COURT ON ITS OWN Vs. SH VIDYA NAND SHARMA

JUDGEMENT

(1.) WE have heard the petitioner in M.A. 534/2003 and Mr. Ajesh Luthra, learned standing Counsel for the respondents. WE are unable to agree with the contention of the petitioner that any ground has been made out by him to allow the prayer in the M.A. to stay the proceedings of CP (Crl.) 3/2001, on the ground that he is facing criminal charge, in the Criminal Court. In this view of the matter, M.A. 534/2003 is dismissed.

(2.) We have heard the alleged contemner Mr. Vidya Nand Sharma and Mr. Ajesh Luthra, learned standing Counsel who has been appointed by the Court in the matter.

(3.) THE applicant had filed M.A. 1895/2001, in which he has stated, inter alia, that O.A. 2498/98 filed by him was decided on 20.7.2000. He had filed R.A. 276 of 2000 on the order passed by the Tribunal which was dismissed on 29.9.2000. THEreafter, he had filed a Writ Petition (C.W. 4127/2001) before the Hon'ble High Court of Delhi, which has been dismissed by order dated 12.7.2001, copy placed on record. THE applicant has submitted that he had also filed a Special Leave Petition before the Hon'ble Supreme Court against this order in SLP (Civil) No. 1973/2002. THE Hon'ble Apex Court has vide order dated 25.2.2002 (copy placed on record) have stated that they find no merit in the petition and the SLP was dismissed. R.A. 337/2001 was filed by the applicant on 5.10.2001, that is after the order of the Hon'ble High Court and before the order of the Hon'ble Supreme Court. In this Review Application, the applicant has stated, inter alia, that he was not satisfied with the order of the Tribunal in M.A. 1895/2001, in which he had also made an allegation that the Bench of the Tribunal that had passed the Order, that is, Court No. 1 presided over by the former Hon'ble Chairman and Hon'ble Mr. V.K. Majotra, Member (A) was "not in good faith". He had also made a statement that he had made a complaint against the former Hon'ble Chairman and Hon'ble Member to the Hon'ble President of India for sanction to proceed against them on 25.8.2001.