D.Y. Chandrachud, J. - (1.) Ms Indira Jaising has moved a Miscellaneous Application seeking the following reliefs : REPORTABLE "a) Issue appropriate order or direction expunging/deleting the remarks made against the counsel for present intervenor/applicant herein that the conduct of the counsel/applicant herein amounted to contempt or prima facie contempt of court, namely the following : "74. The present case is indeed a case in point. Repeatedly, counsel for the petitioners and intervenors have attempted to inform the court that they have no personal agenda and that they have instituted these proceedings to protect judicial independence. An aura of good faith has been sought to be created by submitting that the true purpose of seeking an inquiry into the circumstances relating to the death of Judge Loya is to protect the district judiciary(...)" "75.[...] Ms Jaising has joined the fray by requesting that this court to issue contempt notices to the Administrative Committee of the Bombay High Court..." "76. [...] The conduct of the petitioners and the intervenors scandalises the process of the court and prima facie constitutes criminal contempt..." "78. [...] The conduct of the petitioners and the intervenors is, as we have indicated, lacking in bona fides and reveals a misuse of judicial process." b) Issue appropriate order or direction issuing a clarification that the counsel for the present intervener/applicant herein has not furthered any submissions or engaged in conduct which may amount to contempt of Court if it so deems fit; c) Call for High Court of Bombay for the records of the meeting of administrative committee of the High Court dated 25.06.2014 to ascertain the reasons for transfer to Judge Utpat, and to ascertain whether the consent of this Hon'ble Court was obtained or whether this Hon'ble Court was kept informed that Judge Utpat was being transferred;" In the batch of cases which was adjudicated upon in the judgment of this Court dated 19 April 2018 Ms Jaising represented an intervenor (Admiral Ramdas).
(2.) Dr Abhishek Manu Singhvi appearing on behalf of the applicant submitted that whatever be the conduct of the other learned counsel who appeared on behalf of the petitioners and intervenors before this Court, Ms Jaising has had no intention to make any submission that would denigrate or scandalise the judiciary. It was urged that in making the submission about the Administrative Committee of the Bombay High Court she has not scandalised the judiciary and that neither the written submissions nor the oral submissions would amount to scandalising the process of the Court. Dr Singhvi urged that the observations contained in paragraphs 74, 75, 76 and 78 of the judgment (extracted in prayer clause (a) above) would appear to give the impression that all counsel before the Court had made the same submission, though each of the arguing counsel had urged distinct submissions. It has been submitted that Ms Jaising has a standing of over five decades at the Bar and that her track record would indicate anything but a desire to denigrate the judiciary.
(3.) Mr Mukul Rohatgi, learned senior counsel appearing on behalf of the State of Maharashtra opposed the application. Learned counsel submitted that each one of the submissions attributed to Ms Jaising was in fact urged by her in the course of the proceedings. Mr Rohatgi drew the attention of the Court to prayer clause (c) of the Miscellaneous Application by which the records of the meeting of the Administrative Committee of the High Court dated 25 June 2014 are sought to be summoned to ascertain the reasons for the transfer of Judge Utpat, and to ascertain whether the consent of this Court was obtained (and whether it was kept informed of his proposed transfer). Mr Rohatgi submitted that prayer (c) is indicative of the fact that the Miscellaneous Application has not been filed to pursue her own interest as counsel practicing before this Court but to revive the controversy which has been settled by the judgment of this Court.;