April 29, 2019:
On Monday, Congress President Rahul Gandhi filed his reply in the Supreme Court on a notice issued to him after a contempt case by BJP MP Meenakshi Lekhi for his remarks on the Rafale verdict.
The counsel appearing for Gandhi mentioned that the matter before a bench headed by Chief Justice Ranjan Gogoi and said they be allowed to file a reply on the contempt notice.
The bench, also comprising of Justice Deepak Gupta and Justice Sanjiv Khanna, allowed Advocate Sunil Fernandes, who was appearing for Gandhi, to file the counter affidavit.
The Apex Court had on April 23 issued criminal contempt notice to Gandhi for his "chowkidar chor hai" remark on Prime Minister Narendra Modi while referring to the Rafale judgment, which the Apex Court said was "incorrectly attributed" to it.
Source Link
Picture Source :
