MURLI DHAR MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Adhering to the well established and known practice of the Court, on Tuesday the 25/10/1994 unlisted miscellaneous applications were taken up at 12 O'clock and disposed of by 12.25 p.m. Some applications were rejected as there was no counsel or party present to press them. In two such applications Shri Murlidhar Mishra, Advocate was the counsel for the applicant.

(2.) Soon after the Court resumed consideration of left over fresh petitions in seriatim, Shri Mishra appeared in Court and, without seeking usual permission and in a very agitated manner, started making complaints about rejection of his applications.

(3.) He was asked not to disturb the judicial proceedings that were going on and was advised that, conventionally, time for mentioning matter in Court was after lunch at 1.45 p.m. On this Shri Mishra exhibited great rage and virtually started shouting and insisted that the order rejecting his applications be recalled at once otherwise, he warned :