IN RE Vs. RAM KUMAR SINGH ADVOCATE
LAWS(ALL)-2015-5-21
HIGH COURT OF ALLAHABAD
Decided on May 07,2015

IN RE Appellant
VERSUS
Ram Kumar Singh Advocate Respondents

JUDGEMENT

SUDHIR AGARWAL, J. - (1.) SRI Ram Kumar Singh, Contemnor has filed an affidavit of reply to the charge and stated at the Bar that he does not propose to file anything further and the matter may be heard.
(2.) WE have heard Sri Sudhir Mehrotra, learned Special counsel appointed by the Court to assist it and the Contemnor in person.
(3.) THE Contemnor -R.K. Singh served notice dated 21.08.2014 under Section 80 C.P.C. which is addressed to the following: "1. Dhananjai Yashwant Chandrachud, the Chief Justice Allahabad High Court, Allahabad. 2. The Chief Justice of India. 3. The Supreme Court of India through its Registrar." The contents of notice, in brief, are that he is a practicing Advocate in Allahabad since 1983. He sent a notice dated 21.07.2014 to noticee No. 3, i.e., Supreme Court of India through its Registrar making a complaint against the Chief Justice of this Court alleging that he is a pro -Government Chief Justice.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.