REGENT COMPUTRONICS PVT. LTD.

COURT ON ITS OWN MOTION Appellant

V/S

Obsession Naaz Respondents

Referred Judgements :-

S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
RAKAPALU RAJA RAMA GOPALA RAO VS. NARAGANI GOVINDA SEHARARAO [REFERRED TO]
V G NIGAM VS. KEDAR NATH GUPTA [REFERRED TO]
NIAZ MOHAMMAD VS. STATE OF HARYANA [REFERRED TO]
CHORDIA AUTOMOBILES VS. S MOOSA [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
CHHOTU RAM VS. URVASHI GULATI [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
BANK OF BARODA VS. SADRUDDIN HASAN DAYA [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
SUSHILA RAJE HOLKAR VS. ANIL KAK [REFERRED TO]
THREE CHEERS ENTERTAINMENT P LTD VS. C E S C [REFERRED TO]
SAHDEO ALIAS SAHDEO SINGH VS. STATE OF U P [REFERRED TO]
UNIWORTH TEXTILES LTD VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
NATIONAL FERTILIZERS LTD VS. TUNCAY ALANKUS [REFERRED TO]
RAM KISHAN VS. TARUN BAJAJ [REFERRED TO]
HUKUM CHAND DESWAL VS. SATISH RAJ DESWAL [REFERRED TO]
U.N.BORA, EX.CHIEF EXECUTIVE OFFICER VS. ASSAM ROLLER FLOUR MILLS ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) The present proceedings emanates from a mentioning made by Mr. Shravan Sahary, Advocate, who was one of the 11 Advocate Commissioners appointed by this Court vide Order dtd. 23/12/2014 passed by this Court in CS(OS) No.4024/2014. This Court was informed that the 11 Advocate Commissioners who had gone to Kolkata to perform the task entrusted to them by this Court by the said Order were attacked by an unruly mob which gathered there to prevent the Advocate Commissioners from performing the mandate of this Court.

(2.) Mr. Shravan Sahary, Advocate, apprised the Court that he was severely injured around his right eye, left cheek and two of his front teeth were broken in the incident which took place during the execution of the commission as directed by this Court. He also made a mentioning about the fact that the other Advocate Commissioners accompanying him were also been beaten up and they had to flee.

(3.) The learned Single Judge of this Court after perusing the photographs, was of the opinion that the attack on the 11 Advocate Commissioners, prima facie, appeared to be pre-meditated and constituted as a brazen interference in the administration of justice. Accordingly, notices were issued to the 16 Defendants in the suit being CS(OS) No.4024/2014. Notices were also issued to the Deputy Commissioner of Police (Enforcement), Watgunj Police Station, Kolkata (hereinafter referred to as 'DCP Kolkata') calling for an explanation with respect to the circumstances under which the incident took place.

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COURT ON ITS OWN MOTION Vs. OBSESSION NAAZ

Referred Judgements :-

JUDGEMENT

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