KHEMCHAND RAJARAM KOSHTI Vs. YATIN NARENDRA OZA

JUDGEMENT

(1.) Heard learned advocate for the applicant.

(2.) Learned advocate appearing for applicant requested this Court at 2 -30 PM for permission to circulate this mater today itself as he pleaded that the respondent no.1 is not only circulating the material but holds and calls the meetings of the association for discussing the scandalizing letter which tarnishes the image of Court and judiciary. Hence, it was urged the same is required to be restricted immediately.

(3.) In view of this, the Court granted permission and matter was received in the Court after it being ready only at 5 -00 PM and it was requested to take up the matter in chamber as it was pertaining to sitting Judge of this Court and allegations are made against him. Accordingly, we granted permission and heard the matter.