REGENT COMPUTRONICS PVT. LTD.

COURT ON ITS OWN MOTION Appellant

V/S

Kuldeep Chauhan Respondents

Referred Judgements :-

MCLEOD V/S. AUBYIN [REFERRED TO]
PENNEKAMP V/S. FLORIDA [REFERRED TO]
CANADA IN DAGENAIS V/S. CANADIAN BROADCASTING CORP. [REFERRED TO]
HOME OFFICE V/S. HARMAN [REFERRED TO]
NIHARENDU DUTT V/S. EMPEROR [REFERRED TO]
ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
P N DUDA VS. P SHIV SHANKER [REFERRED TO]
S RANGARAJAN UNION OF INDIA VS. P JAGJIVAN RAM:P JAGJIVAN RAM [REFERRED TO]
SECRETARY MINISTRY OF INFORMATION AND BROADCASTING GOVERNMENT OF INDIA CRICKET ASSOCIATION OF BENGAL VS. CRICKET ASSOCIATION OF BENGAL:UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MOTION PICTURE ASSOCIATION [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
RADHA MOHAN LAL VS. RAJASTHAN HIGH COURT JAIPUR BENCH [REFERRED TO]
M P LOHIA VS. STATE OF WEST BENGAL [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
INDIRECT TAX PRACTITIONERS ASSOCIATION VS. R K JAIN [REFERRED TO]
SANJOY NARAYAN EDITOR IN CHIEF HINDUSTAN VS. HONBLE HIGH COURT OF ALLAHABAD [REFERRED TO]
EMPEROR VS. SADASHIV NARAYAN BHALERAO [REFERRED TO]
SAHARA INDIA REAL ESTATE CORP. LTD VS. SECURITIES & EXCHANGE BOARD OF INDIA [REFERRED TO]

JUDGEMENT

(1.) We had taken suo motu cognizance of the news item published in the daily Edition of the Tribune on 27.11.2015 whereby the notice was issued to the local correspondent Sh. Kuldeep Chauhan why contempt proceedings be not initiated against him.

(2.) The Court on 21.11.2015 had issued the following directions:

(3.) Thereafter the matter was listed on 27.11.2015 whereby we had taken note of the news item, which appeared in the Tribune dated 22.11.2015 under the caption "Now, vehicles to keep off sealed roads in Shimla" and it was misquoted that the Judges/Chief Minister and Governor were entitled to use the sealed roads. The Court had categorically ordered on 21.11.2015 that the Governor, Chief Minister and Hon'ble Chief Justice only were entitled to use the sealed roads and the Judges of this Court were never permitted to use the sealed roads as quoted in the news item though clarified to some extent in the daily Edition dated 23.11.2015. The news item was published on 27.11.2015 under the caption "Harrowing time for commuters, others" and again it was misquoted that the Judges were permitted to use the sealed roads.

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COURT ON ITS OWN MOTION Vs. KULDEEP CHAUHAN

Referred Judgements :-

JUDGEMENT

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