IN RE: S.K. SHARMA Vs. STATE

JUDGEMENT

(1.) A contempt reference has been referred to this Court in terms of the order dated May 3, 2012 passed by Ms. 'S'. ADJ, Delhi, in CS No. 430/2009. The order reads as under: -

(2.) BUT must comment upon the order where the Judge writes that the matter should be reported immediately to the Hon'ble Chief Justice of India and also the Hon'ble Companion Judges to immediately issue contempt notice and further record that the advocate does not deserve even an opportunity to be heard as his case is hopeless. We are surprised that in bold print the learned Judge has written that the matter be reported to the media as well and that the learned Judge has recorded on her mobile phone the conversation with the lawyer.

(3.) OUR reason for not proceeding against the counsel.