REPORTABLE

IN THE SUPREME COURT OF INDIA

INHERENT JURISDICTION

SUO MOTU CONTEMPT PETITION (CRIMINAL) NO. 2 OF 2019

RE : VIJAY KURLE & ORS.        …ALLEGED CONTEMNOR(S)

J U D G M E N T

Deepak Gupta, J.

A   Bench   of   this   Court   while   dealing   with   Suo   Motu

Contempt Petition (Criminal) No.1 of 2019 took note of a letter

dated 23.03.2019 received by the office of the Judges of the

Bench on 25.03.2019.  This was a copy of the letter sent by the

President of the Bombay Bar Association and the President of the

Bombay Incorporated Law Society to the President of India, Chief

Justice of India and the Chief Justice of the Bombay High Court.

In the said letter, reference was made to two complaints – one

made by the Indian Bar Association, dated 20.03.2019 through

alleged contemnor no. 1, Shri Vijay Kurle, State President of

1

Maharashtra and Goa of the Indian Bar Association, and the

second complaint dated 19.03.2019 made by alleged contemnor

no.   2,   Shri   Rashid   Khan   Pathan,   National   Secretary   of   the

Human Rights Security Council.   It was mentioned that these

complaints have not only been sent to the President of India and

the Chief Justice of India but also have been circulated in the

social media and the complaints were attached as Annexures­1

and 2 to the said letter.  The Bench took note of the letter and the

complaints attached to the said letter and specifically noted the

prayers made in both the complaints and found that both the

complaints are substantially similar. The Bench on noting the

allegations   made   in   the   complaints   was   of   the   view   that

scandalous allegations have been made against the members of

the said Bench and, therefore, notice was issued to Shri Vijay

Kurle, alleged contemnor no. 1, Shri Rashid Khan Pathan, alleged

contemnor no. 2, Shri Nilesh Ojha, alleged contemnor no. 3 and

Shri Mathews Nedumpara, alleged contemnor no. 4.  The Bench

also directed that the matter be placed before the Chief Justice of

India to constitute an appropriate Bench to hear and decide the

contempt case.

2

2.After   notice   was   issued,   Shri   Nedumpara   filed   an

application, being Criminal M.P. No. 60568/2019 for discharge in

which he stated that he barely knew Shri Vijay Kurle and Shri

Nilesh Ojha, and did not know Shri Rashid Khan Pathan at all.

He denied any role in sending those complaints. Therefore, vide

order   dated   02.09.2019   we   had   discharged   Shri   Mathews

Nedumpara   but   made   it   clear   that   if   during   the   course   of

proceedings  any evidence comes up against him, he would be

summoned again.   On the same date, Shri Nilesh Ojha who

appears in person stated that the Registry has not given complete

copy of the annexures attached with the letter of the Bombay Bar

Association and Bombay Incorporated Law Society to him along

with   the   notice.     The   Registry   was   directed   to   supply   the

annexures to him.   On 30.09.2019 we were informed that the

Registry has not given complete annexures. Thereafter, we had

directed the Registry to supply 3 sets of Annexures P1 to P15

attached with the letter which were sent to alleged contemnor

nos. 1 to 3.   On the same date, we appointed Shri Sidharth

Luthra, learned senior counsel, as amicus curiae to assist the

Court.  On 04.11.2019, alleged contemnor nos. 1 to 3 admitted

3

that   all   the   documents   have   been   supplied   to   them   and

thereafter, fresh replies were permitted to be filed.

3.In   the   letter   of   the   Bombay   Bar   Association   and   the

Bombay Incorporated Law Society reference was made not only to

the allegations in the complaints levelled against the 2 Hon’ble

Judges of this Court but also other allegations were made which

indicated that alleged contemnor nos. 1 to 3   had committed

contempt of the Bombay High Court also.  On 09.12.2019 we had

clarified that in view of the original order taking suo motu notice

and the documents placed on record, the charge against Shri

Vijay Kurle, alleged contemnor no. 1 was only in respect of the

scandalous allegations levelled against 2 Judges of this Court in

the letter dated 20.03.2019 sent by him as State President of

Maharashtra and Goa of the Indian Bar Association.   We have

also clarified that as far as Shri Rashid Khan Pathan, alleged

contemnor  no.  2,  is concerned, the  charge  against  him  only

relates to the scandalous allegations made against 2 Judges of

this Court in the letter dated 19.03.2019 sent by him.  As far as

Shri Nilesh Ojha, alleged contemnor no. 3 was concerned, the

only document against him was also the letter dated 20.03.2019

4

which   letter   was   not   signed   by   him,   but   admittedly,   he   is

President   of   the   Indian   Bar   Association.     We   had   given

opportunity to Shri Nilesh Ojha to explain his position whether

the letter dated 20.03.2019 was sent with his consent or under

his authority.

4.It would be pertinent to mention that Shri Vijay Kurle and

Shri Rashid Khan Pathan have not denied that they are the

authors of the letters which are signed by them.  

5.The basis of the present contempt are the two letters dated

20.03.2019   and   19.03.2019   admittedly   signed   by   alleged

contemnor nos. 1 and 2 i.e. Shri Vijay Kurle and Shri Rashid

Khan Pathan respectively.  These letters are very lengthy running

into more than 250 pages combined.  Therefore, it would not be

feasible to extract the entire letters but we have no doubt in our

mind that the tenor of the letters is highly disrespectful, and

scandalous and scurrilous allegations have been levelled against

2 Judges of this Court.  

6.The   three   alleged   contemnors   have   raised   a   number   of

preliminary issues.  We may summarise the same as follows:­

5

(i)    That the Bench of Justice R. F. Nariman and Justice

Vineet Saran could not have taken cognizance of the case

because the case was not assigned to them by the Chief

Justice and that both the Judges acted as Judge in their

own cause. 

(ii)    That the Bench has not suo motu taken notice of the

contempt and therefore the Registry cannot treat it as a

suo motu petition.

(iii)That even in suo motu contempt proceedings the consent

of the Attorney General is necessary.

(iv)That the proper procedure of framing a charge is not

followed because the defects at the initial stage cannot be

cured by later orders/developments.

(v)    That the Judges were bound to disclose the source of

information.

Powers of the Supreme Court

7.Before we deal with the objections individually, we need to

understand what are the powers of the Supreme Court of India in

relation to dealing with contempt of the Supreme Court in the

light of Articles 129 and 142 of the Constitution of India when

read in conjunction with the Contempt of Courts Act, 1971.

According to the alleged contemnors, the Contempt of Courts Act

6

is the final word in the matter and if the procedure prescribed

under the Contempt of Courts Act has not been followed then the

proceedings   have   to   be   dropped.     On   the   other   hand,   Shri

Sidharth Luthra, learned amicus curiae while making reference

to a large number of decisions contends that the Supreme Court

being a Court of Record is not bound by the provisions of the

Contempt   of   Courts   Act.     The   only   requirement   is   that   the

procedure followed is just and fair and in accordance with the

principles of natural justice.  

Article 129 of the Constitution of India reads as follows:

“129. Supreme Court to be a court of record. ­ The

Supreme Court shall be a court of record and shall have

all the powers of such a court including the power to

punish for contempt of itself.”

A bare reading of Article 129 clearly shows that this Court being

a Court of Record shall have all the powers of such a Court of

Record including the power to punish for contempt of itself.  This

is a constitutional power which cannot be taken away or in any

manner abridged by statute.

Article 142 of the Constitution of India reads as follows:

7

“142. Enforcement of decrees and orders of Supreme

Court   and   orders   as   to   discovery,   etc.­   (1)   The

Supreme Court in the exercise of its jurisdiction may

pass such decree or make such order as is necessary for

doing complete justice in any cause or matter pending

before it, and any decree so passed or order so made

shall be enforceable throughout the territory of India in

such manner as may be prescribed by or under any law

made by Parliament and, until provision in that behalf

is so made, in such manner as the President may by

order prescribe.

(2) Subject to the provisions of any law made in this

behalf   by   Parliament,   the   Supreme   Court   shall,   as

respects the whole of the territory of India, have all and

every   power   to   make   any   order   for   the   purpose   of

securing the attendance of any person, the discovery or

production of any documents,  or the investigation or

punishment of any contempt of itself.”

Article 142 also provides that this Court can punish any person

for contempt of itself but this power is subject to the provisions of

any law made by parliament.  A comparison of the provisions of

Article   129   and   clause   (2)   of   Article   142   clearly   shows   that

whereas the founding fathers felt that the powers under clause

92)   of   Article   142   could   be   subject   to   any   law   made   by

parliament, there is no such restriction as far as Article 129 is

concerned.  The power under clause (2) of Article 142 is not the

primary source of power of Court of Record which is Article 129

and there is no such restriction in Article 129.  Samaraditya Pal

8

in the Law of Contempt

1

  has very succinctly stated the legal

position as follows:

“Although the law of contempt is largely governed by the

1971 Act, it is now settled law in India that the High

Courts and the Supreme Court derive their jurisdiction

and   power   from   Articles   215   and   129   of   the

Constitution. This situation results in giving scope for

“judicial self­dealing”.

The High Courts also enjoy similar powers like the Supreme

Court under Article 215 of the Constitution.  The main argument

of the alleged contemnors is that notice should have been issued

in terms of the provisions of the Contempt of Courts Act and any

violation of the Contempt of Courts Act would vitiate the entire

proceedings.  We do not accept this argument.  In view of the fact

that the power to punish for contempt of itself is a constitutional

power vested in this Court, such power cannot be abridged or

taken away even by legislative enactment.  

8.To appreciate the rival contention, we shall have to make

reference   to  a   number   of   decisions   relied   upon   by   both   the

parties.   The first judgment on the point is  Sukhdev Singh

Sodhi  v.  The Chief Justice and Judges of the Pepsu High

1

 Pgs.   9­10,  The   Law   of   Contempt:   Contempt   of   Courts   and   Legislatures,   Fifth   Edn.,

LexisNexis Butterworths Wadhwa, Nagpur (2013)

9

Court

2

.  It would be pertinent to mention that the said judgment

was given in the context of the Contempt of Courts Act, 1952.

The   issue   before   this   Court   in   the   said   case   was   whether

contempt proceedings could said to be the proceedings under the

Criminal Procedure Code, 1973 (Cr.PC) and the Supreme Court

had the power to transfer the proceedings from one court to

another under the Cr.PC.  Rejecting the prayer for transfer, this

Court held as follows:­ 

“….We   hold   therefore   that   the   Code   of   Criminal

Procedure does not apply in matters of contempt triable

by  the High Court. The  High Court  can deal with it

summarily   and   adopt   its   own   procedure.   All   that   is

necessary   is   that   the   procedure   is   fair   and   that   the

contemner is made aware of the charge against him and

given   a   fair   and   reasonable   opportunity   to   defend

himself. This rule was laid down by the Privy Council in

In re Pollard (L.R. 2 P.C. 106 at 120) and was followed in

India and in Burma in In re Vallabhdas (I.L.R. 27 Bom.

394   at   390)   and  Ebrahim   Mamoojee   Parekh  v.  King

Emperor  (I.L.R. 4 Rang. 257 at 259­261). In our view

that is still the law.”

9.A Constitution Bench of this Court in Shri C. K. Daphtary

and Others v. Shri O.P. Gupta and Others

3

 was dealing with a

case where the contemnor had published a pamphlet casting

scurrilous aspersions on 2 Judges of this Court.   During the

2

 1954 SCR 454

3

 1971 (1) SCC 626

10

course of argument, the contemnor raised a plea that all the

evidence has not been furnished to him and made a request that

the   petitioner   be   asked   to   furnish   the   “pamphlet” or   “book”

annexed   to   the   petition.     The   Court   rejected   this   argument

holding   that   the   booklet/pamphlet   had   been  annexed   to  the

petition in original and the Court had directed that the matter be

decided on affidavits.  

10.In respect of the absence of a specific charge being framed,

the Court held that a specific charge was not required to be

framed  and   the   only   requirement   was   that   a   fair   procedure

should be followed. Dealing  with the Contempt of Courts Act,

1952 this Court held as follows:­

“58. We are here also not concerned with any law made

by Parliament. Article 129 shows that the Supreme Court

has all the powers of a Court of Record, including the

power to punish for contempt of itself; and Article 142(2)

goes further and enables us to investigate any contempt

of this Court.”

11.Thereafter,   this   Court   approved   the   observations   in

Sukhdev Singh Sodhi’s case (supra) and held as follows:­

“78. In our view that is still the law. It is in accordance

with the practice of this Court that a notice was issued to

the respondents and opportunity given to them to file

affidavits   stating   facts   and   their   contentions.   At   one

stage,   after   arguments   had   begun   Respondent   No.   1

asked   for   postponement   of   the   case   to   engage   some

11

lawyers   who   were   engaged   in   fighting   elections.   We

refused adjournment because we were of the view that

the request was not reasonable and was made with a

view  to  delay  matters.  We may  mention that  the first

respondent fully argued his case for a number of days.

The   procedure   adopted   by   us   is   the   usual   procedure

followed in all cases.”

12.According to the alleged contemnors, both the aforesaid

judgments   are  per   incuriam  after   coming   into   force   of   the

Contempt   of   Courts   Act,   1971.     They   are   definitely   not  per

incuriam because they have been decided on the basis of the law

which admittedly existed, but for the purposes of this case, we

shall treat the argument of the alleged contemnors to be that the

judgments are no longer good law and do not bind this Court.  It

has been contended by the alleged contemnors that both the

aforesaid cases are overruled by later judgments.  We shall now

refer to some of the decisions cited by the parties.  

13.In  P.N.   Duda  v.  P.Shiv   Shanker   and   Others

4

 the

respondent, Shri P. Shiv Shiv Shanker, who was a former judge

of the High Court and was the Minister for Law, Justice and

Company   Affairs   delivered   a   speech   which   was   said   to   be

contemptuous.  A petition was filed by the petitioner P. N. Duda

who was an advocate of this Court but this Court declined to

4

 (1988) 3 SCC 167

12

initiate contempt proceedings.  At the outset, we may note that

while giving the reasons for not initiating contempt, though this

Court held that the contempt petition was not maintainable, it

went into the merits of the speech delivered by Shri P. Shiv

Shanker   and   held   that   there   was   no   imminent   danger   of

interference with the administration of the justice and bringing

administration into disrepute.   It was held that Shri P. Shiv

Shanker was not guilty of contempt of this Court.  Having held

so, the Court went on to decide whether the petition could have

been entertained on behalf of Shri Duda.   In the said petition,

Shri Duda had written a letter to the Attorney General seeking

consent for initiating contempt proceedings against Shri P. Shiv

Shanker.  A copy of the said letter was also sent to the Solicitor

General of India.  While seeking consent, the petitioner had also

stated that the Attorney General may be embarrassed to give

consent for prosecution of the Law Minister and in view of the

said allegations, the Attorney General felt that the credibility and

authority of the office of the Attorney General was undermined

and therefore did not deny or grant sanction for prosecution.  The

Court held that  the petitioner could not move the Court for

initiating contempt proceedings against the respondent without

13

consent of the Attorney General and the Solicitor General. The

relevant portion of the judgment reads as follows:­ 

“39.  The   question   of   contempt   of   court   came   up   for

consideration in the case of C.K. Daphtary v. O.P. Gupta.

In   that   case   a   petition   under   Article   129   of   the

Constitution was filed by Shri C.K. Daphtary and three

other   advocates   bringing   to   the   notice   of   this   Court

alleged contempt committed by the respondents. There

this court held that under Article 129 of the Constitution

this Court had the power to punish for contempt of itself

and under Article 143(2) it could investigate any such

contempt.   This   Court   reiterated   that   the   Constitution

made this Court the guardian of fundamental rights. This

Court   further   held   that   under   the   existing   law   of

contempt of court any publication which was calculated

to   interfere   with   the   due   course   of   justice   or   proper

administration   of   law   would   amount   to   contempt   of

court. A scurrilous attack on a Judge, in respect of a

judgment   or   past   conduct   has   in   our   country   the

inevitable   effect   of   undermining   the   confidence   of   the

public in the Judiciary ; and if confidence in Judiciary

goes administration of justice definitely suffers. In that

case   a   pamphlet   was   alleged   to   have   contained

statements amounting to contempt of the court. As the

Attorney   General   did   not   move   in   the   matter,   the

President   of   the   Supreme   Court   bar   and   the   other

petitioners chose to bring the matter to the notice of the

court. It was alleged that the said President and the other

members of the bar have no locus standi. This Court held

that   the   court   could   issue   a   notice   suo   motu.   The

President of the Supreme Court bar and other petitioners

were perfectly entitled to bring to the notice of the court

any contempt of the court. The first respondent referred

to Lord Shawcross Committee’s recommendation in U.K.

that   “proceedings   should   be   instituted   only   if   the

Attorney   General   in   his   discretion   considers   them

necessary”. This was only a recommendation made in the

light of circumstances prevailing in England. But that is

not the law in India, this Court reiterated. It has to be

borne that decision was rendered on March 19, 1971 and

the present Act in India was passed on December 24,

1971.   Therefore   that   decision   cannot   be   of   any

assistance.   We   have   noticed   Sanyal   Committee’s

recommendations in India as to why the Attorney General

14

should be associated with it, and thereafter in U.K. there

was report of Phillimore Committee in 1974. In India the

reason for having the consent of the Attorney General

was   examined   and   explained   by   Sanyal   Committee

Report as noticed before.”

14.The alleged contemnors contended that the last portion of

the   aforesaid   paragraph   shows   that   the   judgment   in  C.   K.

Daphtary’s  case  (supra)   having   been   delivered   prior   to   the

enactment   of   Contempt   of   Courts   Act,   1971   is   no   longer

applicable.   We may however point out that in the very next

paragraph in the same judgment, it was held as follows:­ 

“40.  Our   attention   was   drawn   by   Shri   Ganguly   to   a

decision of the Allahabad High Court in  G.N. Verma  v.

Hargovind Dayal  (AIR 1975 All 52) where the Division

Bench reiterated that Rules which provide for the manner

in which proceedings for contempt of court should be

taken continue to apply even after the enactment of the

Contempt   of   Courts   Act,   1971.   Therefore   cognizance

could be taken suo motu and information contained in

the application by a private individual could be utilised.

As   we   have   mentioned   hereinbefore   indubitably

cognizance could be taken suo motu by the court but

members of the public have also the right to move the

court. That right of bringing to the notice of the court is

dependent   upon   consent   being   given   either   by   the

Attorney   General   or   the   Solicitor   General   and   if   that

consent   is   withheld   without   reasons   or   without

consideration of that right granted to any other person

under Section 15 of the Act that could be investigated in

an application made to the court.”

15

15.The alleged contemnors rely on certain observations in the

concurring   judgment   of   Justice   Ranganathan   in   the   same

judgment wherein he has approved the following passage from a

judgment of the Delhi High Court in Anil Kumar Gupta  v. K.

Subba Rao and Ors.

5

:­

“The office is to take note that in future if any information

is lodged even in the form of a petition inviting this Court

to   take   action   under   the   Contempt   of   Courts   Act   or

Article 215 of the Constitution, where the informant is

not one of the persons named in Section 15 of the said

Act, it should not be styled as a petition and should not

be   placed   for   admission   on   the   judicial   side.   Such   a

petition   should   be   placed   before   the   Chief   Justice   for

orders in Chambers and the Chief Justice may decide

either by himself or in consultation with the other judges

of   the   Court   whether   to   take   any   cognizance   of   the

information.   The   office   is   directed   to   strike   off   the

information as “Criminal Original No. 51 of 1973” and to

file it.”

Thereafter Justice Ranganathan made the following observation:­

“54....I think that the direction given by the Delhi High

Court sets out the proper procedure in such cases and

may be adopted, at least in future, as a practice direction

or as a rule, by this Court and other High Courts….”

16.Relying upon the aforesaid observations in the judgment

delivered   by   Justice   Ranganathan   it   is   submitted   that   the

petition could not have been placed for admission on the judicial

side but should have been placed before the Chief Justice and

5

 ILR (1974) 1 Del 1

16

not before any other Bench.  We are not at all in agreement with

the submission. What Justice Ranganathan observed is an obiter

and not the finding of the Bench and this is not the procedure

prescribed under the Rules of this Court. 

17.This Court has framed rules in this regard known as The

Rules   to   Regulate   Proceedings   for   Contempt   of   the   Supreme

Court, 1975 (for short ‘the Rules’) and relevant portion of Rule 3

of the Rules reads as follows:­

“3.In case of contempt other than the contempt referred

to in rule2, the Court may take action – 

(a)suo motu, or

(b)on a petition made by Attorney­General, or Solicitor­

General, or

(c)on a petition made by any person, and in the case of

a criminal contempt with the consent in writing of

the Attorney­General or the Solicitor­General.”

18.A bare perusal of Rule 3 shows that there are 3 ways for

initiating contempt proceedings. The first is suo motu, the second

is on a petition made by the Attorney General or the Solicitor

General, and the third is on the basis of a petition made by any

person and where criminal contempt is involved then the consent

of the Attorney General or the Solicitor General is necessary.

Rules 4 and 5 prescribe for the manner of filing of a petition

under Rules 3(b) and 3(c).  Rule 4 lays down the requirements of

17

a petition  to be filed under Rules 3(b) and  3(c) and  Rule 5

requires that every petition under Rule 3(b) or Rule 3(c) shall be

placed before the Court for preliminary hearing.  Rule 6 requires

notice to the person charged to be in terms of Form I.  Rule 6

reads as follows:­ 

“6.(1)Notice to the person charged shall be in Form I.

The person charged shall, unless otherwise ordered,

appear in person before the Court as directed on the

date fixed for hearing of the proceeding, and shall

continue to remain present during hearing till the

proceeding   is   finally   disposed   of   by   order   of   the

Court.

(2)When action is instituted on petition, a copy of

the petition along with the annexure and affidavits

shall be served upon the person charged.”

19.These Rules have been framed by the Supreme Court in

exercise   of   the   powers   vested   in   it   under   Section   23   of   the

Contempt of Courts Act, 1971 and they have been notified with

the approval of Hon’ble the President of India.

20.In  Pritam   Pal  v.  High   Court   of   Madhya   Pradesh,

Jabalpur Through Registrar

6

, a 2 Judge Bench of this Court

held as follows:­

“15. Prior to the Contempt of Courts Act, 1971, it

was held that the High Court has inherent power to

6

  1992 (1) SCALE 416

18

deal   with   a   contempt   of   itself   summarily   and   to

adopt its own procedure, provided that it gives a fair

and   reasonable   opportunity   to   the   contemnor   to

defend   himself.   But   the   procedure   has   now   been

prescribed by Section 15 of the Act in exercise of the

powers conferred by Entry 14, List III of the Seventh

Schedule of the Constitution. Though the contempt

jurisdiction   of   the   Supreme   Court   and   the   High

Court can be regulated by legislation by appropriate

Legislature under Entry 77 of List I and Entry 14 of

List   III   in   exercise   of   which   the   Parliament   has

enacted the Act of 1971, the contempt jurisdiction of

the Supreme Court and the High Court is given a

constitutional foundation by declaring to be ‘Courts

of   Record’   under   Articles   129   and   215   of   the

Constitution and, therefore, the inherent power of

the Supreme Court and the High Court cannot be

taken away by any legislation short of constitutional

amendment. In fact, Section 22 of the Act lays down

that the provisions of this Act shall be in addition to

and not in derogation of the provisions of any other

law relating to Contempt of Courts. It necessarily

follows   that   the   constitutional   jurisdiction   of   the

Supreme Court and the High Court under Articles

129 and 215 cannot be curtailed by anything in the

Act of 1971...”

21.In Delhi Judicial Service Association, Tis Hazari Court,

Delhi   v.  State of Gujarat and Ors.

7

  a three­Judge Bench of

this Court relied upon the judgment in the case of  Sukhdev

Singh  Sodhi  (supra) and   held that  the  Supreme  Court  had

inherent jurisdiction or power to punish for contempt of inferior

courts under Article 129 of the Constitution of India. 

7

  (1991) 4 SCC 406

19

22.A three­Judge Bench of this Court In Re: Vinay Chandra

Mishra

8

  discussed the law on this point in detail.   The Court

while holding the respondent guilty for contempt had not only

sentenced him to simple imprisonment for a period of 6 weeks

which was suspended but also suspended his advocacy for a

period of 3 years, relying upon the powers vested in this Court

under Article 129 and 142 of the Constitution of India.  

23.We   may   now   refer   to   certain   other   provisions   of

Constitution, Entry 77, Union List (List I) of VII Schedule reads

as follows:

“77. Constitution, organisation, jurisdiction and powers

of   the   Supreme   Court   (including   contempt   of   such

Court), and the fees taken therein; persons entitled to

practise before the Supreme Court.”

Entry 14, Concurrent List (List III of VII Schedule) reads as

follows :

“14. Contempt of court, but not including contempt of

the Supreme Court.”

In exercise of the aforesaid powers the Contempt of Courts Act,

1971   was   enacted   by   Parliament.     Section   15   deals   with

cognizance   of   criminal   contempt   and   the   opening   portion   of

8

 (1995) 2 SCC 584

20

Section 15 clearly provides that the Supreme Court or the High

Courts may take action (i) suo motu (ii) on a motion moved by the

Advocate   General   in   case   of   High   Court   or   Attorney

General/Solicitor General in the case of Supreme Court and (iii)

on a petition by any other person with the consent in writing of

the Advocate General/Attorney General/Solicitor General as the

case may be.  Section 17 lays down the procedure to be followed

when   action   is   taken   on   a   motion   moved   by   the   Advocate

General/Attorney General/Solicitor General or on the basis of

their consent and  Section 17(2) does not deal with  suo motu

contempt petitions.   Section 17(2)(a) of the Contempt of Courts

Act will not apply to suo motu petitions because that deals with

the   proceedings   moved   on   a   motion   and   not  suo   motu

proceedings.  Section 17(2)(b) deals with contempt initiated on a

reference made by the subordinate court.   It is only in these

cases that the notice is required to be issued along with a copy of

the motion.  As far as suo motu petitions are concerned, in these

cases the only requirement of Form­I which has been framed in

pursuance of Rule 6 of the Rules of this Court is that the brief

nature of the contempt has to be stated therein.

21

24.The   correctness   of   the   judgment   in  Vinay   Chandra

Mishra’s case (supra) was considered by a Constitution Bench of

this Court in  Supreme Court Bar Association   v.  Union of

India

9

.  We shall be referring to certain portions of that judgment

in detail.  That being a Constitution Bench judgment, is binding

and all other judgments which may have taken a view to the

contrary cannot be said to be correct.  Before we deal with the

judgment   itself,   it   would   be   appropriate   to   refer   to   certain

provisions of the Contempt of Courts Act, 1971.  Section 2 is the

definition clause defining “contempt of court”, “civil contempt”,

“criminal contempt” and “High Court”.  Sections 3 to 5 deal with

innocent   publication,   fair   and   accurate   reporting   of   judicial

proceedings   and   fair   criticism   of   judicial   act,   which   do   not

amount to contempt.  Sections 10 and 11 deal with the powers of

the High Court to punish for contempt.   Section 12(2) provides

that no court shall impose a sentence in excess of that specified

in sub­section (1) of Section 12.   Section 13 provides that no

court should  impose a  sentence  under the  Act  for  contempt

unless it is satisfied that the contempt is of such a nature that it

substantially interferes or tends to substantially interfere with

9

 (1998) 4 SCC 409

22

the due course of justice.   It also provides that truth can be

permitted to be raised as a valid defence if the court is satisfied

that the defence has been raised in the public interest and is a

bona fide  defence.   Section 14 deals with the powers of the

Supreme Court or the High Courts to deal with contempt in the

face of the Court.  We have already dealt with Section 15 which

deals   with   cognizance   of   the   criminal   contempt   other   than

contempt in the face of the Court.   Section 17 lays down the

procedure after cognizance.  It is in the background of this Act

that   we   have   to   read   and   analyse   the   judgment   of   the

Constitution Bench.

 25.The Constitution Bench referred to the provisions of Article

129 of the Constitution of India and also Entry 77 of List I of

Seventh   Schedule   and   Entry   14   of   List   III   of   the   Seventh

Schedule and, thereafter, held as follows:­

“18. The language of Entry 77 of List I and Entry 14 of

List III of the Seventh Schedule demonstrates that the

legislative   power   of   Parliament   and   of   the   State

Legislature extends to legislate with respect to matters

connected with contempt of court by the Supreme Court

or the High Court, subject however, to the qualification

that such legislation cannot denude, abrogate or nullify,

the power of the Supreme Court to punish for contempt

under   Article   129   or   vest   that   power   in   some   other

court.”

