LAWS(SC)-2017-8-35

IN RE: MOHIT CHAUDHARY, ADVOCATE Vs. STATE

Decided On August 17, 2017
In Re: Mohit Chaudhary, Advocate Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) A Noble Profession. An Officer of the Court. An Advocate-on-Record having the privilege conferred in that behalf under the Supreme Court Rules, 2013. And a painful task of the Court to look into the conduct of such an advocate arrayed as a contemnor in the contempt proceedings.

(2.) On 07.04.2017 right in the morning at 10.30 a.m., we were confronted by Mr. Mohit Chaudhary, Advocate-on-Record, making the first mentioning in an extremely agitated and aggressive manner. He sought to contend that a great manipulation had occurred in the Registry of this Court in order to favour the opposite party with the objective of "Bench Hunt". He sought to produce before the Court a letter dated 07.04.2017, during mentioning, which was taken on record as Annexure `A'. In order to appreciate the said letter, we reproduce the same as under :

(3.) The allegation thus is clear and unequivocal - the Registry had colluded with the opposite litigant to hastily list the matter with the aim of bench hunting. It was categorized as "an unfortunate and anti-institutional and manipulative trend" which seems to indicate that the matter was stated to have suddenly appeared in the evening list prior to the date as the supplementary matter before the special bench, despite the matter not being `part heard' or otherwise marked to the bench. This was alleged to be in violation of the normal rule of listing before a regular bench and indulging in constituting a Special Bench at the eleventh hour as a non-conventional and mischievous act on the part of the Registry. This was so despite the fact that the matter had been earlier deleted from the Advance Cause list of 07.04.2017.