Supreme CourtFull Bench(1997) 02 SC CK 0126

K.I. Pavunny vs Assistant Collector (HQ), Central Excise Collectorate, Cochin

Supreme Court Of India · Decided on 3 February 1997 · Citation: AIR 1998 SC 2613 : (1998) AIRSCW 2653 : (1997) 1 ALD(Cri) 598 : (1997) 1 Crimes 210 : (1997) 90 ELT 241 : (1997) 2 JT 120 : (1997) 1 SCALE 640 : (1997) 3 SCC 721 : (1997) 1 SCR 797 : (1998) 8 Supreme 289

HON’BLE JUDGES
S. Saghir Ahmad, J · K. Ramaswamy, J · G. B. Pattanaik, J
RESULT
Allowed
CASE NUMBER
Criminal Appeal No. 543 of 1988

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 206 words
1.

The applicant was a practising Advocate at Allahabad mainly on the taxation side and was elevated as Judge of the Allahabad High Court. He retired in July, 1992 and has since been enrolled as Senior Advocate in this Court.

2.

While deciding Criminal Appeal No. 548 of 1988 some remarks came to be made against his competence as counsel. These applications have been given by him that those remarks may be deleted as he was not given an opportunity to explain his conduct before those remarks were made. It is pointed out by him in his applications as under:

That as already stated that since the brief of the applicant consisted only of a copy of the High Court Judgment and no other papers were there and judgment was reserved and the remarks against the applicant were ultimately made in the judgment dated 3rd February, 1997. The applicant did not get any opportunity to place the handicapped while arguing the case.

3.

Having heard the learned Counsel who is appearing in person and having perused the judgment, we allow the applications. Remarks made against the applicant personally in the judgment delivered by this Court on February 3, 1997 shall be treated to have been deleted.