July 16, 2018:

On Monday, Delhi HC Bench while hearing the case pertaining to Attendance Row in Jawaharlal Nehru University (JNU) witnessed few fireworks between the and Advocate and the Bench.

HC Judge, Justice Siddharth Mridul saw a heated exchange of words between Senior Advocate Kapil Sibal appearing for Petitioners and ASG Aman Lekhi and ASG Aman Lekhi with Bench in which Bench strongly condemned ASG Aman Lekhi’s statements.

HC Bench stated that University itself submitted that it would not take any coercive steps against students, to this ASG Lekhi replied that these students are an “embarrassment to nation, they are Anti-National, they want to break up the country and celebrate Afzal Guru”.

Justice Mridul questioned that Whether that matter is pending in some other Court or not?

HC Bench then proceeded to pass an order directing that no coercive steps be taken against students to which ASG Aman Lekhi retorted,'How can your lordships passed an order of stay? How can you pass that order?”

Justice Mridul took strong objection to ASG Aman Lekhi's antics and stated that,“I don’t need to have any directive or permission from anyone to pass orders".

To this ASG Aman Lekhi replied that he hasn’t said anything in Contempt of Court.

Justice Mridul added that he never said anything about contempt.

HC Bench then proceeded to order that,“No coercive steps to be taken against the students in pursuance of attendance requirements now introduced on behalf of JNU, during the pendency of the petition.”

High Court made it clear that interim direction shall be subject to the outcome of the petition and no equities shall be created in favour of students in the event Court upholds the decision of JNU.

Source PTI

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