- (1.) THE learned counsel Mr. Ravi Bhansali appears and submits that earlier, he put in appearance on behalf of the non- petitioner No.1 and now, he has also been instructed to appear for the non-petitioner No.3 in this matter.
(2.) PERUSAL of the record shows that the non-petitioner No. 2 and the non-petitioner No. 4 have also been served in this criminal contempt matter. In fact, the non-petitioner No. 2 did appear in the Office on 05.07.2012 alongwith the non-petitioner No. 3. Though appearance has been put on behalf of the non-petitioners Nos. 1 and 3 but the non-petitioner No. 2 is neither present-in- person nor any counsel has appeared on his behalf. Let bailable warrant in the sum of Rs. 10,000/- be issued so as to procure presence of the non-petitioner No. 2 on 06.08.2012. So far the non-petitioner No. 4 is concerned, as per the process available on the record, he was served way back on 07.04.2012. He has never appeared in this matter nor any counsel has appeared on his behalf. Let bailable warrant in the sum of Rs. 10,000/- be also issued in relation to the non-petitioner No. 4 so as to procure his presence on the given date, i.e., 06.08.2012. So far the non-petitioners Nos. 1 and 3 are concerned, though the learned counsel Mr. Bhansali has appeared on their behalf but has prayed for an adjournment for filing of the reply. On our asking, the learned counsel submits that the said non- petitioners are not present today. We find no reason as to why the reply has not been filed yet in this matter of criminal contempt registered on a communication received from the Chief Judicial Magistrate, Churu; and involving serious questions in regard to the publication as made in the newspaper with which the non- petitioners Nos. 1 and 3 are directly related as Publisher and Local Editor respectively. We make it clear that on the given date/dates of hearing in this matter, the personal presence of the non-petitioners shall henceforth be required unless otherwise ordered. As the matter is being deferred today because of the order for issuance of the bailable warrants in relation to the non- petitioners Nos. 2 and 4 and as the learned counsel is present for the non-petitioners Nos. 1 and 3, for this date, we are excusing the absence of the non-petitioners Nos. 1 and 3 and are granting last opportunity to them for filing the reply before the next date of hearing. ;