MEHMOOD PRACHA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The appellant stands convicted by the impugned order passed by the Central Administrative Tribunal, Principal Bench, under Sec. 14 of the Contempt of the Courts Act, 1971 (hereinafter referred to as 'Act' for brevity) in terms of the charge framed against the appellant. After finding the appellant so guilty, we may notice the following:

(2.) We have heard Shri Mehmood Pracha, appellant-in-person. We have also had the advantage of hearing Shri Vikramjit Banerjee, learned Additional Solicitor General who incidentally, it must be noticed, in keeping with the mandate of Central Administrative Tribunal Rules was called upon to assist the Tribunal in the matter of proceedings against the appellant.

(3.) There were certain original applications before the Tribunal. On the fateful day, which is 8/2/2019, it is found by the Tribunal in the impugned order that the appellant made certain submissions in his capacity as counsel for the party. We may notice the relevant portions as follows: