December 11,2018:
On Tuesday, Supreme Court refused to recall its order by which it had imposed a fine of Rs 50,000 on a lawyer for filing a PIL against Finance Minister Arun Jaitley.The PIL had raised allegations relating to capital reserve of Reserve Bank of India (RBI).
Apex Court Bench headed by CJI Ranjan Gogoi and also comprising of Justice S K Kaul and Justice K M Joseph, which had earlier dismissed the petition, stated that it would hear petitioner lawyer M L Sharma only after he deposits Rs 50,000 as cost with Supreme Court registry.
SC Bench stated that, "We are not going to recall our order. You deposit Rs 50,000 then only we will hear your any old or new petition".
Advocate M L Sharma had filed the PIL in his personal capacity sought urgent hearing of his plea alleging that the RBI was in mess as its Governor Urjit Patel has also resigned.
Supreme Court, however, did not entertain his plea.
Apex Court had on December 7 dismissed thr PIL accusing Finance Minister of "plundering" Capital reserve of RBI and imposed a cost of Rs 50,000 on Sharma, saying there was no reason to entertain his PIL.
Bench had directed the apex court registry not to allow Sharma to file any PIL till he deposits Rs 50,000.
Supreme Court had imposed the cost as the advocate continued with the arguments even after the dismissal of the PIL.
SC Bench had stated that,"What is this PIL? You cannot go on with such misadventure. What exactly is this? You are saying the finance minister is plundering the capital reserve of the RBI".
Bench further added that,"We don't subscribe to such plea and picking up on people. You are not bringing honour to this institution. Why do we permit you to go ahead with this PIL," the bench had said.
Source PTI
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