SEEMA SAPRA vs. COURT ON ITS OWN MOTION

1 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S).1238 OF 2019 (DIARY NO.10342 OF 2016) With (Interlocutory Application Nos.128666/2017, 123144/2017, 122625/2017, 127773/2017, 30030/2018, 112422/2018 and 110313 of 2019) Seema Sapra    ..…Appellant(s)  Versus Court On Its Own Motion  ….Respondent(s) With  Writ Petition (C) No.13 of 2018  (alongwith C.M.P. No.4015 of 2018 and Interlocutory Application Nos.62789 of 2019, 99303 of 2019 and 61232 of 2019) &  Writ Petition (C) No.1027 of 2018 (alongwith C.M.P. Nos.122904 of 2018 and 97450 of 2018)   O R D E R  1. The   instant   criminal   appeal   has   been   preferred   under Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.08.14 14:25:46 IST Reason: Section 19(1) of the Contempt of Courts Act, 1971 assailing the 2 th judgment of the High Court of Delhi dated 17  December, 2015 holding   the   appellant  guilty   of   having   committed   contempt  of Court and imposing punishment of imprisonment for a period of one month and a fine of Rs.2,000/­ (Rupees Two Thousand Only) to be deposited within a period of three months from the date of the order, failing which undergo a further term of imprisonment of one month with a further direction restraining the appellant to argue as an advocate or in­person, except in her defence, before any Bench of the High Court of Delhi or any Court or Tribunal subordinate to the High Court of Delhi for a period of two years th from the date of passing of the impugned judgment dated 17 December, 2015.  The appellant had been exempted from surrendering vide 2. th order of the Chamber Judge dated 9  October, 2017. Notice was issued on the applications as well as on the appeal vide order th dated 26  March, 2018, which has been duly served.  3. We have heard the parties. During the course of hearing, the appellant­in­person made an oral request that this Bench ought to recuse from hearing the matter which fact has been 3 th noted in our order dated 11   April, 2019 while reserving the order. The same reads thus: “We have heard the petitioner in­person.  She is at liberty to file additional documents, which were referred to during the course of argument or any further document(s) which she intends to file.   She prays for four weeks’ time to do so.  Appropriate   order   will   be   passed   after   the additional document(s) are filed.  After hearing the petitioner in­person for almost two hours and this order being dictated, the petitioner submits   that   this   Bench   should   not   hear   these matters.   Even this submission will be considered in the order   that   we   may   pass   after   considering   the document(s).  Orders reserved.” 4. Instead of filing additional documents in terms of the liberty given to the appellant in the aforementioned order, she moved an th I.A. No.62789 of 2019 in Writ Petition (C) No.13 of 2018 on 12 April, 2019. We will take it up for consideration while dealing with the main writ petition in which the same has been filed. For the present, suffice to point out that one of the reliefs claimed in the said application is that the cases be listed before a Bench not comprising of one of us (A.M. Khanwilkar, J.). The appellant, 4 th however, mentioned the matter on 6   May, 2019 to inform the Court about filing of the said application. Since the mentioning was done before a different Bench, the application could not be nd taken up for hearing and was directed to be listed on 2   July, nd 2019. Again, on 2   July, 2019, the cases were listed before a different Bench and not the same combination which had heard th the matters on 11   April, 2019. It was, therefore, ordered that the cases be listed before the same Bench which had heard the th matter   on   11   April,   2019   and   reserved   order   therein. th Accordingly, the cases were listed on 12  July, 2019 before the specially   constituted   Bench.   After   hearing   the   appellant­in­ person, the Court passed the following order: “We have heard the petitioner­in­person on the applications for issue of appropriate directions/order and for modification of previous Court order, for over one hour.   After hearing the petitioner­in­person for quite some time, we asked her to confine her arguments to the issues which may require our consideration. She submitted that one of us (A. M. Khanwilkar, J.) should recuse.   For   that,   she   invited   our   attention   to   the averment made in I.A. No.62789 of 2019 in particular. Such request cannot be accepted merely for asking by the   petitioner­in­person.   Reasons   for   not   accepting that prayer will be elaborated in the order to be passed as noted in our previous order dated 11.04.2019.  5 It is open to the petitioner to file list of dates and/or   any   other   relevant   document(s),   if   she   so desires. That be filed within two weeks.  