IN RE: REMARKS BY HIGH COURT JUDGE DURING COURT PROCEEDINGS Vs. IN RE: REMARKS BY HIGH COURT JUDGE DURING COURT PROCEEDINGS

JUDGEMENT

(1.) The Court was apprised of reports circulating in the media pertaining to comments attributed to Justice V Srishananda, a Judge of the High Court of Karnataka, during the conduct of judicial proceedings.

(2.) In this backdrop, a suo motu proceeding has been registered.

(3.) On 20/9/2024, the Registrar General of the High Court of Karnataka was requested to submit a report after seeking administrative directions of the Chief Justice of the High Court of Karnataka in regard to the subject matter of the suo motu proceedings.