A D GONDANE Vs. C J SABNIS

JUDGEMENT

(1.) The Civil Judge, Senior Division, Nilanga, issued a notice of contempt to respondent No.l- contemner - C.J. Sabnis, a practising Advocate at Nilanga, Taluka Nilanga, District Latur on 20-10-2010. In the notice it was contended that the contemner was appearing on behalf of plaintiff in a suit bearing Regular Civil Suit No. 227 of 2008 filed in the Court of the Civil Judge, Senior Division, Nilanga. Witness No.7 for the plaintiff Uttambai Patwari was being examined on 9-2-2010. During crossexamination of the witness she had given certain admission in favour of the defendant. According to the learned Presiding Officer as soon as she gave admission, the contemner reprimanded the witness and driven her out of the witness box by force and due to that the witness could not be cross-examined by the counsel for the defendant.

(2.) On 20-10-2010 the contemner endorsed on the notice that as his name was not correctly stated the notice was not accepted. He did not file any reply.

(3.) The Civil Judge, Senior-Division, Nilanga - Presiding Officer, submitted a reference for initiating contempt proceedings on 9-11-2010 addressed to the Registrar (Administration), High Court of Judicature at Bombay, Aurangabad Bench, Aurangabad, through the Principal District and Sessions Judge Latur. The learned Principal District Judge forwarded the reference papers to the Registrar by a communication dated 19th/20th November 2010.