SUO MOTU Vs. SATISH MAHADEORAO UKE

JUDGEMENT

(1.) You, Satish Mahadeorao Uke, have instituted various civil and criminal proceedings in this Court, against the sitting Judges of this Court, the officers of this Court, including lawyers and the Registrar, as are pointed out in this order, which are frivolous and vexations and thereby you have committed an act of abuse of process of the Court, amounting to contempt of Court.

(2.) You, Satish Mahadeorao Uke, have made statements of facts before this Court recorded in the orders dated 20.4.2016 and 25.4.2016 and contained in Civil Revision Application No. 26 of 2016 and the pursis Stamp Nos.5462 of 2016 and 5811 of 2016, which you knew and believed to be false, so as to browbeat this Court on the basis of a false case of recusal and indulging in the activity of bench hunting.

(3.) In various litigations as are instituted and the publications, which are referred to in this order, You, Satish Mahadeorao Uke, have used wild, intemperate, unfounded, unwarranted and irresponsible allegations scandalizing the Court and making a scurrilous attack on the Judges in person and the officers of the Court, including the Government Pleader, other lawyers and the Registrar in the Bench at Nagpur of the Bombay High Court. The allegations are made with the object, intent and motive of maligning the reputation of the Judicial Officers resulting in interference in the course of justice and the administration of law by the Courts, which amounts to contempt of Court.