Supreme Court - Daily Orders
In Re.. Court On Its Own Motion vs Deepak Khosla on 29 January, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
1
ITEM NO.55 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SMC (Crl.) No. 1 of 2016
IN RE.. COURT ON ITS OWN MOTION Petitioner(s)
VERSUS
DEEPAK KHOSLA Respondent(s)
(IA No.13983/2018-I/A TO PLACE ON RECORD A COPY OF THE APPLI.
CONTAINING THE APPELLANTS APOLOGY FILED BEFORE THE DELHI HIGH
COURT)
WITH
Crl. M.P. No. 12567 of 2016 in SLP(Crl) D 12309/2016 (II-C)
Crl.A. D 12723/2016 (II-C)
Date : 29-01-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Counsel for the
parties Mr. Salman Khurshid, Sr. Adv.
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
Ms. Amra Moosavi, Adv.
Ms. Sanchita Ain, Adv.
For M/S. Equity Lex Associates, AOR
Petitioner-in-person
UPON hearing the counsel the Court made the following
O R D E R
Sh. Salman Khurshid, learned senior counsel appearing for the alleged contemnor, submits that the alleged contemnor is truly and genuinely remorseful. In view of the stand taken by the High Court Signature Not Verified regarding the apology already tendered, the learned senior counsel Digitally signed by JAYANT KUMAR ARORA Date: 2018.01.31 13:08:48 IST Reason: seeks one more opportunity to tender an unqualified apology, in writing and also in open court. He is permitted to do so.
2The alleged contemnor is permitted to pursue the same course of action in respect of the contempt proceedings referred to SLP (Crl.) D. No. 12309 of 2016.
Post after six weeks.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR