1995 AIR SCW 371 ::(1994) 56 DLT 241 ::1994 CriLR(SC&MP) 792 ::1994 SCC (Cri) 1578 ::(1994) 3 RecCriR 530 ::1994 CriLR(SC MAH GUJ) 792 ::(1994) 24 All LR 559 ::(1995) 1 SCT 545 ::(1994) 5 ServLR 621 ::(1995) 1 LandLR 61 ::(1994) 6 JT 290 (SC)

Supreme Court Of India

Hon'ble Judge(s): M. N. Venkatachaliah, R. M. Sahai, S. Mohan , JJJ

Contempt of Courts Act (70 of 1971) , S.2— Petitioner - Students approaching High Court against change in examination dates - Their petition dismissed - Petitioners trying to assault authority of University outside Court - Contempt proceedings initiated against them - Supreme Court refused to interfere as contempt is essentially a matter for the Court concerned, and what actually happened outside Court had to be ascertained - Supreme Court also directed petitioner students to appear before the High Court and tender their unconditional apology. Constitution of India , Art.136— (Para 6)