Full Judgment Text
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PETITIONER:
MADHU LIMAYE AND ANR.
Vs.
RESPONDENT:
VED MURTI & ORS.
DATE OF JUDGMENT:
10/09/1970
BENCH:
HIDAYATULLAH, M. (CJ)
BENCH:
HIDAYATULLAH, M. (CJ)
SHELAT, J.M.
BHARGAVA, VISHISHTHA
MITTER, G.K.
VAIDYIALINGAM, C.A.
RAY, A.N.
DUA, I.D.
CITATION:
1971 AIR 2608 1971 SCR (1) 145
ACT:
Supreme Court-Language of court is English-Intervener
seeking permission to argue in Hindi-Such permission, could
not be extended when counsel on both sides and several
members of Bench could not follow arguments in Hindi-
Alternatives suggested by court not accepted by intervener-
Intervention must be cancelled.
HEADNOTE:
R was allowed to intervene in a petition for a writ of
habeas corpius under Art. 32 of the Constitution. He was
allowed, at hi-, request,. to address the court in Hindi but
counsel on both sides as well as several members of the
Bench were unable to follow his argument. He was asked by
the court to address the court in English, or to allow his
counsel to present his case, or to give written arguments in
English. He refused to accept any of these suggestions.
HELD : In the circumstances it was futile to allow the
intervener to continue his arguments in Hindi. The language
of the court being English and the intervener not being
agreeable to any of the suggestions made to him, the only
alternative for the court was to cancel his intervention.
JUDGMENT:
ORIGINAL JURISDICTION : Writ Petition No. 307 of 1970.
Petition under Art. 32 of the Constitution of India for a
writ in the nature of habeas corpus.
Petitioner No. 1 appeared in person.
K. Rajendra Chaudhuri and Pratap Singh, for petitioner No.
2.
C. D. Daphtary, L. M. Singhvi and O. P. Rana, for the
respondents.
Niren De, Attorney-General, R. H. Dhebar, H. R. Khanna,
S. P. Nayar and R. N. Sachthey, for Attorney-General and
Union of India.
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S. C. Agarwal, D. P. Singh and Rai Narain (in person), for
the intervener.
ORDER
Mr. Rai Narain yesterday insisted on arguing in Hindi. He
was heard for sometime with a view to see whether we could
follow him, simply because this is a habeas petition
involving the liberty of the citizen. Because of the
importance of the case, we heard him for sometime, but the
Attorney-General, Mr. Daphtary who is opposing him and some
of the members of the Bench could not understand the
arguments made in Hindi yesterday. In these circumstances,
it is futile to permit Mr. Raj Narain to continue his
146
arguments in Hindi. He has a counsel Mr. D. P. Singh
already in attendance and helping him. We suggested the
following three alternatives,
(a) that he may argue in English; or
(b) he may allow his counsel to present his case; or
(c) he may give his written arguments in English.
The language of this Court is English (see Art. 348 of the
Constitution). If Mr. Raj Narain is not agreeable to these
suggestions, and we understand, he is not, the only
alternative for us is to cancel his intervention. We order
accordingly.
G.C.
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