Allow Cookies!
By using our website, you agree to the use of cookies
After Justice AM Khanwilkar found it suitable to recuse himself from the issue on Monday, a Supreme Court bench of Chief Justice Dipak Misra and Justice DY Chandrachud heard the Special Leave Petition (SLP) favored by Kamini Lau, Additional District Judge (ADJ), Tis Hazari Courts, against the judgment dated December 22, 2017 of the Delhi High Court. By the judgment, a division bench of the High Court has directed the beginning of criminal hatred proceedings against the ADJ. Furthermore, the division bench has ordered an administrative enquiry against the ADJ asking her that why departmental action shouldn’t be started against her. The High Court required the concerned Annual Confidential Reports (ACR) Committee of the Court to take note of the conduct of the ADJ in putting forth "inadmissible and unwarranted statements" against a single judge of the court.
The judgment of the division bench of the High Court was delivered on four applications moved by the ADJ looking for the expunction of allegedly adverse observations made by a single judge of the High Court during the hearing of the appeals emerging out of the judgments of the ADJ. The ADJ additionally prayed for the expunction of the direction of the single judge to allude to the judgments of the ADJ impugned before himself to the important Committee of Inspecting judges. The Apex Court, in the afternoon on Monday, required the ADJ to deliver an apology to the Delhi High Court. The matter has been scheduled for January 22.
86540
103860
630
114
59824