Seema Sapra vs General Electric Co. and Others

We have been forced to rise from the court to dictate this order in view of the conduct of the petitioner herein. When the matter was called out, the petitioner opened by making a request for adjournment to file an application in respect of the second tender called by the respondents. She continued by making submissions on the merits of the writ petition and thereafter proceeded into lodging a personal attack on the court. The petitioner presses for recusal of this Bench from hearing this writ petition.

Several proceedings prior hitherto have been recorded by the court with regard to the conduct of the petitioner before us. Commencing with arguing on merits, she proceeds to level unfounded and baseless allegations against the court Previous orders (including the orders dated 18th April, 2013, 29th April, 2013, 1st May, 2013, 16th May, 2013, 31st May, 2013 and 18th July, 2013) in this case reflect the anxiety of the petitioner and the apprehension she entertains of danger to her life as well as mala fide against all and sundry.

We have borne such conduct with patience, only because of our concern that the petitioner, a highly qualified lawyer, has claimed that she has been rendered homeless and is residing in her car. Such existence has to create pressures and leave an impact on any person. The conduct of the petitioner recorded by us in the previous orders manifest that the petitioner is in dire need of assistance.

We have even ordered police protection for her.

It is noteworthy that notice for criminal contempt has been issued against the present petitioner which is subject matter of criminal contempt bearing which was listed prior to the present writ petition today and adjourned to 30th September, 2013. The instant writ petition came to be taken up thereafter.

In this background, we would not like to hear this petition any further.

Subject to orders of Hon''ble the Acting Chief Justice, this writ petition be listed before another Bench.

CM No. 6096/2013

By way of this application, the petitioner has prayed that this Bench (both of us) rescue itself from hearing the matter. Therefore orders thereon have to be recorded by us. We are compelled to note that even in this application the petitioner has made unfounded and false averments in respect of court proceedings which would invite proceedings under the Contempt of Court Act against her. We have desisted from taking any action for the reasons noted in the order on the writ petition. The application also contains vexatious and scandalous averments which would require to be struck off from the record.

In view of the order recorded on the writ petition, the prayer made in the application is satisfied.

The application is so disposed of.