- (1.) In response to the notice issued pursuant to the order dated 01.10.2013, a reply is filed by the Contemnor No. I - General V.K. Singh (Retd.). In the reply, inter alia, it is stated as follows: ...I fully respect the Constitution of India as also the institutions created by it. I have the highest respect for the Judiciary particularly this Hon'ble Court.... I hereby tender an unqualified apology. Mr. Ram Jethmalani, learned senior counsel appearing for the Contemnor No. 1, states that the Contemnor No. 1 withdraws the entire statement concerning Judiciary made by him in Hindi and English to Asia News International (ANI) on 21.09.2013. Learned senior counsel further states that the Contemnor No. 1 also withdraws all other statements made by him with regard to this Court in earlier interviews after the order of this Court dated 10.02.2012.
(2.) The Contemnor No. 1 - General V.K. Singh (Retd.) is personally present. Mr. Ram Jethmalani, learned senior counsel, made the above statements in his presence.
(3.) The apology is tendered by the Contemnor No. 1 - General V.K. Singh (Retd.) at the earliest possible opportunity without contesting the notice at all. The apology tendered by him appears to us to be bona fide. We accept the same.;