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Judgment
S.K. Mookerji, J.—All the five contemners are present in the Court and they have filed a joint affidavit tendering their unconditional apology to the Court. They have also not disputed the facts of the case. We have heard learned counsel for the alleged contemners.
2 In a civilised society and more so in a Court of law, a lawyer specially a junior lawyer is supposed to behave in a very decent manner and extend full assistance to the Court in deciding the case and maintain the highest tradition of the Court. The Court is not a place for bringing trade union culture of raising slogan "ZINDABAD OR MURDABAD". The unconditional apology of the alleged contemners is accepted with a note of caution to them that they should not repeat or enact the scene again before any Court The contemners are junior lawyers and are not at the threshold of their career as such this Court is taking a lenient view in the matter giving them an opportunity to improve themselves. We are sure, that they shall not mislead themselves in future and be good and responsible lawyers soaked and saturated, in the highest traditions of the Court.
We have accepted unconditional apology of the contemners. Therefore, the notice issued to them is discharged. The cost is made easy.