- (1.) GOD above us, the Law before us and with a perennial sense of Justice and it is only after sterilising ourselves from the Fraternity factor, we would proceed to decide the scope of the applicability of Section 16 of The Contempt of Courts Act, 1971 (hereinafter referred to as the "said act") against Three of our Esteemed Learned Brethren whom, for the sake of propriety and grace we would refer respectively as 'brother - L', 'brother - A' and 'brother - W.
(2.) WHILE deciding the said question we have a silent prayer in our heart that none of our Brethren, for that matter, in the entire country may not ever have such an experience in which we have been catapulated.
(3.) IN the long History of this Court for over 147 years perhaps this is the first and we hope with a loud prayer that this would be the last of its genre.;