- (1.) Leave granted.
(2.) What is the period of limitation for suo motu initiation of contempt proceedings, is the short question for consideration in this case.
(3.) The Outlook Magazine, in its 10.11.2008 edition, published an article authored by the third appellant, which mainly dealt with the infamous Provident Fund Scam. The names of the Judges, who are allegedly involved in the case, were published.;