Sri Dr.K.A.Paul @ Kilavi Anand Paul vs Unknown
2024 Latest Caselaw 8075 AP

Andhra Pradesh High Court - Amravati

Sri Dr.K.A.Paul @ Kilavi Anand Paul vs Unknown on 5 September, 2024

           HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      MAIN CASE:       C.R.P.Nos.242 & 361 of 2024

                               PROCEEDING SHEET

SL.                                                                     OFFICE
No. DATE                                  ORDER
                                                                        NOTE
06.    5.9.2024R RNT,J

                         Review Petition in I.A.No.3 of 2024

                          Sri Dr.K.A.Paul @ Kilavi Anand Paul,

                   Review Petitioner has appeared party-in-person.

                          2.     On 28.08.2024, the Committee of

                   Registrars granted permission to prosecute this

                   case, appearing 'party-in-person'.

                          3.     In the CRPs, the Review petitioner

                   was respondent. The CRPs were allowed on

18.06.2024.

4. On hearing the Review petitioner,

this Court finds that he is not to be permitted to

appear in person, considering the way of

submitting. Further, he stated, to quote "the

Judge has gone so mad in passing the order",

and when objected, he further stated that

"I have been misunderstood. The said statement

is for the 'District Judge'."

SL.                                                                   OFFICE
No. DATE                                ORDER
                                                                      NOTE

5. The judgment under review is not

by the District Judge.

6. Learned District Judge(s) and any

other Judicial Officer(s) are part of judicial

system and play pivotal role in administration of

justice. Use of such language by party-in-

person, is highly condemnable.

7. In Ajay Kumar Pandey,

Advocate, in Re1: the Hon'ble Apex Court,

observed and held at Paragraph Nos.24 & 25 as

under :

"24. Thus, it is now settled that abuses, attribution of motives vituperative terrorism and scurrilous and indecent attacks on the impartiality of the Judges in the pleadings, applications or other documents filed in the Court or otherwise published which have the tendency to scandalize and undermine the dignity of the Court and the majesty of law amounts to criminal contempt of Court.

25. While a litigant as also his lawyer have the freedom of expression and liberty to project their case forcefully, it must be remembered that they must while exercising that liberty maintain

(1998) 7 SCC 248

SL. OFFICE No. DATE ORDER NOTE dignity, decorum and order in the Court proceeding. Liberty of free expression cannot be permitted to be treated as a licence to make reckless imputations against the impartiality of the Judges deciding the case. Even criticism of the judgment has to be in a dignified and temperate language and without any malice".

8. In Roshan Lal Ahuja, in Re2: the

Hon'ble Apex Court, observed and held at

Paragraph No.11 as under :

"11. The tendency of maligning the reputation of judicial officers by disgruntled elements who fail to secure an order which they desire is on the increase and it is high time that serious note is taken of the same. No latitude can be given to a litigant to browbeat the Court. Merely because a party chooses to appear in person, it does not give him a license to indulge in making such aspersions as have the tendency to scandalize the court in relation to judicial matters."

9. The permission granted by the

Committee of Registrars to the Review

Petitioner to appear party-in-person is set aside.

      1993 Supp (4) SCC 446



SL.                                                          OFFICE
No. DATE                        ORDER
                                                             NOTE

10. Let the Review Petitioner appear

through counsel.

11. The Review Petitioner may also

approach the Andhra Pradesh High Court Legal

Services Committee for providing counsel, if so

required.

12. Post on 10.09.2024 as requested.

13. Let a copy of this order be placed

before the Registrar (Judicial).

                                                  ______
                                                   RNT,J
           RPD



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