AI Structured Summary
Not yet generated for this judgment
Judgment
This Court on 7th July, 2017, had passed the following order:- "In the course of hearing of these petitions, regard being had to the earlier affidavit filed by the contemnor-respondent, we asked Mr. P.S. Patwalia, learned senior counsel appearing for him, whether he would file an affidavit of absolutely unequivocal and categorical unconditional apology.
Mr. Patwalia has submitted that there was some kind of mis-communication/mis-information and the contemnor- respondent is prepared to file an unconditional apology, adding the said phrase. He is permitted to do so. Let the affidavit be filed by 12th July, 2017.
Let the matter be listed at 3.00 p.m. on 14th July, 2017. Mr. Patwalia has assured this Court that the contemnor- respondent shall remain personally present in the Court on that day."
In pursuance of the aforesaid order, an affidavit has been filed by the contemnor-respondent. The contemnor-respondent also, as assured by Mr. P.S. Patwalia, learned senior counsel appearing for the contemnor, is personally present in the Court. The contemnor-respondent has also expressed his regret and states that whatever has been stated in the affidavit has come from the core of his heart.
Mr. Gopal Subramanium, learned Amicus Curiae has submitted that the whole episode can be closed as regards the contemnor-respondent because of the affidavit filed. Mr. P.S. Patwalia, learned senior counsel also submits that there was some kind of mis-information or mis-communication.
Regard being had to the factual scenario in entirety, we drop the proceedings for contempt and also the direction for initiation of the proceedings under Section 340 Cr.P.C. and the notice stands discharged.