April,17,2017:
Bench rebukes Sr. Advocate KK Venugopal for coming to the rescue of a Lawyer who is facing contempt action.
The Case pertains to a Contempt of Court proceedings initiated by the Apex Court Bench against a Lawyer named Mohit Chaudhry.
This lawyer had alleged that the Registry of the SC was deliberately not listing his case before an appropriate bench owing to its manipulative work culture.
Since these allegations were made before the CJI himself, the Bench took suo motu cognizance of contempt against Chaudhary as he had irked Chief Justice of India (CJI) JS Khehar.
It is in this backdrop that Venugopal argued before the Court that the Lawyer has already realised his mistake and tendering apology while withdrawing his extremely regretful statement.
But apparantly angry Chief Justice Khehar flatly refused to drop the proceedings while saying that, 'what he has done is just too much as he insulted this court.”
While the hearing was on office bearers of Supreme Court Bar Association, including president RS Suri, secretary Gaurav Bhatia were present in the court.
CJI's Bench which included Justices Chandrachud and SK Kaul reserved the orders.
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