(emphasis supplied)

23

26.This Court referring to Article 142 of the Constitution held

as follows:­

“21. It is, thus, seen that the power of this Court in

respect of  investigation  or  punishment  of any contempt

including contempt of itself, is expressly made “subject

to  the   provisions   of   any   law   made   in   this  behalf   by

Parliament”   by   Article   142(2).   However,   the   power   to

punish for contempt being inherent in a court of record,

it follows that no act of Parliament can take away that

inherent jurisdiction of the court of record to punish for

contempt and Parliament’s power of legislation on the

subject cannot, therefore, be so exercised as to stultify

the status and dignity of the Supreme Court and/or the

High Courts, though such a legislation may serve as a

guide for the determination of the nature of punishment

which this Court may impose in the case of established

contempt. Parliament has not enacted any law dealing

with the powers of the Supreme Court with regard to

investigation and punishment of contempt of itself, (we

shall refer to Section 15 of the Contempt of Courts Act,

1971, later on) and this Court, therefore, exercises the

power to investigate and punish for contempt of itself by

virtue of the powers vested in it under Articles 129 and

142(2) of the Constitution of India.”

27.This Court then  made reference to the  provision  of the

Contempt of Courts Act, 1926, the Contempt of Courts Act, 1952

and the Contempt of Courts Act, 1971 and thereafter held as

follows:­

“29. Section 10 of the 1971 Act like Section 2 of the

1926 Act and Section 4 of the 1952 Act recognises the

power which a High Court already possesses as a court

of   record   for   punishing   for   contempt   of   itself,   which

jurisdiction has now the sanction of the Constitution

24

also by virtue of Article 215. The Act, however, does not

deal with the powers of the Supreme Court to try or

punish   a   contemner   for   committing   contempt   of   the

Supreme Court or the courts subordinate to it and the

constitutional provision contained in Articles 142(2) and

129 of the Constitution alone deal with the subject.”

28.  It   would   also   be   pertinent   to   refer   to   the   following

observations of the Constitution Bench:­

“38. As already noticed, Parliament by virtue of Entry

77 List I is competent to enact a law relating to the

powers of the Supreme Court with regard to contempt of

itself   and   such   a   law   may   prescribe   the   nature   of

punishment which may be imposed on a contemner by

virtue of the provisions of Article 129 read with Article

142(2).   Since,   no   such   law   has   been   enacted   by

Parliament, the  nature of punishment  prescribed under

the Contempt of Courts Act, 1971 may act as a guide for

the Supreme Court but the extent  of punishment  as

prescribed under that Act can apply only to the High

Courts, because the 1971 Act ipso facto does not deal

with the contempt jurisdiction of the Supreme Court,

except that Section 15 of the Act prescribes procedural

mode for taking cognizance of criminal contempt by the

Supreme   Court   also.   Section   15,   however,   is   not   a

substantive provision conferring contempt jurisdiction.

The   judgment   in  Sukhdev   Singh   case  (AIR   1954   SC

186 : 1954 SCR 454) as regards the extent of “maximum

punishment” which can be imposed upon a contemner

must,   therefore,   be   construed   as   dealing   with   the

powers of the High Courts only and not of this Court in

that behalf. We are, therefore, doubtful of the validity of

the argument of the learned Solicitor General that the

extent   of   punishment  which   the   Supreme   Court   can

impose in exercise of its inherent powers to punish for

contempt of itself and/or of subordinate courts can also

be only to the extent prescribed under the Contempt of

Courts Act, 1971. We, however, do not express any final

opinion   on   that   question   since   that   issue,   strictly

speaking, does not arise for our decision in this case.

The question regarding the restriction or limitation on

the extent of punishment, which this Court may award

25

while   exercising   its   contempt   jurisdiction   may   be

decided in a proper case, when so raised.”

xxx xxx xxx

“40…Article 129 cannot take over the jurisdiction of the

Disciplinary Committee of the Bar Council of the State

or the Bar Council of India to punish an advocate by

suspending his licence, which punishment can only be

imposed after a finding of “professional misconduct” is

recorded in the manner prescribed under the Advocates

Act and the Rules framed thereunder.”

xxx xxx xxx

  “43. The power of the Supreme Court to punish for

contempt of court, though quite wide, is yet limited and

cannot be expanded to include the power to determine

whether   an   advocate   is   also   guilty   of   “professional

misconduct” in a summary manner, giving a go­by to

the procedure prescribed under the Advocates Act. The

power to do complete justice under Article 142 is in a

way, corrective power, which gives preference to equity

over law but it cannot be used to deprive a professional

lawyer of the due process contained in the Advocates

Act, 1961 by suspending  his licence to practice in a

summary manner while dealing with a case of contempt

of court.”

xxx xxx xxx

“57.   In   a   given   case,   an   advocate   found   guilty   of

committing   contempt   of   court   may   also   be   guilty   of

committing “professional misconduct”, depending upon

the gravity or nature of his contumacious conduct, but

the   two   jurisdictions   are   separate   and   distinct   and

exercisable   by   different   forums   by   following   separate

and   distinct   procedures.   The   power   to   punish   an

advocate by suspending his licence or by removal of his

name from the roll of the State Bar Council for proven

professional   misconduct  vests   exclusively  in   the

statutory authorities created under the Advocates Act,

1961,   while   the   jurisdiction   to   punish   him   for

committing contempt of court vests exclusively in the

courts.”

26

29. A careful analysis of the Constitution Bench decision leaves

no   manner   of   doubt   that   Section   15   of   the   Act   is   not   a

substantive   provision   conferring   contempt   jurisdiction.     The

Constitution Bench finally left the question as to whether the

maximum sentence prescribed by the Act binds the Supreme

Court open.  The observations made in Para 38 referred to above

clearly indicate that the Constitution Bench was of the view that

the punishment prescribed in the Act could only be a guideline

and nothing more.  Certain observations made in this judgment

that   the   Court   exceeded   its   jurisdiction   in  Vinay   Chandra

Mishra’s case (supra) by taking away the right of practice for a

period of 3 years have to be read in the context that the Apex

Court held that Article 129 cannot take over the jurisdiction of

the Bar Council of the State or the Bar Council of India to punish

an advocate.  These observations, in our opinion have to be read

with the other observations quoted hereinabove which clearly

show that the Constitution Bench held that “Parliament has not

enacted any law dealing with the powers of the Supreme Court

with regard to investigation and punishment of contempt of itself”.

The Court also held that Section 15 is not a substantive provision

27

conferring   contempt   jurisdiction   and,   therefore,   is   only   a

procedural section especially in so far as suo moto contempts are

concerned.  It is thus clear that the powers of the Supreme Court

to punish for contempt committed of itself is a power not subject

to the provisions of the Act.  Therefore, the only requirement is to

follow a procedure which is just, fair and in accordance with the

rules framed by this Court. 

30.As far as the observations made in the case of Pallav Sheth

v. Custodian & Ors.

10

 are concerned, this Court in that case was

only dealing with the question whether contempt can be initiated

after the limitation prescribed in the Contempt of Courts Act has

expired and the observations made therein have to be read in

that context only.   Relevant portion of Para 30 of the  Pallav

Seth’s case (supra) reads as follows:

“30.  There can be no doubt that both this Court and

High Courts are Courts of Records and the Constitution

has given them the powers to punish for contempt. The

decisions   of   this   Court   clearly   show   that   this   power

cannot be abrogated or stultified. But if the power under

Article 129 and Article 215 is absolute can there be any

legislation indicating the manner and to the extent that

the power can be exercised? If there is any provision of

the law which stultifies or abrogates the power under

Article 129 and/or Article 215 there can be little doubt

that such law should not be regarded as having been

validly enacted. It, however, appears to us that providing

for the quantum of punishment ow what may or may not

10

 2001 (7) SCC 549

28

be regarded as acts of contempt or even providing for a

period of limitation for initiating proceedings for contempt

cannot be taken to be a provision which abrogates or

stultifies the contempt jurisdiction under Article 129 or

Article 215 of the Constitution.”

The aforesaid finding clearly indicates that the Court held that

any law which stultifies or abrogates the power of the Supreme

Court under Article 129 of the Constitution or of the High Courts

under Article 215 of the Constitution, could not be said to be

validly enacted.  It however, went on to hold that providing the

quantum of punishment or a period of limitation would not mean

that   the   powers   of   the   Court   under   Article   129   have   been

stultified or abrogated.  We are not going into the correctness or

otherwise of this judgment but it is clear that this judgment only

dealt with the issue whether the Parliament could fix a period of

limitation to initiate the proceedings under the Act.   Without

commenting one way or the other on Pallav Seth’s case (supra)

it is clear that the same has not dealt with the powers of this

Court to issue suo motu notice of contempt.

31.In view of the above discussion we are clearly of the view

that the powers of the Supreme Court to initiate contempt are not

in any manner limited by the provisions of the Act.  This Court is

29

vested with the constitutional powers to deal with the contempt.

Section 15 is not the source of the power to issue notice for

contempt.     It   only   provides   the   procedure   in   which   such

contempt is to be initiated and this procedure provides that there

are three ways of initiating a contempt – (i) suo motu (ii) on the

motion   by   the   Advocate   General/Attorney   General/Solicitor

General and (iii) on the basis of a petition filed by any other

person   with   the   consent   in   writing   of   the   Advocate

General/Attorney General/Solicitor General.  As far as suo motu

petitions   are   concerned,   there   is   no   requirement   for   taking

consent of anybody because the Court is exercising its inherent

powers to issue notice for contempt.  This is not only clear from

the provisions of the Act but also clear from the Rules laid down

by this Court.

Objections as to issuance of notice

32.The alleged contemnors have filed applications for discharge

of notices issued to them.  Vide our order dated 09.12.2019 we

had made it clear that we are dealing with both the applications

and the main petition together. The main ground for discharge is

30

that notice sent was not in accordance with the provisions of the

Contempt of Courts Act. This Court, as mentioned above, has its

own Rules and Form I lays down the manner in which notice is to

be issued. The same is as follows:

“FORM I

NOTICE TO A PERSON CHARGED WITH CONTEMPT

OF COURT

(See rule 6)

IN THE SUPREME COURT OF INDIA

(Original Jurisdiction)

Whereas your attendance is necessary to answer a

charge   of   Contempt   of   Court   by   (here   briefly   state

nature of the contempt).

You are hereby required to appear in person (or by

Advocate if the Court has so ordered) before this Court

at New Delhi on the ………………day of…………….20…at

10.30 o’clock in the forenoon.

You shall attend the Court in person

*  

on the…………

day of ………….20……, and shall continue to attend the

Court on all days thereafter to which the case against

you stands adjourned and until final orders are passed

on the charge against you.

Herein fail not.

Dated this …………. day of…………20….

(SEAL)

REGISTRAR

*To be omitted where the person charged is allowed or

ordered to appear by Advocate.”

The only requirement of the Rules and the Form is that the brief

nature of the contempt is to be stated in the Form.  There is no

31

requirement   of   giving   all   the   documents   with   the   Form.     A

perusal of the order whereby contempt proceedings were initiated

clearly   shows   that   the   grounds   for   initiating   contempt   were

reflected in the order itself.  This order was admittedly sent to the

alleged contemnors.   Therefore, in our opinion, the notice was

strictly in accordance with Form­1, which only requires that the

notice should briefly state the nature of the contempt.  Once the

order was attached to the notice that became part and parcel of

the notice itself.   In any event, non­supply of any document

would only be an irregularity and not an illegality going to the

root of the matter.  The only documents which are the basis for

issuing notice of contempt are the complaints sent by Shri Vijay

Kurle and Shri Rashid Khan Pathan which were annexed to the

letter of the Bombay Bar Association and Bombay Incorporated

Law Society.   The letters of the Bombay Bar Association and

Bombay Incorporated Law Society along with all the annexures

attached to the said letter have been supplied to the alleged

contemnors and they were permitted to file additional replies

after receiving all these documents.   As mentioned above, this

Court had clarified that the action against alleged contemnors is

being restricted to the allegations made in the two complaints by

32

Shri Vijay Kurle and Shri Rashid Khan Pathan of which they are

admittedly the authors.  Since this Court has not relied upon any

of the other documents, we do not see how any prejudice has

been caused to the alleged contemnors by the non­supply of the

documents along with the notice.  As per the Rules of this Court,

the notice was only to briefly state nature of the contempt and in

the order itself reference has been made to the complaints of Shri

Vijay Kurle and Shri Rashid Khan Pathan.  We accordingly see no

merit in the argument of the alleged contemnors that the notice

was   not   in   consonance   with   the   Rules   of   this   Court   or   in

consonance   with   the   principles   of   natural   justice   or   fair

procedure.  Accordingly, we reject the contention and hold that

the   notice   was   a   legal   and   valid   notice.     Consequently,   the

applications for discharge of notice are also dismissed.

Whether these proceedings can be termed suo motu ?

33.   The next contention of the alleged contemnors is that the

proceedings in the present case are not  suo motu  proceedings

and, therefore, should not have been entertained without the

consent of the Attorney General or Solicitor General. The alleged

contemnors have placed strong reliance on the judgment of this

33

Court in the case of Biman Basu v. Kallol Guha Thakurta &

Another.

11

   The issue in that case was whether the High Court

had  issued notice  of  contempt  suo motu.   In our  view,  that

judgment has no applicability here.  The facts of that case were

that a contempt petition was filed by the respondents (in the

Supreme   Court)   alleging   that   the   appellant   (in   the   Supreme

Court) had made deliberate and wilful derogatory, defamatory

and filthy statements against a Judge of the Calcutta High Court.

The Division Bench before whom the matter was placed passed

the following order:

“7. Heard.

After   hearing  Mr.   Ali,  learned   counsel   moving   this

petition and perusing the issue of Bartaman dated 5­10­

2003, we are of the view that a rule be issued.  Rule is

made returnable on 7­11­2003.

This Court, however, makes it clear that the records

of this case may be placed before the Hon’ble the Chief

Justice for assignment of this rule for hearing before

any Bench that the Hon’ble the Chief Justice may think

fit and proper.”

The main issue which arose before this Court was whether the

contempt proceedings were initiated against the appellant therein

suo motu by the High Court or by the respondents.  Keeping in

11

 (2010) 8 SCC 673

34

view the language of the order passed in the case it was held that

this was not a case where the Court had taken suo motu action

and therefore relying upon the judgments of this Court in the

case  of  P.N. Duda  (supra)  and in  Bal  Thackrey v. Harish

Pimpalkhute and Ors.

12

 it was held that the contempt petition

could not have been filed without the consent of the Advocate

General.   The Court further held that from the record it was

apparent that the respondent was always shown as the petitioner

in the contempt petition and, therefore, there was nothing which

indicated that the proceedings had been initiated suo motu. 

34. As far as the present case is concerned, the order passed

by this Court clearly shows that this Court after taking note of

the letter sent by the President of the Bombay Bar Association

and the President of the Bombay Incorporated Law Society, the

annexures attached to this letter and after specifically noting the

prayers made in the complaints of Shri Vijay Kurle and Shri

Rashid Khan Pathan along with the allegations made in both the

complaints was of the view that the allegations levelled against

the   Members   of   the   Bench   were   scandalous   in   nature   and

therefore,   notice   was   issued   to   the   alleged   contemnors   and

12

 2005 (1) SCC 254

35

against Shri Nedumpara who has since been discharged.   The

alleged contemnors are basically urging that the order does not

use the word “suo motu”.  In our view, that would not make any

difference.   The relevant portion of the order dated 27.03.2019

reads as follows:

“Given   the   two   complaints   filed,   it   is   clear   that

scandalous   allegations   have   been   made   against   the

members of this Bench.   We, therefore, issue notice of

contempt to (1) Shri Vijay Kurle; (2) Shri Rashid Khan

Pathan;   (3)   Shri   Nilesh   Ojha   and   (4)   Shri   Mathews

Nedumpara to explain as to why they should not be

punished for criminal contempt of the Supreme Court of

India, returnable within two weeks from today.”

When we read the aforesaid order as a whole, it is more than

obvious that the Court itself took cognizance of the complaints

and the documents thereto as well as the allegations levelled

therein.  

35.Contempt is basically a matter between the Court and the

contemnor.   Any person can inform the Court of the contempt

committed.  If he is to be arrayed as a party then the contempt

will be in his name but when the Court does not array him as a

party, the Court can on the basis of the information itself take

suo motu notice of the contempt.  In the present case, the Court

on the basis of the information itself took suo motu note of the

36

contempt and the matter was then placed before Hon’ble the

Chief Justice for listing it before the appropriate Bench.   The

matter has been listed as a suo motu contempt petition right from

the beginning and dealt with as such.  

36.In Biman Basu’s case (supra) the Court after referring to

earlier decisions of this Court held as follows:

“25. It is true that any person may move the High Court

for   initiating   proceedings   for   criminal   contempt   by

placing   the   facts   constituting   the   commission   of

criminal contempt to the notice of the Court. But once

those facts are placed before the Court, it becomes a

matter between the Court and the contemner. But such

person filing an application or petition does not become

a complainant or petitioner in the proceeding. His duty

ends with the facts being placed before the Court. The

Court may in appropriate cases in its discretion require

the private party or litigant moving the Court to render

assistance during the course of the proceedings...”

xxx xxx xxx

“28. In the case in hand, it is evident from the record,

the   respondents   were   continued   to   be   shown   as   the

petitioners in the contempt case before the High Court

and participated throughout as if they were prosecuting

the appellant. There is no order reflecting that the Court

having taken note of the information made before  it,

initiated  suo   motu   proceedings   on  the  basis   of   such

information   furnished   and   required   the   respondents

only to assist the Court till the disposal of the matter.

On   the   contrary,   the   respondents   are   shown   as   the

petitioners in the contempt case before the High Court.

It is thus clear, it is the respondents who initiated the

proceedings and continued the same but without the

written consent of the Advocate General as is required

in   law.   The   proceedings,   therefore,   were   clearly   not

maintainable.”

37

37.As pointed out above, in the present case the Bombay Bar

Association and the Bombay Incorporated Law Society have never

been shown as petitioners. The letter sent by the President of the

Bombay   Bar   Association   and   the   President   of   the   Bombay

Incorporated Law Society is not addressed to this Court to initiate

contempt   proceedings.     The   letters   were   addressed   to   the

President   of   India,   the   Chief   Justice   of   India   and   the   Chief

Justice of the High Court of Bombay and the prayer made therein

was   that   the   complaints   by   the   Indian   Bar   Association   and

Human Rights Security Council should be rejected.  There is no

prayer for initiating contempt proceedings.   These letters were

placed in the office of the Judges of this Court and after taking

note of the averments made therein they decided to issue notice

of contempt.  This is nothing but a suo motu action on reading

the complaints and the letter of the President of the Bombay Bar

Association and the President of the Bombay Incorporated Law

Society   and   hence   this   cannot   be   termed   to   be   a   contempt

petition requiring the consent of the Attorney General.

Judge in their own Cause

38

38.We   shall   now   deal   with   the   arguments   of   the   alleged

contemnors that the Bench could not have issued the notice

without the matter being placed before it and further that this

amounted   to  them   acting   as   judges   in   their   own   cause.     A

number of judgments have been cited in this regard but we need

not refer to all of them.  Strong reliance is placed by the alleged

contemnors on the judgment of Justice Ranganathan  in  P.N.

Duda’s case (supra) that the practice being followed by the Delhi

High Court should be followed in this Court also.  We are unable

to accept this contention and find no merit in the same.   As

already observed above, those observations were in the nature of

obiter  and the said observations cannot override the statutory

rules.

39.It is true that the Chief Justice is the master of the roster

and in normal course a matter can be listed before a Bench only

on the basis of orders issued by the Chief Justice. However, here

the situation is totally different.  The Bench was already dealing

with Suo Motu Contempt Petition (Crl.) No. 1 of 2019.  The letter

of the President of the Bombay Bar Association and the President

of the Bombay Incorporated Law Society was placed before   the

39

Bench.  Along with this letter the complaints filed by Shri Vijay

Kurle and Shri Rashid Khan Pathan were annexed.  The Bench

took  suo   motu  notice   of   the   allegations   made   in   these   two

complaints and directed that contempt proceedings be initiated.

Thereafter, in accordance with the principles of natural justice

and also the principle that the Chief Justice is the master of the

roster the Bench directed that the matter may be listed before the

Chief Justice for placing it before the appropriate Bench.   The

Chief Justice, though no doubt, master of the roster, is first

amongst the equals and every Judge of the Supreme Court is as

much part of this Court as Hon’ble the Chief Justice.  The Judges

of this Court can exercise their powers under Article 129 of the

Constitution which is a constitutional power untrammelled by

any rules or convention to the contrary.  Even so, the Bench in

deference to the principle of master of the roster, after taking

cognizance of the scandalous allegations made in the complaints

of the alleged contemnors and issuing notice to them directed

that the matter be placed before Hon’ble the Chief Justice for

listing before an appropriate Bench. This, in our view, is the

proper procedure.   If an article, letter or any writing or even

something visual circulating in electronic, print or social media or

40

in any other forum is brought to the notice of any Judge of this

Court   which  prima   facie  shows   that   the   allegation   is

contemptuous   or   scandalises   the   court   then   that   Judge   can

definitely issue notice and thereafter place it before Hon’ble the

Chief Justice for listing it before an appropriate Bench.  

40.The alleged contemnors have relied upon the judgment  in

Divine Retreat Centre v. State of Kerala & Others.

13

 wherein

it was observed that individual writing should be placed before

the Chief Justice as to the proposed action on such petitions. It

was held:

“71.  …The   individual   letters,   if   any,   addressed   to   a

particular judge are required to be placed before the

Chief Justice for consideration as to the proposed action

on such petitions. Each Judge cannot decide for himself

as to what   communication  should  be  entertained  for

setting   the   law   in   motion   be   it   in   PIL   or   in   any

jurisdiction.”

At the outset, we may note that these observations were made in

the context of public interest litigations and not for contempt

petitions   and   the   jurisdiction   of   this   Court   to   punish   for

contempt of itself is a very wide jurisdiction.  Furthermore, it is

not as if the letter were addressed to the Members of the Bench.

13

  (2008) 3 SCC 542

41

As observed above, the letter sent by the President of the Bombay

Bar Association and the President of the Bombay Incorporated

Law Society was addressed to the President of India, the Chief

Justice of this Court, and the Chief Justice of the High Court of

Bombay. Presumably, it must have been the Office of the Chief

Justice which sent the letters to the Bench.  In any event, that

will not have any bearing on this case.  We are clearly of the view

that the Bench was fully justified in taking note of the letter sent

by the Bombay Bar Association and the President of the Bombay

Incorporated Law Society and the documents annexed thereto

which included the complaints sent by Shri Vijay Kurle and Shri

Rashid Khan Pathan.   After issuing notice the bench directed

that the matter be placed before Hon’ble the Chief Justice for

placing before the appropriate bench.  This is valid and proper

procedure and the bench did not act as judge in their own cause.

Only notice was issued and thereafter the matter was assigned to

this bench.

Source of Information

41.Another argument raised is that the Bench should have

disclosed   from   where   it   got   the   information.     The   alleged

42

contemnors have cited a number of decisions in this regard.

Dealing with the issue of disclosure of source of information in C.

K. Daphtary’s case (supra) this Court held as follows:­

“79….The   first   respondent   said   that   the   source   of

information had not been disclosed. Para 2 of the petition

refers   to   proceedings   in   this   Court   and   it   was   not

necessary   to   have   disclosed   any   further   source   of

information. As far as paras 3 and 4 are concerned, the

first respondent admits that he approached members of

Parliament to file a motion of impeachment against Mr.

Justice   Shah.   Calling   this   a   “campaign”   is   only   to

describe in a word his activities. Whether it should be

strictly   called   a   campaign   is   beside   the   point.   The

essential facts mentioned in Para 5 are admitted by the

first  respondent.  Therefore  the fact  that  the source  of

information was not disclosed does not debar us from

taking the facts into consideration. The last sentence of

Para 5 viz., “The said pamphlet was, as the petitioners

believe,   sold   or   offered   for   sale   to   the   public   by

Respondent No. 3” is a matter of belief. Para 6 contains

inferences and submissions in respect of which there was

no question of disclosing the source of information. Para

7   contains   extracts   from   the   booklet   or   the   pamphlet

which   was   attached   as   an   annexure.   In   view   of   the

document having been attached it was not necessary that

the source of information regarding Para 7 should have

been disclosed. The allegations in Para 9 of the petition

are supported by an affidavit of Mr. B.P. Singh, Advocate,

who has verified that the contents in his affidavit are true

to his knowledge….”

42.We fail to understand how Shri Vijay Kurle can urge that

the source of information should be disclosed.  His complaint is

addressed amongst all others to Judges of this Court which

43

obviously   includes   the   two   Judges   who   are   members   of   the

Bench.

43.In the instant case, the disclosure of the information is

made in the order itself where it is clearly recorded that the

action has been taken on the basis of the letter sent by the

President of the Bombay Bar Association and the President of the

Bombay Incorporated Law Society to the President of India and

the Chief Justice of India in response to the complaints made by

the alleged contemnors.  The complaints of Shri Vijay Kurle and

Shri Rashid Khan Pathan were also attached with the letters and

after taking note not only of the letter of the President of the

Bombay   Bar   Association   and   the   President   of   the   Bombay

Incorporated Law Society but also the prayer clauses of both the

complaints sent by the alleged contemnors and the scandalous

allegations made in the complaints, the notice was issued.  The

source   of   information   is   the   letter   sent   by   the   Bombay   Bar

Association and the President of the Bombay Incorporated Law

Society,   as   is   apparent   from   the   order   initiating   contempt

proceedings.  Therefore, we find no merit in this plea.

44

Freedom to criticise

44. Before dealing with these allegations it would be apposite to

set out the law with regard to fair criticism of the judgments of

the Court.  There can be no manner of doubt that every citizen is

entitled to criticise the judgments of this Court and Article 19 of

the Constitution which guarantees the right of free speech to

every citizen of the country must be given the exalted status

which   it   deserves.     However,   at   the   same   time,   we   must

remember that clause (2) of Article 19 of the Constitution also

makes it clear that the right to freedom of speech is subject to

existing laws for imposing reasonable restrictions as far as such

law relates to contempt of Court.  This right of freedom of speech

is made subject to the laws of contempt which would not only

include   Contempt   of   Courts   Act   but   also   the   powers   of   the

Supreme Court to punish for contempt under Article 129 and

142(2) of the Constitution.   Similar powers are vested with the

High Courts.

45.The purpose of having a law of contempt is not to prevent

fair criticism but to ensure that the respect and confidence which

the people of this country repose in the judicial system is not

45

undermined in any manner whatsoever.  If the confidence of the

citizenry in the institution of justice is shattered then not only

the   judiciary,   but   democracy   itself   will   be   under   threat.

Contempt powers have been very sparingly used by the Courts

and rightly so.  The shoulders of this Court are broad enough to

withstand   criticism,   even   criticism   which   may   transcend   the

parameters of fair criticism.  However, if the criticism is made in

a concerted manner to lower the majesty of the institution of the

Courts and with a view to tarnish the image, not only of the

Judges,   but   also   the   Courts,   then   if   such   attempts   are   not

checked the results will be disastrous.  Section 5 of the Contempt

of Courts Act itself provides that publishing of any fair comment

on the merits of any case which has been heard and finally

decided does not amount to contempt.

46.In Dr. D.C. Saxena v. Hon’ble the Chief Justice of India

14

after referring to a large number of judgments to which we need

not refer, this Court held that though freedom of speech is an

essential part of democracy, it is equally necessary for society to

regulate such freedom of speech or expression in terms of the

exceptions to Article 19 of the Constitution.  Bonafide criticism of

14

 (1996) 5 SCC 216

46

any   institution   including   the   judiciary   is   always   welcome.

Healthy   and   constructive   criticism   of   the   judgments   cannot

amount to contempt of Court.  However, if the allegations levelled

go beyond the ambit of criticism and scandalise the Court then

there can be no manner of doubt that such utterances or written

words would amount to contempt of Court.  This Court  In Re:

Arundhati Roy

15

 while dealing with Section 2 of the Act held as

follows:

“28. As already held, fair criticism of the conduct of a

Judge, the institution of the judiciary and its functioning

may not amount to contempt if it is made in good faith

and in public interest. To ascertain the good faith and the

public interest, the courts have to see all the surrounding

circumstances   including   the   person   responsible   for

comments, his knowledge in the field regarding which the

comments are made and the intended purpose sought to

be achieved. All citizens cannot be permitted to comment

upon   the   conduct   of   the   courts   in   the   name   of   fair

criticism   which,   if   not   checked,   would   destroy   the

institution itself…”

47.The alleged contemnors have relied on certain observations

made in the case of P.N. Duda (supra).  That was a case where a

former Judge  of the  High Court, who  was Minister for Law,

Justice   and   Company   Affairs   in   the   Central   Government,

15

(2002) 3 SCC 343

47

criticised the functioning of the Supreme Court and one of the

principal criticisms of this Court was that it was comprised of

Judges belonging to the upper echelons of society and therefore,

the   Court   was   more   sympathetic   to   industrialists   and

representatives of elitist culture etc.  The Court while discharging

the notice held that the speech of the Minister must be read in

proper   perspective.     However,   this   Court   observed   that   the

Minister would have been better advised to avoid certain portions

of   the   speech   and   held   that   the   speech   did   not   amount   to

interference with the administration of justice or bringing the

administration   of   justice   into   disrepute.     Dealing   with   the

aforesaid observations in  Dr. D.C. Saxena’s case  (supra) this

Court held as follows:

"34. In P.N. Duda v. P. Shiv Shankar [(1988) 3 SCC 167 :

1988 SCC (Cri) 589 : AIR 1988 SC 1208] this Court had

held that administration of justice and judges are open to

public criticism and public scrutiny. Judges have their

accountability   to   the   society   and   their   accountability

must be judged by the conscience and oath to their office,

i.e., to defend and uphold the Constitution and the laws

without fear and favour. Thus the judges must do, in the

light   given   to   them   to   determine,   what   is   right.   Any

criticism about the judicial system or the judges which

hampers the administration of justice or which erodes

the   faith   in   the   objective   approach   of   the   judges   and

brings   administration   of   justice   to   ridicule   must   be

prevented. The contempt of court proceedings arise out of

that attempt. Judgments can be criticised. Motives to the

judges   need   not   be   attributed.   It   brings   the

48

administration   of   justice   into   disrepute.   Faith   in   the

administration of justice is one of the pillars on which

democratic institution functions and sustains. In the free

market­place of ideas criticism about the judicial system

or judges should be welcome so long as such criticism

does not impair or hamper the administration of justice.

This is how the courts should exercise the powers vested

in them and judges to punish a person for an alleged

contempt by taking notice of the contempt suo motu or at

the behest of the litigant or a lawyer. In that case the

speech of the Law Minister in a Seminar organised by the

Bar Council and the offending portions therein were held

not contemptuous and punishable under the Act. In a

democracy judges and courts alike are, therefore, subject

to criticism and if reasonable argument or criticism in

respectful   language   and   tempered   with   moderation   is

offered   against   any   judicial   act   as   contrary   to   law   or

public good, no court would treat criticism as a contempt

of court."

48.There can be no manner of doubt that any citizen of the

country   can   criticise   the   judgments   delivered   by   any   Court

including this Court.  However, no party has the right to attribute

motives to a Judge or to question the bona fides of the Judge or

to raise questions with regard to the competence of the Judge.

Judges are part and parcel of the justice delivery system.  By and

large Judges are reluctant to take action under contempt laws

when a personal attack is made on them.  However, when there

is a concerted attack by members of the Bar who profess to be

the members of an organization having a large following, then the

Court cannot shut its eyes to the slanderous and scandalous

49

allegations made.  If such allegations which have not only been

communicated to the President of India and the Chief Justice of

India, but also widely circulated on social media are permitted to

remain unchallenged then the public will lose faith not only in

those particular Judges but also in the entire justice delivery

system and this definitely affects the majesty of law.

49.Though the   alleged  contemnors  claim  that  they  are  not

expressing any solidarity with Shri Mathews Nedumpara nor do

they have anything personal against Justice R.F. Nariman, the

entire reading of the complaints shows a totally different picture.

When we read both the complaints together it is obvious that the

alleged   contemnors   are   fighting   a   proxy   battle   for   Shri

Nedumpara.  They are raking up certain issues which could have

been raised only by Shri Nedumpara and not by the alleged

contemnors. 

50.Both the  complaints   are  ex­facie  contemptuous.    Highly

scurrilous and scandalous allegations have been levelled against

the two judges of this Court.  In our view, the entire contents of

the complaints amount to contempt.  Since both the complaints

run into more than 250 pages it is not possible to quote the

50

entire complaints and we are dealing with some of the more

scandalous allegations levelled in the said complaints. We have

grouped certain allegations together.  

1  

st

   Complaint dt.20.03.2019 by Shri Vijay Kurle

51.On   pages   49­51   of   the   1

st

  complaint,   the   following

allegations have been made:

“III)CHARGE #      :­     PERSONAL BIAS PROCEEDING

VITIATED.

The another illegality is regarding conflict of interest &

violation of law laid down by Hon’ble Supreme Court in

the case of  State of Punjab   Vs. Davinder Pal Singh

Bhullar & Ors. (2011) 14 SCC 770.

That   since   last   2   years,   Advocate   Nedumpatra   is

posting articles against Advocate Fali S. Nariman.   He

also filed Writ Petition before Delhi High Court being W.P.

(C)   No.2019   of   2019,   where   he   raised   the   issue   of

Advocate   Fali   Nariman   practising   in   Supreme   Court

where his son Rohington Fali Nariman is a Judge.

Under   these   circumstances   having   direct   conflict   of

interest and having prejudice with Advocate Nedumpara,

Justice Rohington Fali Nariman was disqualified to hear

the case and he should have recused himself from the

cases where Advocate Nedumpara is appearing.

xxx xxx     xxx

But   instead   of   maintaining   dignity   &   sobriety   of   the

Supreme   Court   the   Respondent   Judge   Rohington   Fali

Nariman   heard   the   case   and   brought   the   dignity   &

majesty of Hon’ble Supreme Court into disrepute.”

The alleged contemnors have alleged that Shri Nedumpara was

posting articles against Shri F. S. Nariman, a senior advocate

51

who happens to be the father of Justice R. F. Nariman.   It is

alleged that therefore there was a direct conflict of interest and

Justice   R.F   Nariman   was   disqualified   from   hearing   the   case

involving Shri Nedumpara.   We fail to see how there is any

conflict of interest.   Shri F.S. Nariman, Senior Advocate is a

doyen of the Indian Bar and a legal luminary in his own right.

Justice R.F. Nariman is his son and a Judge of this Court.  That

however would not create any conflict of interest between Justice

Nariman and Shri Nedumpara because Shri F.S. Nariman and

Justice R. F. Nariman are two different entities.  The purported

article has not been placed on record.  In any event, it was Shri

Nedumpara who could have raised this defence before the Bench

and he, in fact, has filed an affidavit of apology accepting that he

has   committed   contempt.   The   alleged   contemnors   have

unnecessarily and without any reason questioned the impartiality

of Judges of this Court. 

52.As   far   as   the   allegations   made   at   Page   55   of   the   first

complaint are concerned, we find that the Shri Vijay Kurle could

have said what he wanted to say in the first paragraph quoted

hereinabove but what is totally unacceptable is the second part of

the paragraph where Shri Vijay Kurle assumes the role of a judge

52

and says that “The only irresistible conclusion that can be drawn

is   that   there   were   no   malafides   on   the   part   of   Advocate

Nedumpara and if it were put in notice calling explanation in open

Court   then   would   have   exposed   Justice   Nariman   in   front   of

advocates and public and that’s why a very strange and different

method is adopted by Justice Nariman by pronouncing conviction

of advocate.” This shows that he is fighting a proxy battle for Mr.

Nedumpara.   What is even more objectionable is the language

used thereafter that if Shri Nedumpara was put to notice then it

would have exposed Justice Nariman in front of advocates and

public.  This allegation also is a scandalous allegation.  We are

not looking into the merits of the decisions.  We cannot comment

on the merits of the decisions of the Bench headed by Justice

Nariman but we must note that after holding Shri Nedumpara

guilty he was heard on the point of sentence and thereafter he

filed an affidavit which reads as follows:

“  AFFIDAVIT

I,   Mathews   J.   Nedumpara,   Advocate,   aged   60   years,

Indian   Inhabitant,   residing   at   Harbour   Heights,   “W”

Wing, 12­F, 12th Floor, Sassoon Docks, Colaba, Mumbai­

400 005, now in Delhi, do hereby swear and state as

follows:­ 

53

1.A Bench of this Hon’ble Court comprising Hon’ble Shri

Justice Rohinton F. Nariman and Hon’ble Shri Justice

Vineet Saran, by judgment and order dated 12

th

  March,

2019, was pleased to hold me guilty for contempt in the

face of the Court and list the case for hearing on the

question of punishment. 

2.I   happened   to   mention   the   name   of   Shri   Fali   S.

Nariman to buttress my proposition that even legendary

Shri Fali Nariman is of the view that the seniority of a

lawyer should be reckoned from the date of his enrolment

and nothing else. However, I was misunderstood. I along

with   some   office   bearers   of   the   National   Lawyers’

Campaign for Judicial Transparency and Reforms have

instituted Writ Petition No.2199/2019 in the High Court

of Delhi for a declaration that the Explanation to Rule 6

of the Bar Council of India Rules is void inasmuch as it

explains that the word “Court” does not mean the entire

Court, but the particular Court in which the relative of a

lawyer is a Judge. I instituted the said petition only to

raise the concern many lawyers share with me regarding

the immediate relatives practising in the very same Court

where their relative is a Judge. In retrospection I realize

that it was an error on my part to have arrayed Shri Fali

Nariman as a Respondent to the said petition. I regret the

same; no words can sufficiently explain my contrition and

regret. I also in retrospection realize that I have erred

even during the conduct of the above case before this

Hon’ble Court and I probably would not have kept upto

what is expected of me as a lawyer in the Bar for 35 years

and   crossed   the   age   of   60.   I   feel   sorry,   express   my

contrition  and  tender   my   unconditional   apology,  while

maintaining that some of the accusations levelled against

me   in   the   judgment   dated   12

th

  March,   2019   are

absolutely wrong, which are, ex facie, black and white,

and as incontrovertible as day and night. 

3. The apology tendered by me hereinabove be accepted

and I may be purged of the contempt. 

Solemnly sworn at Delhi  Sd/­ 

this 27th day of March, 2019   (Mathews J. Nedumpara)” 

53.A close perusal of the affidavit filed by Mr. Nedumpara

shows that in retrospect Shri Nedumpara felt that it was an error

54

on his part to have arrayed Shri F.S. Nariman as respondent in

the writ petition filed by him in the Delhi High Court.  He states

that he regrets the same and no words can sufficiently explain

his contrition and regret.  He also states that he realises that he

had erred during the conduct of the case before this Court.  The

two complaints filed by Shri Vijay Kurle and Shri Rashid Khan

Pathan were sent even before Shri Nedumpara had been heard on

the issue of sentence.   What the complainants alleged in the

complaints is disproved from the apology of Shri Nedumpara

submitted   to   the   Court.   This   unqualified   apology   of   Shri

Nedumpara was accepted by the Court.  In this background we

are unable to find any plausible explanation for Shri Vijay Kurle

to have used the words “exposed Justice Nariman in front of

advocates and public”.  No lawyer can threaten to expose a judge

in front of the advocates and public on the basis of some vague

and reckless allegations.   This language is highly disrespectful

and scandalises the Court and, therefore, amounts to committing

contempt of the Court.

54.On Page 60 of the first complaint Shri Vijay Kurle has stated

as follows:

55

“The   threats   given   by   Justice   Nariman   to   Advocate

Nedumpara on 5

th

 March, as published in “Bar & Bench”

is itself an offence of Contempt on the part of Justice

Rohington Fali Nariman.”

55.What has been published in Bar & Bench has not been

placed on record.  Shri Vijay Kurle has filed a large number of

documents but has not stated on what basis he has alleged that

Shri   Nedumpara   was   threatened   by   Justice   Nariman.

Admonishment by a Judge cannot be said to be a threat. Since

the alleged contemnors have not placed any material on record to

show   how   Justice  Nariman  threatened   Shri   Nedumpara,   this

itself amounts to making a false accusation against a Judge.

Shri Nedumpara in his affidavit has not made any reference to

any threats given to him by any Member of the Bench.   This

clearly shows that the allegation made by Shri Vijay Kurle is

false.

56.It is alleged by Shri Vijay Kurle, that Justice Nariman had

“misused his power to use material outside the court record and

received by personal knowledge without disclosing its source” and

therefore, his action was against earlier judgments of this Court

and amounted to contempt of this Court.   Various judgments

have been cited but most of them are not at all relevant to the

56

case in hand.   Furthermore, even if he wanted to criticise the

judgment   on   this   ground,   Shri   Vijay   Kurle   could   have   used

temperate language but what has been said at Page 69 of the first

letter   is   highly   contemptuous.     The   said   allegations   read   as

follows:

“The   malafides   of   Justice   Rohington   Fali   Nariman  are

writ large as can be seen from the fact that the materials

relied by him in para 3,4,5,6,7,8 are totally the personal

work of Justice Rohington Nariman and as can be easily

inferred.  It is clear that the most of the material supplied

is from Justice S.J. Kathawala of Bombay High Court

who   in   turn   is   Rohington’s   close   and   rival   of   Adv.

Nedumpara.”

57.A judge may be right or wrong and a party may criticise the

judgment on any ground.   However, in the allegations quoted

hereinabove   various   serious   charges   of  malafide  have   been

levelled against a sitting Judge of this Court.  Further, it is stated

that material relied upon by Justice Nariman was supplied by

Justice Kathawala of Bombay High Court, who is close to Justice

Nariman and also happens to be a rival of Shri Nedumpara.  Shri

Vijay Kurle has failed to place any material on record to show

that the material relied upon by Justice Nariman was supplied by

Justice Kathawala.  In fact, a perusal of the material shows that

the materials relied upon were a matter of public record and were

part of orders passed in cases that Shri Nedumpara appeared in

57

or part of petitions filed by Shri Nedumpara himself. There is not

an iota of evidence on record to show that Justice Kathawala is

close to Justice Nariman.   We also fail to understand on what

basis the Shri Vijay Kurle has stated that Justice Kathawala is a

rival of Shri Nedumpara.  There is no question of rivalry between

the Bar and the Bench or between a Judge and a lawyer.  Justice

Nariman in his judgment has relied upon the orders passed by

the Bombay High Court in various cases.  These are all public

documents   and   we   fail   to   understand   how   the   alleged

contemnors assumed that these documents were supplied by

Justice Kathawala.  

58.Some allegations made on Pages 2­3 of the first complaint

are as follows:

“CHARGE 2 #Lack of basic knowledge to  interpret  the

ratio decidendi of any case law.

xxx xxx xxx

CHARGE   3   #  Don’t   know   the   basic   law   of   criminal

jurisprudence   and  basic   law  of  evidence  and  acted   in

denial of whole basis of indian constitutional.”

59.Similarly, the allegations made at Pages 71­72 of the first

complaint are as follows:

58

“Hence   Justice   Rohington   Fali   Nariman   by   placing

reliance   on   the   Notice   in   Contempt   proceeding,   and

making it as a basis to draw conclusion of conduct of an

advocate knowing fully well that the said matter is still

subjudice   before   sub­ordinate   court,   have   violated

Fundamental rights of Advocate Nedumpara and acted

against the Constitutional mandate and thereby breached

the   oath   taken   as   a   Supreme   Court   Judge   and   is

unbecoming of a Judicial officers.

Therefore   reliance   placed   by   Justice   Rohington   Fali

Nariman on show cause Contempt notice is illegal and

shows his lack of knowledge.

Hence the one­sided blanket reliance by some illiterate

Judges having half­backed knowledge of law will broke

the   fabric   of   cardinal   principles   of   criminal   and   civil

jurisprudence.

VI)   CONSPIRACY   TO   DISTROY   IMAGE   AND   KEEP

ADVOCATE   AWAY   FROM   HIS   CLIENTS   CAUSING

SERIOUS PREJUDICES TO THEIR SUBJUDICE CAUSE

EX­FACE PROVED:

In the present case Justice Nariman is being aggrieved by

Petitions   filed   by   Nedumpara   against   his   father   Fali

Nariman and also against his close Justice Kathawalla

and therefore had taken reference of different irrelevant

cases   and   inadmissible   evidences.    The   object   of   the

Justice Nariman as stated eatlier, is not really to cleanse

and purify the legal profession, or to protect dignity and

majesty   of   justice   but   to   silence   the   advocates   who

appear for his opponents, so that litigation could be won

on a different turf.”

As far as these allegations are concerned, the Bench was only

referring to various cases where action had been initiated against

Shri Nedumpara and noted that he is in a “habit of terrorising

Tribunal members and using intemperate language to achieve his

ends before several Judges of the Bombay High Court ”.   Shri

59

Nedumpara filed a discharge application in these proceedings

stating   that   he   has   nothing   to   do   with   these   complaints.

Therefore,   how  can   the   alleged   contemnors  now   raise  issues

which were never raised by Shri Nedumpara.  On Page 71 of the

first complaint it has been alleged that by placing reliance on the

notice issued in contempt proceedings the learned Judge has

violated fundamental rights of Shri Nedumpara and therefore

breached his oath taken as a Judge of this Court.

60.The allegations made at Page 72 of the first letter are highly

derogatory and scandalous.   The Bench placed reliance on a

show cause notice in reference to Shri Nedumpara to show that

the “advocate has embarked on a course of conduct which is

calculated to defeat the administration of justice in this country”.

This in no way reflects lack of knowledge.  The language used in

the   latter   portion   quoted   hereinabove   indicating   that   Justice

Nariman is an illiterate Judge having half baked knowledge of law

is   a   scandalous   and   scurrilous   allegation   which   definitely

amounts to contempt of Court.  

61.In Charge VI at Page 72, Shri Vijay Kurle has alleged that

Justice Nariman wanted to keep advocates away from his Court.  

60

62.The alleged contemnors by saying that the object of Justice

Nariman while taking action against Shri Nedumpara was “ not

really to cleanse or purify legal profession or to protect the dignity

and majesty of justice but to silence the advocates who appear for

his opponents, so that the litigation could be won on a different

turf” have made allegations that are scandalous and challenge

the impartiality of Judges of this Court. 

63.Again, in Para 79 for the first letter, the alleged contemnors

have stated as follows:

“However   Justice   Nariman   is   trying   to   create   an

atmosphere of prejudice against some clients so that

no advocate will accept their brief and they will be

denied their constitutional right of being represented

by a Lawyer of their choice.”

These allegations that Justice Nariman is wanting to create an

atmosphere of prejudice against some clients is a false allegation

for which no supporting material has been given by the alleged

contemnors in their reply.  We do not even understand how the

order passed in Writ Petition (C) No. 191 of 2019 or in Suo Motu

Contempt Petition No. 1 of 2019 would lead to the conclusion

that some clients would be prejudiced as no advocate would

61

accept their brief.   There is no basis for this absolutely false

allegation which also amounts to contempt of Court.

64.On Page 81 of the first complaint Shri Vijay Kurle has stated

as follows:

“It   is   settled   law   that   person   having   half   backed

knowledge of law should not be allowed to participate in

court proceedings [Vide:N. Natarajan   Vs.   B.K. Subba

Rao AIR 2003 SC 541]

Then how the person having half backed knowledge

will be allowed to hold the post of Judges in the of the

Highest Court of Country i.e. Supreme Court.

This Country had seen the activities of Justice Karnan,

where he had passed sentence of punishment against the

Judges   of   Supreme   Court.   In   the   present   case,   the

advocate,   who   is   also   officer   of   the   Court   is   being

punished by Justice Rohington Nariman & Justice Vineet

Saran   (both   are   Justice   Karnan   in   making)   in   an

arbitrary   manner   at   their   whim   &   fancies,   rather   to

satisfy  their personal grudges and settle the scores  of

people who are interested to see Adv. Nedumpara is out

of his mission of Transparency.  If this is not checked in

time then this evil get propagated as tolerance will boost

their confidence.”

These allegations on the face of it are highly contemptuous. Shri

Vijay Kurle is saying that both the Judges who comprised the

Bench have half baked knowledge of law and they could not have

been allowed to hold the post of Judges in the Supreme Court of

India. The language used is highly intemperate and scandalises

the Court and, therefore, amounts to contempt.  

62

65.The next allegations on Pages 86­87 are as follows:

“Hence   the   Observation   by   Justice   Rohington   Fali

Nariman   are   Unconstitutional   and   is   Contempt   of

Supreme   Court   and   also   reflects   their   poor   level   of

understanding and lack of basic knowledge of law.

As per section 52 of Indian Penal Code Justice Rohington

Fali Nariman is not entitled for any protection of good

faith.

Section 52 reads as under;

“Good   faith.­   Nothing   is

said to be done or believed

in   “good   faith”   which   is

done   or   believed   without

due care and attention.”

33. Furthermore in para 8 of the Judgment dated

12

th

 March, 2019 Justice Rohington Fali Nariman as he

felt aggrieved of case against his close Judge of Bombay

High Court (Justice S.J. Kathawala) had observed that

the   prayers   of   W.P.(L)   No.1180   of   2018   are

contemptuous.     This   is   again   travesty   of   Law   on   two

counts:

(i)  Said Petition was decided by Division Bench of

High Court vide order dated 26.07.2018 and at that

time High Court did not find it contemptuous then

how Justice Rohington Fali Nariman after a period of

8 months can not comment it to be contemptuous.

(ii) Secondly the prayers were regarding initiation of

Criminal proceeding against Justice S.J. Kathawalla

who   acted   against   various   Supreme   Court

Judgments and making such prayers is fundamental

right of the victim it cannot be termed as Contempt.”

66.Further on Page 124 of the first complaint it is alleged as

follows:

“Hence it is clear that Justice Rohington Fali Nariman is

a   person   who   neither   knows   the   law   nor   knows   its

63

application i.e. neither Command over shastras nor put it

into practice.”

The alleged contemnors could have criticised the correctness of

the judgment, but the allegation that observations of Justice

Nariman amount to contempt of Court or show his poor level of

understanding and lack of basic understanding of law is not

language which a lawyer is expected to use against a sitting

Judge of the Supreme Court.  Again, in this very quoted portion a

totally unfounded allegation has been made that Justice Nariman

was aggrieved since allegations had been levelled against his

close Judge of the Bombay High Court (Justice S.J. Kathawala).

The conclusion drawn by Shri Vijay Kurle is not only incorrect

but totally false and appears to have been done with the  mala

fide intention of harming the reputation of Justice Nariman and

raising questions with regard to his impartiality or ability.   In

fact,   Writ   Petition   No.(L)­1180   of   2018   was   filed   by   Shri

Nedumpara before the Bombay High Court praying that criminal

action under Contempt of Courts Act be initiated against Justice

Kathawala.  This writ petition was dismissed by the Bombay High

Court.   The Bombay High Court did not decide whether Shri

Nedumpara had committed contempt of Court or not.  But the

allegations made by Shri Nedumpara were not accepted. This

64

means that the Bombay High Court did not find any merit in the

petition of Shri Nedumpara and dismissed the same.   Nothing

has been placed on record to show that this judgment is under

challenge before this Court.   The Bombay High Court was not

dealing with the contempt proceedings.   The Bench has only

relied upon the judgment to support his observation that Shri

Nedumpara was in the habit of making such accusations against

sitting Judges of the Court.

67.We also fail to understand how Shri Vijay Kurle who is a

lawyer claims that it is his fundamental right to initiate criminal

proceedings against Judges.  Some members of the Bar cannot

hold the judiciary to ransom by threatening Judges of initiating

criminal action.  If this trend is not dealt with firmly then any

party against whom a case is decided will start filing criminal

cases against judges.  

68.The relationship between the Bench and the Bar should be

a   cordial   relationship   with   mutual   respect   for   each   other.

Lawyers who try to browbeat or threaten judges have to be dealt

with firmly and there can be no ill­founded sympathy for such

65

lawyers.   Such lawyers do nothing to help the legal fraternity

much less the Bar.

69.Shri Vijay Kurle has further made the following observations

in Para 35 on page 103 of the first complaint:

“35. In view of the above settled law it is clear that

Justice   Rohington   Fali   Nariman   is   not   having   basic

knowledge of law or he has a tendency to lower down the

authority   of   Hon’ble   Supreme   Court   by   treating   him

above law.”

Again, these allegations are not only totally baseless but the

allegations themselves lower the majesty of this Court.  

70.Shri Vijay Kurle in Para 36 on page 112 of his letter has

stated as follows:

“36. Worst part is that Justice Justice Rohington Fali

Nariman in para 8 of his order tried give a certificate to

Justice Kathawalla that he is being attacked for lawful

order.     In   fact   the   petition   was   filed   by   advocate   for

observations   against   an   advocate   without   issuing   any

notice to him which is are prima­facie illegal and against

the settled legal principle by various Supreme Judgments

and more particularly in  Sarwan Singh Lamba’s Case

(Supra). Said   matter   being   subjudice   should   not   be

commented by Justice Rohington Fali Nariman.

So   the   Criminal   minded   Judges   by   twisting   material

facts, by misleading legal position and by misinterpreting

the settled law of Hon’ble Supreme Court are trying to

make the Court as their personal property.   Absolute

Power corrupts Absolutely. And such type of Judge are

running syndicate to extort money for giving favourable

orders to the underserving people.”

66

We are constrained to observe that Shri Vijay Kurle has totally

misread and misquoted the order of Justice R.F. Nariman.   In

Para 8 of the said order in Writ Petition (C) No. 191 of 2019 after

referring to the order passed by a learned Single Judge of the

Bombay High Court it is recorded that Shri Nedumpara filed Writ

Petition No.L­1180 of 2018 in his own name against the learned

Single Judge of the Bombay High Court who has passed the

order and the learned Single Judge was arrayed as the sole

respondent in the said writ petition.  The Court records that the

petition   was   dismissed   as   not   maintainable.     Therefore,   the

allegations made, that the matter was subjudice are totally false

and misleading.  The Court has noted that the matter has been

finally decided and no material has been placed on record to

show that this judgment has been challenged.  

71.What is even more shocking is the next paragraph where it

is stated that criminal minded judges by twisting facts and by

misleading legal position and misinterpreting the laws of this

Court are trying to make the Court as their personal property.  In

the context in which these allegations  have been made it is

apparent that though not named, these allegations are against

the Judges who constitute the Bench which decided Writ Petition

67

(C) 191 of 2019.   No discussion is required to hold that such

allegations are scandalous and amount to contempt of Court.

Shri   Vijay   Kurle   has   the   temerity   and   gall   to   make   the

accusations against 2 sitting Judges of this Court alleging that

they are criminal minded Judges, that they have twisted material

facts and have misinterpreted the settled laws of this Court.  We

fail to understand what is meant by ‘misleading legal position’.

The allegations that these Judges are trying to make the Court

their personal property and are running a syndicate and passing

favourable  orders  to  undeserving  people  to  extort   money  are

scandalous and scurrilous and no great discussion is required to

hold that they amount to contempt of Court.

72.In Para 37, on page 113 of the first complaint, Shri Vijay

Kurle   alleges   that   Shri   Nedumpara   wanted   prosecution   of   a

learned Judge   of   the   Bombay   High   Court   and   also   wanted

compensation   for   violation   of   his   fundamental   rights.     That

petition has been dismissed by the Bombay High Court.  As far

as we know that judgment has not been challenged which clearly

indicates   that   the   Bombay   High   Court   did   not   accept   the

contention of Shri Nedumpara that the judge was liable to be

prosecuted   or   that   Shri   Nedumpara   was   entitled   to   any

68

compensation.   It   is   surprising   that   thereafter   the   alleged

contemnors made the following submissions on page 114 of the

first letter:

         “So   observation   of Justice   Justice   Rohington   Fali

Nariman are prima­facie seems to be the outcome of his

frustrated  mind   or   done   to  help   Justice   Kathawala   of

Bombay High Court whose orders are set aside by Higher

Benches   for   his   misuse   of   power   with   strict   &   harsh

observation.[Trident   Steel   and   Engineering   Co.   Vs.

Vallourec   2018   SCC   OnLine   Bom   4060].  The   said

Justice Kathawala who is caught in sting opertation &

his corrupt practices are under scrutiny before  (Five –

Judge Bench of Hon’ble Bombay High Court).  Hence it

is clear that Justice Rohington Fali Nariman  tried to save

an accused Judge and in both the eventuality he is unfit

to work as a Judge of a Highest Court and is liable to be

removed   forthwith   by   using   powers   under  “In­House­

Procedure’ as done in Justice Karnan’s  case.”

Again, the allegations made are totally scandalous. Alleging that

a judge has passed an order as an outcome of his frustrated

mind is, in our opinion, a highly scandalous allegation.   The

other allegation that the order was passed with a view to help

Justice Kathawala is equally scandalous.  These allegations also

amount to contempt.

73.On Page 93 of the first letter the following allegations have

been made:

“So Division Bench of Hon’ble Bombay High Court which

decided the Writ Petition of Mr. Nedumpara did not find it

as Contempt.  Full Bench of Supreme Court did not find

69

it as Contempt but after 8 months Justice Rohington Fali

Nariman call it as contemptuous it not only being judicial

impropriety to be abide by views of larger bench but even

by   brother   Judges   but   also   proves   ulterior   motive   of

Justice Nariman.

The   Petition   for   prosecution   of   Judge   can   never   be

contempt if not being frivolous.  Rather it is duty of the

advocate to make complaint of corrupt Judges.”

74.Further   on   Page   134   of   the   first   letter   the   alleged

contemnors have made the following allegations:

       “In present case Justice Nariman had done the same

wrong.  It is done with malafide intention and for ulterior

purposes   as   ex­facie   proved   from   the   record   and

explanation given in the proceeding prasa.

XOXO) Under   these   circumstances   since   Justice

Nariman   is   Judge   of   a   Supreme   Court,   he   does   not

deserve any leniency...”

75.On Page 135 of the first letter, Shri Vijay Kurle has made

the following allegations:

    “In the present case when Justice Rohington Fali Nariman

had not taken any action on the spot i.e. on 5

th

 March,

2019 then there was no such urgency to bot to follow the

procedure  of Section 14 & Section 15 of Contempt  of

Courts   Act   1971   as   ruled   by   Full   Bench   of   Hon’ble

Supreme Court in  Dr. L.P. Mishra   Vs.   State of U.P.

(1998) 7  SCC 379 (Supra).

But Justice Rohington Fali Nariman had acted against

the procedure without any explanation as to what is the

urgency to not to follow the procedures mandated under

the law.  This itself is a ground to infer that he have been

actuated   by   an   oblique   motive   or   corrupt   practice.

70

[Vide :­ R.R. Parekh  Vs.  High Court of Gujarat (2016)

14 SCC 1]”

The allegations that “this itself is a ground to infer that he have

been actuated by an oblique motive or corrupt practice” is a totally

baseless and unfounded allegation which scandalises this Court

and lowers the majesty of this Court.  When any person whether

he be a party to the proceedings or not criticizes a judgment of a

court   he   could   do   so   as   long   as   that   party   does   not   level

allegations of malafide, ulterior motives, extraneous reasons etc.

In   the   portions   quoted   above   Shri   Vijay   Kurle   has   levelled

allegations challenging the impartiality  of Judges of this Court

and he has also stated that the orders were passed with malafide

intention and ulterior purpose.   These allegations amount to

scandalising the court and therefore there can be no manner of

doubt   that   Shri   Vijay   Kurle   is   guilty   of   having   committed

contempt of this Court.     

76.On Pages 150­154 of the first complaint Shri Vijay Kurle

has stated as follows:

“XIII)#CHARGE# PASSING   ORDER   WITH

ULTERIOR   MOTIVE   TO   SAVE   ACCUSED   JUDGE

S.J.KATHWALA   AGAINST   WHOM   “INDIAN   BAR

ASSOCIATION”   GOT   DEEMED   SANCTION   MAKES

JUSTICE   ROHINGTON   FALI   NARIMAN   LIABLE   FOR

71

PROSECUTION   UNDER   SECTION   218   OF   INDIAN

PENAL CODE.

xxx          xxx xxx

     This being the position, there was no occasion or reason

for   Justice   Rohington   Fali   Nariman   to   make   such

irrelevant, unlawful and uncalled for observation.   It is

clear that said observations are made with ulterior motive

to save his friend Justice S.J. Kathawalla and therefore

liable to be prosecuted under section 218 of Indian Penal

Code.

XIV) CHARGE   #  INABILITY   TO   INTERPRET   THE

SUPREME COURT JUDGMENT:

In   para   9   of   the   judgment   Justice   Rohington   Fali

Nariman relied upon the Constitution Bench judgment in

the case of  Sukhdev Singh Sodhi v. Chief Justice S.

Teja Singh, 1954 SCR 454  to interpret that as per said

ruling the Judge who is personally attacked has to hear

the matter himself.  In fact the law laid down in the said

judgment is exactly contrary.”

The allegation that Justice Nariman acted with ulterior motive to

save his friend Justice Kathawala for the reasons stated above is

a totally scandalous and contemptuous allegation.   The next

allegation   is   that   Justice   Nariman   acted   in   violation   of   a

judgment of this Court in Sukhdev Singh Sodhi’s case (supra).

Without   commenting   on   the   correctness   or   otherwise   of   the

allegations, the following observations under this heading are

totally contemptuous: 

    “This ex­facie proved very poor level of understanding of

Justice Rohington Fali Nariman.

….

72

But   this   provision   and   judgment   was   conveniently,

deliberately ignored by Justice Rohington Fali Nariman or

he may not know this basic law which is sufficient to

prove   his   incapacity   and   poor   level   of   understanding

which   is   sufficient   to   remove   him   forthwith   from

judiciary.”

The language used by Shri Vijay Kurle that Justice Nariman does

not even know the basic law and, therefore, is incapacitated due

to his poor level of understanding to be removed forthwith from

the judiciary is highly intemperate language which amounts to

gross contempt of Court.

77.At Page133 of the first complaint it is alleged as follows:

“In Kapol Co­op. Bank Ltd.  Vs. State of Maharashtra

2005 Cri.L.J.765  it is ruled that the term  “Abuse of

Process   of   Court”  means   act   of   bringing   frivolous,

vexations and oppressive proceedings.

The same is the act of Justice Rohington Fali

Nariman   by   bringing   Contempt   case   against   Advocate

Nedumpara.”

78.Again, at Pages 167­168 of the first complaint following has

been observed:

“So it is clear that the process of law is being grossly

abused   by   Justice   Rohington   Fali   Nariman   &   Justice

Vineet   Saran   under   impressin   that   the   Court   is   their

personal & private property.

xxx xxx xxx

73

CHARGE # BREACH OF OATH TAKEN AS A HON’BLE

SUPREME   COURT   JUDGE   BY   ACTING   PARTIALLY,

WITH   ILL­WILL   AND   NOT      UPHOLDING      THE

CONSTITUTION AND LAW. ”

For   the   reasons   stated   above   the   allegation   that   2   Judges

consider this Court as their personal property is a scandalous

allegation and amounts to contempt.

79.In the complaint filed by Shri Vijay Kurle in Para 49 on

pages 171­173, there is a reference to the complaint filed by Shri

Rashid Khan Pathan and it is stated that the other complaint

filed by Human Rights NGO is self­explanatory.  The allegations

read as follows:

     “That the another complaint by Human Right (N.G.O.) in

other matter against Justice Rohington Fali Nariman &

Justice   Vineet   Saran,   is   self­explanatory   about

incapacity,   poor   level   of   understanding,   tendency   to

undermine the authority of Supreme Court and bringing

the rule of law into disrepute and committing fraud on

power   to   grant   unwarranted   relief   to   the   undeserving

accused   and   denying   relief   to   the   deserving   victim

woman.

  xxx          xxx xxx

       That accused Justice Rohington Fali Nariman & Vineet

Saran in Criminal Appeal No.387 of 2019 [Aarish Asgar

Qureshi  vs.  Fareed Ahmed Qureshi 2019 SCC OnLine

SC 306] had with malafide intention to help accused had

observed that police report have no evidentiary value for

directing enquiry against the accused husband on the

application given by wife.

xxx xxx xxx       

74

But   accused   Judges   in   a   hurry   to   help   accused

entertained   the   appeal   against   the  order   directing   the

compliant   and   passed   order   in   utter   disregard   and

defiance of law laid down by Hon’ble Supreme Court and

also against the statutory provisions of Section 341 of

Criminal Procedure Code and acted unconstitutionally.”

Not only are these allegations scandalous and contemptuous and

undermine the authority of this Court, but this clearly shows

that the Shri Vijay Kurle was aware of the complaint filed by Shri

Rashid Khan Pathan.   This clearly indicates that Shri Rashid

Khan Pathan had not only sent the complaint to the Hon’ble

President   of   India   and   the   Chief   Justice   of   India   but   had

communicated the same to others including Shri Vijay Kurle and

therefore, this complaint was available in the public domain.

2  

nd

   Complaint dt.19.03.2019 by Shri Rashid Khan Pathan

80.We now take up the complaint filed by Shri Rashid Khan

Pathan, who is said to be the National Secretary of the Human

Right Security Council (N.G.O).  The basis of the complaint is an

order passed by two Judges of this Court (Justice R. F. Nariman

and Justice Vineet Saran) in Criminal Appeal No.387 of 2019.  In

paragraphs 4 and 6 of this complaint, the complainant made the

following allegations:­

75

Pgs. 4­5

“4.  The   present   Complaint   is   regarding  the   misuse   of

power of Justice Rohinton Fali Nariman & Justice Vineet

Saran while quashing the prosecution ordered by Hon’ble

Bombay High Court against accused Under Section 340

of Criminal Procedure Code.”

xxx xxx xxx

6. The reasoned and lawful order of High Court was set

aside by accused Judge for extraneous consideration and

in contempt of Constitution Bench judgment of Hon’ble

Supreme Court.”

81.Criminal Appeal No. 387 of 2019 was filed by a person who

was aggrieved by the order whereby the High Court had directed

that action be taken against him under Section 340 of the Cr.PC.

Vide   judgment   dt.   26.02.2019   in  Aarish   Asgar   Qureshi  v.

Fareed Ahmed Qureshi and Anr.

16

 this court set aside the said

order.     In   that   case   the   respondent   before   this   Court   was

represented by Shri Nilesh Ojha, alleged contemnor no.3 herein.

It was virtually a private case between two parties having no

element of public interest and therefore we do not understand as

to why Shri Rashid Khan Pathan was so upset by this order that

he filed a complaint in his capacity as National Secretary of the

Human Rights Security Council.

16

 2019 (4) SCALE 606 

76

82.Even   assuming   that   Shri   Rashid   Khan   Pathan,   could

criticise the judgment he should have stopped there.  But in this

case, Shri Rashid Khan Pathan did not stop at criticising the

judgment.     He   has   unambiguously   attributed   motives   to   the

Judges by using phrases such as “judges deliberately ignored the

settled legal position” or  “deliberately and conveniently ignored”

reference   to   certain   observations,   and   “deliberately

misinterpreted”   certain   judgments   cited   before   the   Court.

Further,   it   is   alleged   that   the   fact   that   the   Bench   acted   in

defiance of the Constitution Bench judgment of the Court is

sufficient to prove the mala fide of the accused Judges.  First of

all, it is not for Shri Rashid Khan Pathan to decide whether the

judgment is correct or not.  There is a legal procedure established

whereby a review petition or a curative petition could be filed.  We

cannot go into the merits of the judgment but even assuming

that the judgment is not in consonance with the judgment of the

Constitution Bench then also that is no ground to allege  mala

fide against the Judges comprising the Bench.  He has also made

allegations that the Judges have breached the oath of office and

acted in a biased manner. 

77

83. One of the reasons given by Shri Rashid Khan Pathan for

filing the complaint is that he had filed a complaint against Shri

Fali S. Nariman, Senior Advocate of this Court, alleging anti­

national activities being committed by Shri Fali S. Nariman.  In

that case, Shri Rashid Khan Pathan was represented by Shri

Nilesh  Ojha,   alleged   contemnor   no.3.     On  this   ground,   it   is

averred that Justice Nariman should not have heard the matter.

The   complaint   in   question   is   stated   to   have   been  filed   on

19.02.2019. No material has been placed on record to show

whether   notice,   if   any,   was   issued   on   this   complaint.     The

judgment in question was delivered on 26.02.2019 and there was

no request by Shri Nilesh Ojha that any of the Judges should

recuse from the hearing of the matter.  There is no material to

show that the factum of this complaint was brought to the notice

of the Hon’ble Bench.   Even if that had been brought to the

notice, we find that this should not be a sufficient ground for

recusal.  If Judges start recusing on any such frivolous grounds,

it would lead to forum hunting.  If a litigant wants to avoid any

Judge,   he   can   easily   ensure   that   a   complaint,   frivolous   or

otherwise, is filed against a Judge or a member of his family and

then   ask   for   recusal   of   the   Judge.     We   cannot   permit   the

78

judiciary to be held ransom at the hands of such litigants or

lawyers.  

84.There are other parts of the complaint by Shri Rashid Khan

Pathan that we would like to highlight:­

   Pg.16

“11) xxx

So the observations of Justice Rohinton Fali Nariman

& Justice Vineet Sareen are not only per­incuriam but

Contempt   of   law   laid   down   by   Full   Bench   of   Hon’ble

Supreme   Court   and   also   reflects   their   lack   of   basic

knowledge.”

Pg. 20

“But while passing the final order, the reference to said

observations were deliberately and conveniently ignored

by   the   accused   Judges   more   particularly   by   Justice

Rohinton Fali Nariman.”

      Pg. 33

“This judgement was relied and referred by respondent

Judges in their judgment dated 26

th

 February, 2019 but

deliberately misinterpreted it with a view to set aside the

lawful order thereby giving undue advantage to accused.”

Pg. 34

“But   the   Respondent   Judges   deliberately   ignored   the

settled legal position by Supreme Court and various High

Courts.”

Pg. 39

“Both these judgments were relied by Counsel for wife

and are in the compilation filed in the Supreme Court.

These judgments are also referred by Ld. Sessions Judge

in its order dated 12

th

  December, 2018.   Said order is

annexed with Appeal before Hon’ble Supreme Court at

Page   No.172­   194   and   abovesaid   two   judgments   are

referred in para 21 (Page No.  185 of S.L.P.) & Para 22

(Page No. 186 of S.L.P.)

79

But Respondent Judges deliberately ignored the said

legal   position   settled   by   Hon’ble   Supreme   Court   and

Therefore the said order dated 26

th

 February, 2019 is not

only   per­incurriam   but   Contempt   of   Hon’ble   Supreme

Court.”

Pg. 43

“But   the   Respondent   Judges   deliberately   ignored   to

reproduce these paras in their order with ulterior motive

to help the accused.

Moreover how the said case law is either applicable or

not applicable is not discussed in the judgment except

referring it in a cursory manner.”

Pg. 52

“But   Justice   Rohinton   Fali   Nariman   acted   in   utter

disregard and difiance of Constitution Bench’s judgment

even if it was brought to his notice.

This is sufficient to prove the malafides of the accused

Judges   i.e.   Justice   Rohinton   Fali   Nariman   &   Justice

Vineet Saran.”

Pg. 62

“But here the Respondent Judges breach the oath taken

as a Judge by acting contrary to law and in a biased

manner and therefore they forfeited their right to sit on

the chair of highest Court of the Country.”

     Pg. 71

          “38). POOR   LEVEL   OF   UNDERSTANDING   OF   A

JUDGE:­

  xxx xxx xxx”

Pg. 77

“45).Under   these   circumstance   Justice   Rohington

Fali   Nariman   having   knowledge   of   personal   enmity

between   his   father   and   Adv.   Nilesh   Ojha,   instead   of

recusing   himself,   heard   the   case   represented   by   Adv.

Nilesh Ojha and out of his earlier prejudices passed the

illegal   order   by   willful   disregard   and   defiance   of   the

various law laid down by the Hon’ble Supreme Court.”

80

85.The allegations in the portions which have been quoted

above allege that the Bench passed orders in wilful disobedience

of   law   and   committed   contempt   of   court,   that   the   judges

deliberately   and   conveniently   ignored   certain   portions   of   the

judgment cited, that they deliberately misinterpreted the orders,

that they deliberately ignored the settled legal position, that the

judges acted with ulterior motive to help the accused, and that all

this is sufficient to prove the malafides of the two judges whom

Shri   Rashid   Khan   Pathan   describes   as   accused.     These

allegations are not only false but have been made only with a

view to ensure that Justice Nariman should have recused himself

from   hearing   the   case   in   which   he   was   still   to   hear   Shri

Nedumpara on the question of punishment.  Further there is an

allegation that Justice Nariman had the knowledge of personal

enmity between his father and Shri Nilesh Ojha.  The language

used   is   not   only   objectionable,   but   by   questioning   the

impartiality, integrity, ability of the Judges and by saying that the

judges   deliberately  acted   in  a   particular   manner  and   raising

allegations of malafide against them Shri Rashid Khan Pathan

has also committed contempt of Court.

81

86.We have already extracted large portions of the letters.  Both

the letters on their face are totally contemptuous in nature.  No

litigant has a right to attribute motives to a Judge.  No litigant

has a right to question the integrity of a Judge.  No litigant has a

right to even question the ability of a Judge.  When the ability,

integrity and dignity of the Judges are questioned, this is an

attack on the institution.  It is an attack on the majesty of law

and lowers the impression of the Courts in the public eye.  The

allegations   in   the   complaints   are   scurrilous   and   scandalous.

Shri Vijay Kurle and Shri Rashid Khan Pathan do not deny that

they have sent these letters.  They, in fact, justify the sending of

these letters.   There is not even a word of regret in any of the

affidavits filed by them.  

87.We now examine the context in which these allegations have

been   made.     The   first   complaint   by   Shri   Vijay   Kurle   dated

20.03.2019 is basically in relation to the order dated 12.03.2019.

Shri Nedumpara was held guilty of contempt vide order dated

12.03.2019.   Notice was issued to him for being heard on the

issue of punishment.   This notice was made returnable within

two weeks and the record shows that this notice was actually

82

made returnable on 27.03.2019.   In the meantime, both Shri

Vijay Kurle and Shri Rashid Khan Pathan sent these complaints

praying that action be taken against the Members of the Bench.

This, in our opinion, is the grossest form of contempt because the

intention was to intimidate the Judges so that they should desist

from taking action against Shri Nedumpara.  Shri Nedumpara in

his affidavit filed in this Court stated that he barely knew Shri

Vijay Kurle and Shri Nilesh Ojha.  According to him, he did not

know Shri Rashid Khan Pathan at all.   On the basis of the

statement we have discharged Shri Nedumpara.   He, in fact,

stated that he came to know about these complaints only after

notice was issued and his colleague Mrs. Amin took out the

complaints   filed   by   Shri   Vijay   Kurle   and   Shri   Rashid   Khan

Pathan from the social media.

88.In   the   complaint   filed   by   Shri   Vijay   Kurle   there   are

references to many documents and allegations that certain issues

raised in the Court were ignored.   The order dated 12.03.2019

convicting Shri Nedumpara which is the fulcrum of the complaint

of Shri Vijay Kurle was passed without issuing notice to Shri

Nedumpara. Shri Vijay Kurle alleges ignorance of law and failure

to comply with various Constitution Bench judgments without

83

even caring to ascertain whether these judgments were actually

cited before the Bench or not.  There can be no manner of doubt

that this complaint by Shri Vijay Kurle was filed with a view to

intimidate the Judges so that no action against Shri Nedumpara

is taken.  

89.Coming to the complaint of Shri Rashid Khan Pathan.  The

same relates to the case in which Shri Nilesh Ojha was a counsel

for the respondent.  Any party who loses a matter in a Court may

turn out to be disgruntled and may feel that justice had not been

done to it.  The judgment in Aarish Asgar Qureshi (supra) was

delivered   on   26.02.2019.     Shri   Rashid   Khan   Pathan   in   his

complaint made reference to various cases which, according to

him, were cited before the Bench.  He urges that these cases were

ignored or misinterpreted by the Bench.  The question is as to

how Shri Rashid Khan Pathan came to know about these facts.

The only source of information could be Shri Nilesh Ojha.  

90.No doubt, any citizen can comment or criticise the judgment

of this Court.  However, that citizen must have some standing or

knowledge before challenging the ability, capability, knowledge,

honesty, integrity, and impartiality of a Judge of the highest

court of the land.   We are informed that Shri Vijay Kurle has

84

hardly 7 years standing at the Bar. His complaint is full of

mistakes and he has not even cared to check the spelling of the

name of the Judge who he claims has no knowledge of law.  His

professional credentials are not known and we fail to understand

how can he adorn the robes of a Judge to pass judgment on the

Judges of the highest court, that too by using highly intemperate

language and language which casts a doubt not only on the

ability of the Judges but scandalises the Court and lowers the

dignity and reputation of this Court in the eyes of the general

public.  These sort of scandalous allegations have to be dealt with

sternly and nipped in the bud.   As far as Shri Rashid Khan

Pathan is concerned, he professes to be the National Secretary of

an NGO.  Other than that, it does not even appear that he is a

lawyer.  What was the public interest in raking up issues with

regard to a litigation which had no element of public interest?  It

deals mainly with quashing of the proceedings initiated by the

Bombay High Court against a party under Section 340 of the

CrPC.   There is no explanation as to what the case of  Aarish

Asgar Qureshi (supra) has got to do with this case.  It is not as if

somebody has been put behind bars or the human rights of any

person had been violated.  Shri Rashid Khan Pathan is basically

85

waging a war against the Members of the Bench and against this

Court at the instance of Shri Nilesh Ojha, if not Shri Nedumpara

because in his complaint he states that Shri Nilesh Ojha was the

lawyer for the respondent before the Court and could be the only

person who could have supplied the material to Shri Rashid

Khan Pathan.   

Alleged Contemnor No. 3­Shri Nilesh Ojha

91.This brings us to Shri Nilesh Ojha, alleged contemnor no. 3.

At the outset, we may point out that Mr. Nedumpara in his

discharge application has very clearly disassociated himself from

the letters and has stated that he barely knows Shri Vijay Kurle

and Shri Nilesh Ojha and has also stated that he has no concern

with the communication sent by them. This is not the stand of

alleged contemnor no. 3, Mr. Nilesh Ojha.   He is the National

President of the Indian Bar Association of which Mr. Vijay Kurle

is the State President. During these entire proceedings he has

relied upon a technical objection that he has not signed the

letters, but the tenor of his written submission as well as the

various affidavits again show that he has not disassociated from

what has been said in the complaint.   In fact, he has tried to

86

justify the same.   The cat comes out of the bag when we go

through Para 12.41 of the discharge application filed by Shri

Nilesh Ojha.  The following averments are extremely relevant:

“12.41.That, the entire letter dated 23.03.2019 sent by

Adv. Milind Sathe nowhere states that which part of

Complaint given by me, Adv. Vijay Kurle,& Rashid Khan

Pathan is wrong or incorrect…”

This clearly indicates that the letters sent by Shri Vijay Kurle and

Rashid Khan Pathan were sent with the knowledge and consent

of Shri Nilesh Ojha.  

92.We may also now refer to some other facts.  The complaint

of Rashid Khan Pathan is based on the case which was argued by

Shri Nilesh Ojha.   He has made various allegations that some

arguments   were   raised   by   Shri   Nilesh   Ojha   which   were   not

considered by the Bench or were brushed aside.  He could have

come to know about this only if Shri Nilesh Ojha had told him

and therefore, it cannot be believed that Shri Nilesh Ojha was not

aware or did not support what was said in the complaint of Shri

Rashid Khan Pathan.  The conduct of Shri Nilesh Ojha even while

arguing the matter was to support each and every thing said in

the complaints filed by Shri Vijay Kurle and Shri Rashid Khan

Pathan.  He may not have signed the complaint but we have no

87

doubt  in our  mind  that   both these  complaints  were  sent   in

coordination with each other.   In fact, Shri Vijay Kurle in his

complaint refers to the complaint made by Shri Rashid Khan

Pathan.     If   the   complaint   of   Shri   Rashid   Khan   Pathan   is

addressed only to the President of India and the Chief Justice of

India, which was sent on 19.03.2019 how could Shri Vijay Kurle

on 20.03.2019 make reference to the allegations in the complaint

made by Shri Rashid Khan Pathan and support the same unless

he had read them. 

93.As far as the complaint of Shri Vijay Kurle is concerned, it is

nothing   but   a   proxy   battle   for   Shri   Nedumpara.   If   Shri

Nedumpara did not know Shri Vijay Kurle, how could such a

detailed complaint running into 183 pages have been filed by

Shri   Vijay   Kurle   on   20.03.2019   when   the   matter   of   Shri

Nedumpara was still pending in this Court.  This Court convicted

Shri   Nedumpara   for   contempt   of   Court   by   judgment   dated

12.03.2019   and   directed   Shri   Nedumpara   to   appear   so   that

punishment could be imposed on him for contempt of Court.  The

matter was listed on 27.03.2019.   In our opinion, both these

complaints were sent to the President of India with a view to

88

browbeat this Court so that this Court is terrorised into not

taking action against Shri Nedumpara.  In a matter which was

still   pending   in   so   far   as   imposition   of   punishment   was

concerned, Shri Vijay Kurle and Shri Rashid Khan Pathan had no

business sending these communications.  These communications

were widely circulated on social media, as is apparent from the

affidavit of Mrs. Rohini M. Amin filed in the present case where

she has stated that she obtained a copy of the complaint from the

social   media.     Shri   Rashid   Khan   Pathan   had   addressed   his

complaint only to the President of India and the Chief Justice of

India.  As far as the complaint of Shri Vijay Kurle is concerned, it

is addressed to many other persons including all Judges of the

Supreme Court, all Judges of all the High Courts, all State Bar

Councils and the Bar Council of India.  Obviously, the President

of India or the Chief Justice of India did not put this complaint

on social media and only Shri Rashid Khan Pathan could have

done so.  It was also obvious that this was done only with the

active connivance and with the consent of Shri Nilesh Ojha since

he is the President of the Indian Bar Association.  It is only when

notice of contempt was issued, that Shri Nedumpara stated that

he does not know Shri Vijay Kurle, Shri Nilesh Ojha and Shri

89

Rashid Khan Pathan and totally disassociated himself from the

complaints.  As far as Shri Nilesh Ojha is concerned, he says that

he has not sent the complaint nor the same was issued with his

knowledge.  However, till date Shri Nilesh Ojha has not sent any

communication to anybody or in the public domain that he has

disassociated himself with the complaint of Shri Vijay Kurle. Shri

Nilesh Ojha is the President of the Indian Bar Association.   The

complaint is sent by Shri Vijay Kurle who is the State President

of the Maharashtra and Goa Unit of Indian Bar Association.  This

was a complaint by Shri Vijay Kurle not in person but in his

official capacity as State President of the Maharashtra and Goa

Unit of the Indian Bar Association.   Shri Nilesh Ojha is the

President of the Indian Bar Association.  When a member of the

body of lawyers sends such a vitriolic communication making

scandalous allegations against Judges the head of such body

cannot shirk responsibility for the same.  The head should either

immediately   send   a   contradiction   or   otherwise   it   has   to   be

presumed that the complaint has been sent with his knowledge,

consent and approval.

90

94.In view of the facts discussed above, we are of the clear view

that the complaint sent by Shri Vijay Kurle was in connivance

and at the behest of Shri Nilesh Ojha.   Therefore, we have no

doubt in our mind that all three i.e. Shri Vijay Kurle, Shri Rashid

Khan Pathan and Shri Nilesh Ojha were working in tandem and

making   scurrilous   and   scandalous   allegations   against   the

Members of the Bench, probably with the intention that the

Members of the Bench would thereafter not take action against

Shri Nedumpara.

Defence of Truth

95.Though not so much in the oral arguments but in the

written arguments the alleged contemnors have also raised the

plea of truth as a defence.  Truth as a defence is available to any

person  charged  with contempt  of  Court.     However,  on  going

through all the written arguments and the pleadings, other than

saying that the Judges had misinterpreted the judgments of this

Court or had ignored them or that Justice R.F. Nariman was

biased, there is no material placed on record to support this

defence.  The allegations are also scurrilous and scandalous and

91

such allegations cannot be permitted to be made against the

Judges of highest Court of the country.

96.Keeping in view the aforesaid discussion, we hold all three

alleged   contemnors   i.e.   Shri   Vijay   Kurle,   Shri   Rashid   Khan

Pathan, and Shri Nilesh Ojha, guilty of contempt.  

97.We   place   on   record   our   appreciation   for   the   valuable

assistance rendered by Shri Siddharth Luthra, amicus curiae.

We also reject all the baseless allegations levelled against him by

the contemnors.

98.  The matter be now listed on 01.05.2020 for hearing the

contemnors on the issue of sentence, through video conferencing.

…………………………… .J.

(Deepak Gupta)

…………………………… .J.

(Aniruddha Bose)

New Delhi

April 27, 2020

92