REGENT COMPUTRONICS PVT. LTD.

COURT ON ITS OWN MOTION Appellant

V/S

AJAY BANSAL Respondents

Referred Judgements :-

COURTS OF ITS OWN MOTION V. A. J. PHILIP PRINTER,PUBLISHER AND OFFICIATING EDITOR [REFERRED TO]
IN RE : TARIT KANTI BISWAS [REFERRED TO]
BATHINA RAMAKRISHNA REDDY VS. STATE OF MADRAS [REFERRED TO]
RELIANCE PETROCHEMICALS LIMITED VS. PROPRIETORS OF INDIAN EXPRESS NEWS PAPERS BOMBAY PRIVATE LIMITED [REFERRED TO]
D C SAXENA VS. HONBLE THE CHIEF JUSTICE OF INDIA [REFERRED TO]
HARIJAI SINGH VS. VIJAY KUMAR [REFERRED TO]
ARUNDHATI ROY VS. UNION OF INDIA [REFERRED TO]
EDITOR OF HINDUSTAN TIMES VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) These contempt proceedings emanate from the news items published in the Times of India (Chandigarh Edition) dated 8-5-2003 and in Hari Bhoomi dated 9-5-2003 and also a legal notice addressed to His Excellency the President of India, the Hon'ble Chief Justice of India and Shri Adarsh Kumar Goel, a Judge of our High Court, by Shri Ajay Bansal, Advocate (Contemner No. 1).

(2.) Following news item had been published in the newspaper Times of India (Chandigarh Edition) dated 8-5-2003 :

(3.) A somewhat similar news item was published in the newspaper Hari Bhoomi dated 9-5-2003, as under :

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COURT ON ITS OWN MOTION Vs. AJAY BANSAL

Referred Judgements :-

JUDGEMENT

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