Punjab-Haryana High Court
Court On Its Own Motion vs Lakhbir Singh on 5 November, 2012
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CRL.O.C.P. No.12 of 2012.
Date of Decision : November 05, 2012
Court on its own motion
versus
Lakhbir Singh .....Respondent
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE R.P.NAGRATH.
Present : Mr.Lakhbir Singh-respondent-contemner in-person.
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1. Whether Reporters of Local papers may be allowed to see the
judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The respondent-contemner is present in Court. He states that in terms of the statement made by him on 24.9.2012 and 11.10.2012, he has sent two letters to the learned Judicial Officer by way of registered post on 27.9.2012 and 13.10.2012 explaining the intentment behind the legal notice dated 19.3.2012 and tendering unconditional written apology.
We have heard the respondent-contemner in person. Keeping in view the repentance shown by the respondent-contemner who is an old retiree, we are inclined to accept the unconditional apology tendered by him before the CROCP No.12 of 2012 [2] learned Judicial Officer, however, with a stern warning to him to be careful in future.
Ordered accordingly.
Rule discharged.
$ (SURYA KANT) JUDGE $ November 05, 2012 (R.P.NAGRATH) Mohinder JUDGE