Supreme Court: The Bench comprising of Madan B. Lokur, S. Abdul Nazeer and Deepak Gupta, JJ., addressed a petition concerning the defiance of the Court orders in regard to the sealing operations by a Member of Parliament.

The learned Amicus Curiae, Ranjit Kumar filed a report in the Court which stated that Manoj Tewari, being a Member of Parliament acted in defiance of the Apex Court’s order by breaking the seal of premises during the sealing operations being conducted in accordance to the orders of the Court.

Therefore, by taking into consideration the report of the monitoring committee in which it was stated that there had been violation of orders of the Court and interference in the administration of justice which is clearly Contempt of Court. The Bench, in order of the Contempt of Court, issued a notice to the contemnor and asked to return on 25-09-2018.

Further, learned counsel who appeared on behalf of the East Delhi Municipal Corporation stated that he would like to take instructions from the East Delhi Municipal Corporation which had filed an FIR against the contemnor and was also conducting the sealing operations. [M.C. Mehta v. Union of India, Sealing In Re; 2018 SCC OnLine SC 1615, order dated 19-09-2018]

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