SUO MOTU Vs. DEEPAK KHOSLA

JUDGEMENT

(1.) Gujarat Operational Creditors Association, acting through its Duly Authorized Manager, Ms.Priti Chaudhary filed Misc. Civil Application (For Contempt) No.2559 of 2024 seeking initiation of contempt proceedings against Arcelor Mittal Nippon Steel India Ltd. and its Director and other personnel and also against the learned advocates representing them. Vide order dtd. 4/2/2025, we rejected the contempt application with exemplary costs. The prolonged verbal calisthenic of learned advocate Mr.Khosla, while conducting the said application and the averments made in the application, appear to be scornful. We may first incorporate the averments made in the aforesaid application: -

(2.) On the premise of the aforementioned averments, learned advocate Mr.Khosla has made his oral submissions.

(3.) The cited passages indicate very scant regard to the functioning of this Institution. Mr.Khosla has attempted to justify his misplaced gut feeling by making a scavenger hunt through the transcripts and by placing reliance on stray dialogues for instigating this Court as to how the case should come out in his favour. While making submissions on the extension of ad-interim relief, ad hominem attack is made on the learned Single Judges by him impinging the dignity and the majesty of this Institution. Such unwarranted remarks places the Gujarat High Court in unfavorable light. His hyperbolic exuberance to face the contempt proceedings have, yet again landed him in the same arena. We may remind ourselves to the observations of Lord Denning, M.R. observed in Sirros vs. Moore [Sirros v. Moore, 1975 QB 118 : (1974) 3 WLR 459 (CA)] : (QB p. 136)