COURT ON ITS OWN MOTION Vs. LALIT MODI

JUDGEMENT

(1.) The learned counsel for the contemnor says that the contemnor, who is present in court, tenders an unqualified apology to the court. However, there is no affidavit of apology filed to that extent. This apology through counsel comes at a stage when the case is listed for sentencing after the contemnor has been found guilty. No remorse, contrition or apology was offered despite the pendency of these proceedings for over two years.

(2.) Notice of contempt was issued on 12/2/2021. The learned counsel for the contemnor refers to a reply dtd. 19/8/2021, wherein the contemnor had said that he was ready to offer an apology. However, if he so desired he could have tendered the apology but he chose not to apologize.

(3.) Even after the contemnor was held guilty, he showed no remorse or contrition and chose not to file an affidavit of unconditional apology. Albeit, in the interim he had all the convenience of and time for moving an application for stay of the proceedings initiated by the Receiver.