We reiterate that all aspects will be considered and   appropriate   orders   passed   on   the   concerned proceedings, to be pronounced later.” We   must,   at   the   outset,   deal   with   the   gravamen   of   the 5. apprehension of the appellant as to why she has insisted for recusal of one of us (A.M. Khanwilkar, J.). Even on a liberal reading   of   the   averments   in   the   stated   application,   the apprehension of the appellant is founded on the allegation that she   may   not   get   justice   from   the   Bench   as   Justice   A.M. Khanwilkar   is   well   acquainted   with   the   Advocates   who incidentally are members of the Supreme Court Bar Association against whom personal allegations have been made by her in the accompanying writ petition. 6. We must usefully refer to   Court On Its Own Motion Vs. 1  (paragraph 28), in which it has been observed as follows: State “The path of recluse is very often a convenient and a soft option. This is especially so since a Judge really has no vested interest in doing a particular matter. However, the oath of office taken under Article 219 of the Constitution of India enjoins the Judge to duly and faithfully and to the best of his knowledge and 1  MANU/DE/2758/2007 6 judgment, perform the duties of office without fear or favor   affection   or   ill   will   while   upholding   the constitution   and   the   laws.   In   a   case,   where unfounded   and   motivated   allegations   of   bias   are sought   to   be   made   with   a   view   of   forum hunting/Bench preference or brow­beating the Court, then,   succumbing   to   such   a   pressure   would tantamount to not fulfilling the oath of office.”   It is also pertinent to remind ourselves of the dictum of Lord Denning   who   observed   in   R.   Vs.   Metropolitan   Police 2 Commissioner ex p. Blackburn   as under: “All we would ask is that that those who criticize us will remember that, from the nature of our office, we cannot reply to their criticism. We cannot enter into public controversy. Still less into political controversy. We   must   rely   on   our   conduct   itself   to   be   its   own vindication.   Exposed   as   we   are   to   the   winds   of criticism, nothing which is said by this person or that nothing which is written by this pen or that, will deter us from doing what we believe is right; nor, I would add, from saying what the occasion requires provided that it is pertinent to the matter in hand. Silence is not an option when things are ill done.”  7. Reverting   to   the   present   cases,   it   is   noticed   from   the impugned judgment that around 28 Judges of the High Court of Delhi, who had heard the writ petition filed by the appellant, had nd to recuse by the time the writ petition was finally decided on 2 March, 2015. Even after filing of the instant criminal appeal at least three Judges of this Court have recused themselves, for one 2  (1968) 2 AII ER 319 7 reason or the other. Not only that, the appellant had moved a formal application being I.A. No.30030 of 2018 in the present th appeal   to   recall   the   order   passed   on   7   February,   2018 appointing Senior Advocate Mr. Vikas Singh as Amicus Curiae, as she had strong objection to his appointment. Similarly, the appellant had filed I.A. No.111244 of 2017 for recall of order th dated 27   October, 2017 appointing Ms. Pinky Anand, learned Additional Solicitor General to assist the Court as Amicus Curiae. That application was also allowed by this Court vide order dated th 4  December, 2017.  8. Be that as it may, after the matter was assigned to this Bench during the hearing, which lasted for more than two hours th on 11  April, 2019, the appellant had orally suggested that this Bench should not hear the cases as has been noted in the said order. On that day, the Court reserved its order giving liberty to the   appellant   to   file   additional   documents   to   reinforce   her arguments on the merits of the contempt proceedings, as insisted by her during the oral submission. Instead of availing of that liberty, the appellant chose to file I.A. No.62789 of 2019 in Writ Petition (C) No.13 of 2018 praying for recusal of one of us (A.M. 8 Khanwilkar,   J.).   However,  keeping   in  mind  the   totality   of   the situation, the Court declined her prayer as recorded in the order th dated 12  July, 2019.  9. Indubitably, it is always open for a Judge to recuse at his own volition from a case entrusted to him by the Chief Justice. But, that may be a matter of his own choosing. Recusal, at the asking of the litigating party, cannot be countenanced unless it deserves  due  consideration and  is  justified.  