- (1.)PETITIONER has filed two contempt petitions in which Shri Ashok vailankar is appearing as an Advocate/lawyer on behalf of petitioner. There was an objection that he cannot appear, act or plead in the case as he has been convicted under contempt of Courts Act.
(2.)PETITIONER has filed I. A. No. 12938/07 for transfer of these petitions to Main Seat. Parties are heard on the application as well as on Contempt Petition.
(3.)THIS order shall also govern the disposal of Contempt Petition No. 120/03.