IN RE: P.N. SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned AGA appearing for the State of U.P.

(2.) IN the present case, an application for initiating proceedings to punish the contemnor under the provisions of the Contempt of Courts Act, 1971 has been moved by Sangharsh Samiti Advocate Ballia to the President of State Consumer Disputes Redressal Commission, U.P. Thereafter, the Registrar of the above -mentioned Commission raised this matter before the President of Commission to forward the complaint against the disgraceful act of Sri P.N. Singh, Advocate, Member District Bar Association Ballia for contempt proceedings and the Hon'ble Administrative Judge was recommended for initiation of the proceedings under the Contempt Act. Thereafter, the matter was referred to this Court and recommendation for initiation of the proceedings under the Contempt Act was approved by the Hon'ble The Chief Justice of this Court and the matter has been listed before this Court today.

(3.) IT is alleged that in the Complaint Case No. 86 of 2005; Sri Brijesh Kumar Vs. Branch Manager, Peerless and others, the written judgment was readout in the open court on 11.8.2011 at 2.00 p.m. Sri P.N. Singh, pleading advocate after hearing the judgment in the above -mentioned complaint case became furious and had a hot altercation with the President of the Forum. He also shouted that they (President and Member) have passed the judgment against him jealously. He again shouted that changes be made earnestly in the judgment dated 11.8.2011. When the President of District Consumer Forum made him to understand that the judgment has been passed with the majority of bench and with the consent of Member, hence it is not possible to make any change in the judgment. On hearing Sri P.N. Singh, Advocate, became much furious and beyond control. He tore the judgment into pieces. On account of all these happenings, the court work for the day was held up. Sri P.N. Singh got the President and Members of Forum illusioned by shouting so that his case could be treated as passed over by the Bench of Forum without any hitch. He is habitual of using absurd language which is against the decorum of the Court. This news spread like wild fire and has been published in the newspaper and Sangharsh Samiti Advocate Ballia has moved an application before the Hon'ble State Commission to take strict action against Sri P.N. Singh, Advocate, Ballia.