SUO MOTU Vs. MORRIS SAMUEL CHRISTIAN

JUDGEMENT

(1.) We have heard learned advocate Mr. Girish M. Das appearing for the contemnor and Mr. G.H. Virk, learned counsel who is appearing for the original petitioner in Special Civil Application No. 13283 of 2015 (R/Cr.M.A. No. 20923 of 2015).

(2.) This suo-moto contempt has been initiated against the contemnor for having flouted the orders of the Court namely for not having appeared on 3/9/2015 though ordered / directed. The order dtd. 3/9/2015 reads as under : -

(3.) On the matters being placed before the appropriate Bench on 20/10/2015 Coordinate Bench had opined that contemnor was dodging the Court proceedings and causing great consternation to the parties and Court and creating obstruction in the process of justice. Hence, it opined that he would be liable to answer for his conduct as it prima facie amounts to contempt as defined under sec. 2(c) of the Contempt of Courts Act, 1971. The order which came to be passed on 20/10/2015 by the Coordinate Bench reads : -