We   draw  support from the exposition of the Constitution Bench in  Supreme Court Advocates­On­Record Association and Another Vs. Union of 3 India . It must never be forgotten that an impartial Judge is the quintessence for a fair trial and one should not hesitate to recuse if there are just and reasonable grounds. At the same time, one cannot be oblivious of the duty of a Judge which is to discharge his responsibility with absolute earnestness, sincerity and being true to the oath of his/her office. After perusal of the assertions made in the stated I.A.s, we have no hesitation in observing that the same  are  devoid  of merit and  without any substance. To observe sobriety, however, we say no more. 3  (2016) 5 SCC 808 9 10. Reverting to the criminal appeal, after hearing the parties and the same being a statutory appeal preferred by the appellant against the finding of guilt and punishment under the Contempt of   Courts   Act,   1971,   the   same   requires   due   consideration although there is a delay of 32 days as stated in I.A. No.128666 of 2017. The delay in filing appeal is condoned in terms of this order. Appeal be registered by the office. The appeal is admitted. Fresh notice be issued to the respondents.   11. The   appellant   has   prayed   for   stay   of   operation   of   the impugned judgment and order pending hearing and decision on this appeal. As it appears from the record that two years period for which the appellant has been restrained from appearing in the High Court of Delhi and Courts Subordinate thereunder in terms of the impugned judgment is already over, nevertheless we consider   it   appropriate   to   stay   the   effect   of   the   impugned th judgment and order dated 17  December, 2015 until disposal of the appeal.  Accordingly,  prayer for  stay  is  disposed  of  in the above terms. 10 Now, we may take up the other applications filed by the 12. appellant in the criminal appeal under consideration in seriatim. I.A. No.128666 of 2017 IN Criminal Appeal Diary No.10342/2016 13. This   application  is  for  condoning   delay   in filing   criminal appeal. As noted in paragraph 10 above, the same is allowed.  I.A. No.30030 of 2018 IN Criminal Appeal Diary No.10342/2016 14. By  this   application,   appellant   has   prayed   that  the   order th dated 7   February, 2018 appointing Senior Advocate Mr. Vikas Singh be recalled. That prayer has been granted in terms of order th dated   30   July,   2018   passed   by   the   Court.   The   other   relief claimed in the application is to issue notice to the office of the Attorney   General   for   India,   which   is   similar   to   one   made   in another application filed by the appellant. As the criminal appeal has been admitted, the Registry shall proceed in the matter as 11 per   the   Rules.   Hence,   no   further   orders   are   required   in   that regard.  15. The appellant has then prayed for giving a qualified lawyer; to give appellant a full and fair hearing in the matter. The record shows that fair hearing has been given to the appellant thus far; and it would be extended even after admission of the appeal. No formal order is required in that regard.  Accordingly, the application under consideration is disposed 16. of.  I.A. No.123144 of 2017 IN Criminal Appeal Diary No.10342/2016 17. By this application, appellant has prayed that hearing of the appeal be referred to a Five Judge Constitution Bench of this Court. This prayer, to say the least, is premature. For, so long as the Court  does   not  take  up   the  appeal for   final hearing,   the question  of   referring   the   matter   to  a  Five  Judge   Constitution Bench   that   too   before   the   appeal   is   admitted   cannot   be 12 countenanced. This application is disposed of while giving liberty to the appellant to persuade the Court at the time of final hearing of   the   appeal   to   refer   the   case   to   a   Five   Judge   Constitution Bench. If the concerned Court finds merit in that submission, the Court may accede to that prayer. This application is disposed of accordingly.  I.A. No.122625 of 2017 IN Criminal Appeal Diary No.10342/2016 18.    By this application, appellant has prayed for a direction to summon the paper book and the electronic record of Delhi High Court in Writ Petition (C) No.1280 of 2012, Contempt Case (Crl.) No.2/2014,   Contempt   Case   (Crl.)   No.3/2012   and   O.M.P. No.647/2012. As the present appeal arises from Contempt Case (Crl.) No.2/2014, and the appeal having been admitted for final hearing, the Registry may take steps as per the Rules in that regard. So far as the record of other proceedings referred to in this application, we keep it open to the appellant to make that request at the final hearing of the present criminal appeal. That 13 request   can   be   considered   at   the   appropriate   stage.   The application is disposed of accordingly.  I.A. No.127773 of 2017 IN Criminal Appeal Diary No.10342/2016   By this application, appellant has sought direction against 19. the Registry of this Court to ensure that the records of these cases are maintained properly. The grievance in this application is founded on some clerical error in the order passed by this Court in the past. It is seen that the same has been rectified.  