SEEMA SAPRA Vs. COURT ON ITS OWN MOTION

JUDGEMENT

(1.) The instant criminal appeal has been preferred under Section 19(1) of the Contempt of Courts Act, 1971 assailing the judgment of the High Court of Delhi dated 17th December, 2015 holding the appellant guilty of having committed contempt of Court and imposing punishment of imprisonment for a period of one month and a fine of Rs.2,000/- (Rupees Two Thousand Only) to be deposited within a period of three months from the date of the order, failing which undergo a further term of imprisonment of one month with a further direction restraining the appellant to argue as an advocate or in-person, except in her defence, before any Bench of the High Court of Delhi or any Court or Tribunal subordinate to the High Court of Delhi for a period of two years from the date of passing of the impugned judgment dated 17th December, 2015.

(2.) The appellant had been exempted from surrendering vide order of the Chamber Judge dated 9th October, 2017. Notice was issued on the applications as well as on the appeal vide order dated 26th March, 2018, which has been duly served.

(3.) We have heard the parties. During the course of hearing, the appellant-in-person made an oral request that this Bench ought to recuse from hearing the matter which fact has been noted in our order dated 11th April, 2019 while reserving the order. The same reads thus: