Re: In The Matter Of Contempt By The ... vs Vinod Mehta Editor-In-Chief ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CONTEMPT APPLICATION (CRIMINAL) No. - 17 of 2010
 

 
Applicant :- Re: In The Matter Of Contempt By The Weekly Magazine Outlook
 
Opposite Party :- Vinod Mehta Editor-In-Chief Outlook & Others
 
Counsel for Applicant :- A.G.A.,Sudhir Mehrotra
 
Counsel for Opposite Party :- Anup J. Bhaubhani,Gopal Chaturvedi,Samit Gopal
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

An affidavit has been filed by the contemnors in connected Criminal Contempt No. 21 of 2008. The proceedings in the said contempt petition has been stayed by the Supreme Court, but so far as the present contempt proceedings are concerned, it appears that some special leave petition was filed bearing no. 5030 of 2015, which special leave petition was dismissed as withdrawn observing that such dismissal will not preclude the petitioner from raising all questions before the High Court. This order is also incorporated in the same order of the Apex Court dated 17.8.2015 and as informed by the learned counsel, it relates to the present proceedings.

Since notice has also been taken of the publication of the article of the year 2008 also in the present proceedings therefore it would be appropriate that this criminal contempt is heard after the matter is disposed of by the Apex Court in Special Leave Petition (Criminal) No.5030 of 2015. The contemnors shall bring any order passed by the Apex Court to the notice of this Court and shall also supply the copies of the SLPs as directed earlier.

Order Date :- 26.8.2015

Ashish Pd.