20. We are of the view that no general direction to the Registry as prayed is warranted. Inasmuch as, the Registry is required to maintain and secure the record of all cases as per the Rules and if there is some error in the records, it is always open to the parties to bring it to the notice of the Court. As and when such occasion arises in future, appropriate direction can be given by the Court. The application is disposed of accordingly. I.A. No.112422 of 2018 IN Criminal Appeal Diary No.10342/2016 14 21. By this application, appellant has prayed that she may be permitted to place on record documents mentioned in paragraph Nos.10, 11 and 12 of the application which according to her are fraudulent, invalid and forged documents. The same were filed before the High Court of Delhi in Writ Petition (C) No.1280 of 2012 on behalf of General Electric Company, GE India Industrial Private Limited and GE Global Sourcing India Private Limited.  22. As regards the contempt proceedings, in relation to which the instant criminal appeal arises, the question is limited to the th utterances made by the appellant before the High Court on 6 May, 2014; and as to whether the same would constitute criminal contempt in the face of the Court. No other issue is required to be considered. Suffice it to observe that the stated documents have no   relevance   to   the   question   required   to   be   answered   in   the present criminal appeal regarding the alleged utterances made by the appellant  before  the  Delhi High Court.  The  application is disposed of accordingly.  I.A. No.110313 of 2019 IN 15 Criminal Appeal Diary No.10342/2016 th 23.   This application has been filed on 26  July, 2019 after the th matters were heard lastly on 12  July, 2019, praying for listing of cases before a Bench not comprising of Justice A.M. Khanwilkar and Justice Ajay Rastogi. For the reasons already noted hitherto and for rejecting the prayer in I.A. No.62789 of 2019 in Writ petition  (C)  No.13   of   2018,   this   application   should   follow  the same suit and is rejected.  Writ Petition (C) No.13 of 2018 (Under Article 32 of the Constitution of India) 24. By this writ petition under Article 32 of the Constitution of India,   the   petitioner   has   sought   mandamus   against   the respondents   to   ensure   that   the   petitioner,   who   claims   to   be whistle­blower is not poisoned or harmed or harassed or targeted or followed in any manner and her complaint regarding sexual harassment  against  the   two  named  members   of  the   Supreme Court Bar Association be proceeded as per law. The petitioner has prayed as follows: 16 “It is, therefore, most respectfully prayed that this Hon’ble Court may graciously be pleased to:­ (i) Issue   a   writ   of   Mandamus   to   the Respondents  to  immediately  ensure that the   Petitioner   whistle­blower   is   not poisoned   or   harmed   or   harassed   or targeted or followed in any manner and to ensure that the fundamental right to life of the Petitioner who is a whistle­blower and a   complaint   of   sexual   harassment   and sexual assault is not violated and that the petitioner   who   is   an   advocate,   a whistleblower   against   General   Electric Company   and   a   complainant  of     sexual harassment   against   Raian   Karanjawala and   of   sexual   harassment   and   sexual assault   against   Soli   J   Sorabjee   is protected and stays safe; (ii) To   pass   such   other   orders   and   further orders and to issue such other and further writs as may be deemed necessary on the facts   and   in   the   circumstances   of   the case.” st 25. This writ petition came up for consideration on 1   March, 2019, the Court passed the following order: “Ms. Seema Sapra, Advocate, who is appearing as the petitioner­in­person in these writ petitions, has mentioned before this Court today that she has been assaulted by some policemen outside the High Court of Delhi last night.  It would be appropriate if Ms. Sapra, petitioner­ in­person, files an First  Information Report (FIR) to that   effect   in   the   Office   of   appropriate   Deputy Commissioner of Police who is in­charge of the Tilak Marg Police Station, New Delhi. She may also seek 17 police protection since she apprehends danger to her life.   