CHHITIJ KISHORE SHARMA Vs. JUSTICE LOK PAL SINGH

JUDGEMENT

(1.) This petition before us has been filed by a practicing Advocate of this Court, bringing to our notice an alleged "Contempt of Court", said to be committed by a sitting Judge of this Court, who is the present respondent.

(2.) The allegations are that on 09.05.2018 and 11.05.2018, while the petitioner was in the Court of the learned Judge, the learned Judge lost his temper and used intemperate language against the petitioner, his client, and even made sarcastic comments against his brother Judges.

(3.) The petitioner states that the learned Judge commented that "unlike other Judges he is not in a habit of changing orders in his chamber". The petitioner gives two references of dates where such unsavory innuendos were allegedly used. On 09.05.2018, the petitioner was intimidated and threatened, and warned that he would be sent to jail.