Delhi High Court - Orders
Court On Its Own Motion vs Re : Virender Kumar Advocate on 11 April, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Rajnish Bhatnagar
$~S-18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.C.REF. 1/2019 and CRL.M.A. 5663/2022
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Harsh Prabhakar, Advocate
(Amicus Curiae).
versus
RE : VIRENDER KUMAR ADVOCATE ..... Respondent
Through: Advocate (appearance not given)
with contemnor/respondent in
person.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 11.04.2022 Mr. Virender Kumar, the contemnor/respondent, prays for time to file an affidavit expressing remorse and tendering an unconditional apology to the Court for his alleged conduct before the Trial Court, which is the subject matter of the present criminal contempt reference.
Mr. Virender Kumar, the contemnor/respondent, is permitted to file the aforesaid affidavit within a period of one week from today after furnishing an advance copy to Mr. Harsh Prabhkar, learned Amicus Curiae appointed by this Court in the present proceedings.
List on 18.05.2022.
The Registry is directed to ensure that the documents allegedly containing hand written remarks in abusive language, received from the Trial Court in a sealed cover, be placed on record before the next date of Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.C. REF. 1/2019 Page 1 of 2 Signing Date:13.04.2022 17:35:23 hearing.
SIDDHARTH MRIDUL, J.
RAJNISH BHATNAGAR, J.
APRIL 11, 2022/ak Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA CRL.C. REF. 1/2019 Page 2 of 2 Signing Date:13.04.2022 17:35:23