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Case filed by CBI Director Alok Verma and NGO Common Cause challenging the decision of the central government to send Verma on leave was heard today. However, the matter took unexpected turn today when CJ Ranjan Gogoi expressed displeasure over a report of “The Wire” which has contents of response handed out by Alok Verma to the Central Vigilance Committee (CVC) Report which was supposed to be in sealed cover. A copy of the report was handed over to Fali Nariman while the Chief Justice was recorded remarking, “As the most respected Senior at the Bar we had given this responsibility to you”.
Earlier, Chief Justice Gogoi was heard opining against the “mention” made by Advocate Gopal Sankaranarayanan seeking time beyond the stipulated deadline on Monday for filing Verma’s response, praying that Tuesday’s hearing be adjourned. To this Fali Nariman expressed his displeasure contending he was not informed about the same and hence should be considered unauthorized. The AOR advanced that they were authorized by their client to ‘mention’.
Fali Nariman defended the article on The Wire handed over to him by contending that the article was about Verma’s response to CVC and it was published before the Supreme Court order to which Gogoi remarked, “We did not give the article to you as a counsel for Alok Verma”. The wire also clarified their stance via a twitter post clarifying that their story was based on Verma’s responses to the question posed by the CVC and not the replies submitted to the Supreme Court.
The court adjourned the matter for November 29 “For reasons which the Court is not inclined to record”.
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