A plea has been filed before Attorney General of India KK Venugopal to procure consent under Section 15 of Contempt of Courts Act 1971 read with rule 3 of Contempt proceedings of the Supreme Court 1975, for initiating Criminal contempt proceedings against Swara Bhaskar.
The plea intends to initiate criminal contempt proceedings against Bhaskar for passing derogatory & scandalous statements in the context of the Supreme Court of India on Feb 1, 2020, at a panel discussion organised by 'Mumbai Collective'.
The plea is filed by Lawyer Anuj Saxena, Prakash Sharma, Mahek Maheshwari on behalf of Usha Shetty.
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