- (1.) On 26.04.2005 we had passed an order, the relevant portion of which reads as follows : "2. Mr. Rohatgi applies and the learned Solicitor General and Mr. Jethmalani support him that this Court direct appointment of a Bench to hear Criminal Miscellaneous Nos. 14895 of 2000 and 14894 of 2000. The Acting Chief Justice of the Patna High Court is therefore requested to constitute a Bench consisting of Mr. Justices Aftab Alam and Chandramauli Kumar Prasad to hear Criminal Miscellaneous Nos. 14895 of 2000 and 14894 of 2000. The Bench is requested to dispose of these matters finally as early as possible and in any case within a period of one month from today."
(2.) This portion of the order was passed by consent of all the parties. Now it is claimed by the applicant in Crl. MPs Nos. 5519-20 of 2005 that the order is not by consent. However, even in this application it is admitted that his counsel had not objected to this order. After consenting and/or in any case after not objecting submissions are made before learned Acting Chief Justice of the Patna High Court that this Court had no jurisdiction to constitute a Bench and that power to constitute Benches rests only with the Chief Justice. We deprecate this practice of a party obtaining an order by consent and/or not objecting to an order and then making contrary submissions before another forum. If the party had felt aggrieved the proper course was to immediately come back to this Court and get the order clarified by this Court.
(3.) As a contention is now raised, before the learned Acting Chief Justice, that this Court could not constitute a Bench, we clarify that the order reproduced above was at the behest of and with consent of all the parties. This Court had only requested the learned Acting Chief Justice to constitute a Bench. Undoubtedly the prerogative to constitute a Bench is with the Acting Chief Justice and the above order in no way expresses any lack of confidence in the Acting Chief Justice nor takes away his prerogative to constitute the Bench.;