- (1.) SUO MOTU CONMT.PET.(C)No.1 OF 2017 Notice of this petition has been duly served. Despite service, wherein the personal presence of Shri Justice C.S.Karnan, in this Court, was imperative, he has neither entered appearance in person, nor through counsel.
(2.) It would be pertinent to mention, that the Registry of this Court received a fax message, from Shri Justice C.S.Karnan, dated 08.03.2017, seeking a meeting with the Chief Justice and the Hon'ble Judges of this Court, so as to discuss certain administrative issues expressed therein, which primarily seem to reflect the allegations levelled by him against certain named Judges. The above fax message, dated 08.03.2017, cannot be considered as a response of Shri Justice C.S.Karnan, either to the contempt petition, or to the notice served upon him.
(3.) In view of the above, there is no other alternative but to seek the presence of Shri Justice C.S.Karnan by issuing bailable warrants. Ordered accordingly. Bailable warrants, in the sum of Rs. 10,000/- (Rupees ten thousand), in the nature of a personal bond, to the satisfaction of the arresting officer, be issued, to ensure the presence of Shri Justice C.S.Karnan, in this Court, on 31.03.2017, at 10.30 A.M.;