SUDHIR BANSAL Vs. STATE

JUDGEMENT

(1.) Contemner Sudhir Bansal is also present. Reply has been filed. The contemnor submitted unqualified apology and assured that discipline of the Court shall be maintained. Copy of the reply has been supplied to the State.

(2.) Learned counsel appearing for the parties also reiterated at the bar that so far as use of mobile phone is concerned it should not be in the premises and discipline and dignity of the Court must be maintained by each and everybody including the member of the Bar, who are officers of the Court. Having thus considered, the apology is accepted. Proceedings are dropped. The mobile phone be returned to the contemnor. Certified copy as per rules.