SEEMA SAPRA Vs. GENERAL ELECTRIC CO

JUDGEMENT

(1.) We have been forced to rise from the court to dictate this order in view of the conduct of the petitioner herein. When the matter was called out, the petitioner opened by making a request for adjournment to file an application in respect of the second tender called by the respondents. She continued by making submissions on the merits of the writ petition and thereafter proceeded into lodging a personal attack on the court. The petitioner presses for recusal of this Bench from hearing this writ petition.

(2.) We have borne such conduct with patience, only because of our concern that the petitioner, a highly qualified lawyer, has claimed that she has been rendered homeless and is residing in her car. Such existence has to create pressures and leave an impact on any person. The conduct of the petitioner recorded by us in the previous orders manifest that the petitioner is in dire need of assistance.

(3.) It is noteworthy that notice for criminal contempt has been issued against the present petitioner which is subject matter of criminal contempt bearing which was listed prior to the present writ petition today and adjourned to 30th September, 2013. The instant writ petition came to be taken up thereafter.