SUO MOTU Vs. YATIN NARENDRA OZA

JUDGEMENT

(1.) "...We expect the appellant to constantly remind himself that the standing and dignity of the court matters to the nation and also to the collective." The Apex Court in case of Yatin Narendra Oza Versus Khemchand Rajaram Koshthi (2016) 15 Supreme Court Cases 236 while accepting unconditional apology of the contemnor took cognizance of the repentance, and closed the contempt proceedings thinking that ' the regret, the apology and repentance shall see the appellant in a different incarnation.'

(2.) We are at pain to note that nothing changed and the hope and expectation of the Honourable Apex Court belied of a new incarnation, of dignified behaviour, obedience to norms of professional ethics and sustenance of decorum of institution for sustaining nobility of profession .

(3.) This suo motu contempt proceeding has been initiated by the Court in wake of extremely unfortunate and absolutely unpalatable event that took place in the midst of Pandemic of COVID- 19 where accusing fingers have been raised against the High court , High Court Administration and the Registry by irresponsible, sensational and intemperate delivery in an interview by the President of the GUJRAT HighCourt Advocates' Association ,the Senior Advocate Shri Yatin Oza in his capacity of the office bearer of GHCAA.