- (1.) This appeal is directed against the order dated 14th July, 2003 passed by the High Court of Delhi in Criminal Misc. (M) No. 522 of 2003.
(2.) The appellant, a judicial officer of the Delhi Higher Judicial Service, is aggrieved by the remarks and strictures which have been passed by the High Court of Delhi against him. According to the appellant, the remarks were totally undeserved, unjustified, unmerited and unnecessary for deciding the issue involved in the case. In this appeal, he has prayed for expunging and deleting the remarks passed by the High Court.
(3.) Brief facts which are necessary to dispose of this appeal are recapitulated as under: The appellant, at the relevant point of time, was posted as a Special Judge dealing with the case of Central Bureau of Investigation (for short, 'CBI') at New Delhi, The appellant all through has been an outstanding officer of the Delhi Higher Judicial Service and consistently getting outstanding (A+) ACRs in his entire service career.;