SC to hear 2009 Contempt Case against Prashant Bhushan & Tarun Tejpal on Aug 04; tells Shanti Bhushan 'you're too Senior to implead in case'

On Friday, the Supreme Court adjourned to August 4 the hearing in 2009 contempt case against activist-lawyer Prashant Bhushan and journalist Tarun Tejpal after senior advocates representing them sought time to prepare.

A bench headed by Justice Arun Mishra gave time and adjourned the matter.

Senior Advocate Shanti Bhushan, who is an intervener in the case, said he found it very difficult to advance arguments through video conferencing and it would be better if the case was heard after normal hearing begins. He said he was not comfortable with the virtual hearings.

Senior Advocate Rajeev Dhavan, appearing for Bhushan, said case had been pending for the past 9-10 years and they needed some time to prepare. The court said that even Constitution bench matters were now being heard through video conferencing. 

Senior Advocate Kapil Sibal, appearing for Tarun Tejpal, said: “If we have waited for nine years, then I don’t understand what the urgency is.” 

Justice Mishra then said that let us start the hearing the court will not conclude the matter in a hurry.

When Dhavan said he didn't have all the case records, and may be the court has them, Justice Mishra said, ‘We know Mr Dhavan you have got very good memory and you can very well start arguing’. 

The bench told Senior Advocate Shanti Bhushan that he was too old and should not be arguing this case. Sibal again requested the court to give some time to prepare in the matter. 

The bench then said that it is giving some time to the counsels appearing in the matter to prepare and posted the matter for further hearing on August 4. 

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