HARJOT SINGH HARIKAY Vs. RAKESH GUPTA AND ANOTHER

JUDGEMENT

(1.) For the reasons set out in the application, the application is allowed exempting the applicant from filing certified copies.

(2.) This is a frivolous and vexatious contempt petition moved by an Advocate party in person. He has also sought permission of this Court to file such a contempt petition.

(3.) It has been alleged in the contempt petition that Mr.Rakesh Gupta and Mr.Parvesh Yadav, Chairman and Secretary respectively of the Bar Council of Punjab and Haryana published a letter dated 21.3.2015 which publication interferes/scandalizes the administration of justice of this Court. The Bench of this Court never directed the respondents to frame the Rules regulating the election process of District Bar Associations. But the respondents have narrated in the above letter that they have published the said letter on the directions of Punjab & Haryana High Court in LPA No.1427 of 2014 decided on 1.9.2014. When no compliance report as directed in the order passed by the Division Bench on 1.9.2014 was filed, it has been wrongly narrated in the letter published by the respondents on 21.3.2015 that compliance report was submitted in the Court alongwith the Rules framed by them. It is the grievance of the writ petitioner that the respondents had fraudulently used the name of the Punjab and Haryana High Court to circulate the above letter to all the Punjab and Haryana Bar Associations. Thus, they have scandalized and lowered the status of the Punjab and Haryana High Court, it is contended.