SURAJ BHAN KARWARIYA @ SURYABHAN Vs. SWATI AGARWAL

JUDGEMENT

(1.) Heard Sri Bhuwan Raj, learned counsel for the applicant and Sri Abhishek Amritanshu, learned counsel for opposite party Mrs. Swati Agarwal.

(2.) By means of present application, the applicant has prayed for taking judicial notice of conduct of Mrs. Swati Agarwal, Advocate and issue notice to her as to why she should not be punished for contempt of High Court being a Court of Record and as to why her name be not removed from the Rolls of Advocates of High Court being her conduct unbecoming of an officer of the Court.

(3.) The present application has been filed on behalf of the applicant under Article 215 of the Constitution of India against opposite party Mrs. Swati Agarwal, Advocate High Court, Ex. Special Counsel for the State for issuing notice to her on the aforesaid application for committing contempt of this Court.