SANJIV KUMAR RAJENDRABHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A letter has been circulated by the petitioner praying that one of us may recuse from the matter as while deciding one matter before the High Court in the year 2011 arising out of the same FIR, the Court made stricture against the conduct of the petitioner on the delaying tactics adopted by him.

(2.) We have heard Shri Devadatt Kamat, learned Senior Advocate appearing on behalf of the petitioner, Shri Maninder Singh, learned Senior Advocate appearing on behalf of the State and Shri A.N.S. Nadkarni, learned Senior Advocate appearing on behalf of the original complainant.

(3.) Learned Senior Advocate appearing on behalf of the petitioner has heavily relied upon the observations made by this Court in paragraph 17 in the case of Ranjit Thakur Vs. Union of India and Ors., (1987) 4 SCC 611 as well as on the decision of the Court of Appeal in the case of Locabail (U.K.) Ltd. Vs. Bayfield Properties Ltd. and Anr., (2000) 2 WLR 870 (paragraph 25). Therefore, it is prayed that one of us my recuse from the matter.