Arijit Pasayat, J. - (1.) Today when these matters were taken up suddenly the contemnors started shouting and used very offensive, intemperate and abusive language and even one had gone to the extent of saying that the Judges should be jailed for having initiated proceedings against them and not interfering with orders by various Judges of the Bombay High Court. They said that Judges are to be punished for not taking care of their so-called fundamental rights. Even one of them threw a chappal at the Judges. This happened in the presence of the learned Solicitor General of India, two learned Additional Solicitor Generals and a large number of learned counsel including the President of the Supreme Court Advocate-on Records Association.
(2.) This conduct is contemptuous. There is no need for issuing any notice, as the contemnors stated in open Court that they stand by what they have said and did in Court. The Registrar is directed to take the following four persons into custody from the Court premises : 1. Annette Kotian D/o A. Kotian, R/o 1. Madhav Baug, Brahmin Society, Naupada Thana-400602; (aged 23 years) 2. Dr. Sarita Parikh D/o Kishor Bansilal R/o F. 16, Juhu Apartments, Juhu Road, Juhu Mumbai-49; (aged 31 years) 3. Leila David W/o Neil David R/o 22, West View 1st Pastalane, Colaba, Mumbai-5; (aged 75 years) 4. Pavithra Murali D/o Murali R/o Jeevan Akash Forjett Street, Tardev, Mumbai-36, (aged 23 years)
(3.) They shall suffer three months simple imprisonment.;