REGISTRAR GENERAL HIGH COURT OF MEGHALAYA Vs. PATRICIA MUKHIM

JUDGEMENT

(1.) Mr. S. Thapa, learned counsel appear along with contemnors, Smti. Patricia Mukhim, Editor Shillong Times and Smti. Shobha Chaudhuri, Publisher Shillong Times who also filed an additional affidavit/reply against the affidavit filed by the learned Amicus Curiae.

(2.) Mr. S. Thapa, learned counsel also submits that he has no submissions as because the case is between the contemnors and the Court.

(3.) On the other hand, learned Amicus Curiae, Mr. K. Ch. Gautam submit that when the matter is sub judice before this Court, the contemnors had posted bad remarks in the social media against the Amicus Curiae, which is a dangerous attack to the entire legal faculty and publishing such false report is scandalizing the Court. He also further stated that the media has the right to express under Article 19(a) of the Constitution of India, but subject to certain limitation. Mr. K. Ch. Gautam also submits that nowhere it is found mentioned in the additional affidavit/reply that the contemnors asked for apology. He also contended that why the contemnors target the lawyers and the judicial system.