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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOs. 632-633 OF 2017 [@ SPECIAL LEAVE PETITION (C) Nos. 25552-25553 OF 2011 ] PRABHA SHARMA                                Appellant (s)

                               VERSUS SUNIL GOYAL & ORS.                           Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.

2. The  appellant  is  aggrieved  by  certain observations  in  the  impugned  Judgment,  which according to the appellant, are adverse in nature.

3. Having  gone  through  the  impugned  Judgment,  we find that the Court, in the impugned Judgment, has mainly  stated  the  legal  position,  making  it  clear that the judicial officers are bound to follow the Judgments  of  the  High  Court  and  also  the  binding nature of the Judgments of this Court in terms of Article 141 of the Constitution of India.

4. We do not find any observation in the impugned Judgment  which  reflects  on  the  integrity  of  the appellant.  Therefore, it is not necessary to expunge any of the observations in the impugned Judgment.

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5. The  learned  counsel  for  the  appellant  submits that based on this Judgment, disciplinary proceedings have been initiated against the appellant by the High Court.  We make it clear that the High Court is at liberty to proceed with the disciplinary proceedings and  arrive  at  an  independent  decision,  however, uninfluenced by any of the observations made in the Judgment.

6. Since  the  disciplinary  proceedings  initiated against the appellant have been pending for long, we request  the  High  Court  to  finalise  the  same expeditiously.

7. In  view  of  the  above,  the  civil  appeals  are disposed of.

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ A. M. KHANWILKAR ]  

New Delhi; January 17, 2017.