S. Bobde,Adv.
Mr. Mukul Singh,Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Ms. Nisha Priya Bhatia,Adv.
Mr. Vishal Arun, AOR
UPON hearing the counsel the Court made the following
O R D E R
During the course of hearing when Mr. A.K. Sanghi, learned senior counsel appearing for the petitioners-U.O.I, stated that this matter will take some time, it was told to Ms. Nisha Priya Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.03.22 Bhatia, counsel for the respondents, that the matter cannot be 16:17:16 IST Reason:
taken up today as composition of the Bench was only for today and some part-heard matters had to be given preference. 2 Ms. Nisha Priya Bhatia made derogatory remarks against the court. In spite of being warned that her remarks amount to contempt, she persisted and dared the court to take action against her. In our view, her conduct amounts to contempt in the face of the court. However, instead of straightway punishing her for contempt, we deem it appropriate to issue notice. Ordered accordingly.
Let an affidavit be filed by her explaining her conduct within two weeks from the date of receipt of notice.
Special leave petition as well as contempt petition be listed before any other Bench as per order of Hon'ble the Chief Justice of India.
M/s. Mukul Rohatgi and Ranjit Kumar, learned senior counsel, who were present in the court, are appointed as amicus curiae to assist the court.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER