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In Re : Hon''ble Mr. Justice C.S. Karnan

Supreme Court Of India · Decided on 8 February 2017 · Citation: (2017) 1 RCRCivil 1016 : (2017) 1 RecentApexJudgments(RAJ) 580 : (2017) 2 Scale 276 : (2017) 2 SCC 757

HON’BLE JUDGES
Jagdish Singh Khehar, CJ · Dipak Misra, J. Chelameswar, J · Ranjan Gogoi, J · Madan B. Lokur, J · Pinaki Chandra Ghose, J · Kurian Joseph, J
ACTS & SECTIONS REFERRED
Contempt of Courts Act, 1971 — Section 12, Section 14
RESULT
Disposed Of
CASE NUMBER
Suo Motu Conmt. Pet.(C) No. 1 of 2017
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Judgment

5 paragraphs · 158 words
1.

Issue notice to Shri Justice C.S. Karnan, returnable on 13.02.2017.

2.

The Registry is directed to ensure, that a copy of this order, and the letters taken note of while issuing notice, are furnished to Shri Justice C.S. Karnan, during the course of the day, through the Registrar General of the Calcutta High Court.

3.

Shri Justice C.S. Karnan, shall forthwith refrain from handling any judicial or administrative work, as may have been assigned to him, in furtherance of the office held by him. He is also directed to return, all judicial and administrative files in his possession, to the Registrar General of the High Court immediately.

4.

Shri Justice C.S. Karnan shall remain present in Court in person, on the next date of hearing, to show cause.

5.

The learned Attorney General has assisted us during the course of hearing, today. We request him to assist us, during the course of further proceedings in the matter.