Chattisgarh High Court
Court On Its Own Motion In Re Refrence vs Rajwardhan Singh, Advocate on 12 February, 2026
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HIGH COURT OF CHHATTISGARH AT BILASPUR
CONTR No. 3 of 2021
Court on its own motion in Re Refrence
versus
Rajwardhan Singh, Advocate
Order Sheet
12/02/2026 This is an office reference.
Heard Dr. N.K. Shukla, learned Senior
Advocate, assisted by Mr. Anshul Tiwari, learned
counsel appearing on behalf of the
respondent/contemnor.
The matter is listed today in the final hearing list.
This Court has perused the order dated Digitally signed by 29.06.2022 passed by the Coordinate Bench of this BRIJMOHAN BRIJMOHAN MORLE MORLE Date:
2026.02.12 18:02:41 +0530 Court. By the said order, after taking into 2/3 consideration the unconditional apology tendered by the respondent/contemnor and the submissions advanced on his behalf, notice was issued to the respondent/contemnor and the matter was directed to be listed for final hearing in the week commencing from 11.07.2022. Thereafter, the matter has now been placed before this Court.
Learned Senior Advocate submits that the respondent/contemnor is presently aged about 60 years and has already tendered an unconditional apology expressing regret for his conduct before the learned First Civil Judge, Class-II, Ambikapur, District Surguja (C.G.).
However, considering the nature of proceedings and the fact that the respondent/contemnor is not present before this Court, this Court deems it appropriate to direct his personal appearance on the next date of hearing. The respondent/contemnor shall also file a fresh unconditional apology affidavit, as undertaken by the 3/3 learned counsel appearing on his behalf.
List this case on 19.02.2026 in the final hearing list.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Brijmohan