As   prayed   for,   liberty   is   also   granted   to   Ms. Sapra,   petitioner­in­person,   to   file   interlocutory application for directions in the main writ petitions.” Pursuant to the aforementioned order the petitioner was free to approach the office of the concerned Commissioner of Police and seek police protection if she apprehended danger to her life. If the authorities   had   failed   to   take   necessary   action   despite   such request made by her, it was and will be open to the petitioner to pursue appropriate remedy in that regard. During the course of hearing, we were informed by the petitioner that she has filed a writ petition in the Delhi High Court. In that case, the petitioner may pursue that remedy to its logical end. If the relief claimed in the   said   writ   petition   is   insufficient,   it   will   be   open   to   the petitioner   to   amend   the   said   writ   petition   and/or   to   file   a substantive writ petition if fresh cause of action has arisen. We grant liberty to the petitioner to pursue that remedy as per law. This writ petition is disposed of accordingly.  C.M.P. No.4015 of 2018 IN 18 Writ Petition (C) No.13 of 2018 26. Nothing survives in this application as the petitioner has already been allowed to appear in­person. Hence, we dispose of the present application.  I.A. No.62789 of 2019 IN Writ Petition (C) No.13 of 2018 By this application, the petitioner has prayed as under:  27. “  P R A Y E R S th a) Recall/modify   its   order   dated   11   April,   2019   in Criminal   Appeal   Diary   No.10342/2016,   in   Writ Petition   Civil   No.13/2018   and   in  Writ   Petition   Civil No.1027/2018   and   list   these   cases   for   hearing   the Petitioner   in   open   court   on   the   medical   evidence establishing that she was poisoned, that her ankle was deliberately   dislocated,   that   her   whistle­blower complaints   of   corruption   against   General   Electric Company have been covered up and that Writ Petition Civil No.1280/2012 before the Delhi High Court was subverted by fraud on the court as described in IA 112422/2018 and by the filing of false affidavits and fabricated documents by the Railway Ministry; th b) Recall/modify   its   order   dated   11   April,   2019   in Criminal   Appeal   Diary   No.10342/2016,   in   Writ Petition   Civil   No.13/2018   and   in  Writ   Petition   Civil No.1027/2018 and summon the record of the Delhi High Court in Writ Petition Civil No.1280/2012 and allow   the   Petitioner   to   make   submission   on   these documents   establishing   both   her   corruption complaints against General Electric Company and her complaints of poisoning and targeting; th c) Recall/modify   its   order   dated   11   April,   2019   in Criminal   Appeal   Diary   No.10342/2016,   in   Writ 19 Petition   Civil   No.13/2018   and   in  Writ   Petition   Civil No.1027/2018 and direct that these cases be listed before a Bench not comprising Justice Khanwilkar; th d) Recall/modify   its   order   dated   11   April,   2019   in Criminal   Appeal   Diary   No.10342/2016,   in   Writ Petition   Civil   No.13/2018   and   in  Writ   Petition   Civil No.1027/2018 and list all three cases for hearing and permit the Petitioner to make her oral submissions in open   court   on   the   merits   of   these   three   cases separately on law and facts as this hearing has not taken place; e) Direct the Government of India through the Ministry of Home Affairs and direct the Delhi Police through the Commissioner   of   Police   to   provide   immediate protection   to   the   Petitioner   to   prevent   her   being poisoned further or being targeted in any manner as the   life   of   the   Petitioner   must   be   protected   and   a situation   where   the   Petitioner   is   eliminated   or incapacitated cannot be allowed to develop; f) Direct that the Petitioner be protected so that she is able to file affidavits and documents bringing further relevant facts on record including her complaints of poisoning after 2015 March and then list these cases for hearing the Petitioner on these documents in open court; g) Pass any other or further orders, as this Hon’ble Court may deem fit and proper.” As regards the prayer to direct that the cases be not listed before a Bench comprising of Justice A.M. Khanwilkar, the same has already been rejected in the earlier part of this order. The prayer th for recall of order dated 11  April, 2019 and for hearing of cases 20 in open Court also stands redressed as the matters were heard in th open Court on 12  July, 2019. Further, considering the fact that we have already given liberty to the petitioner to pursue remedy of fresh writ petition filed by her in Delhi High Court including to pursue   such   other   remedies   as   may   be   permissible   in   law, coupled with the fact that the main relief claimed in the writ petition was limited to issue of direction to protect liberty of the st petitioner which has been redressed in terms of order dated 1 March, 2019, without expressing any opinion on the correctness of the assertions made in the application one way or the other and   leaving   all   contentions   and   remedies   available   to   the petitioner in that regard open, we dispose of this application. Ordered accordingly. I.A. No.99303 of 2019 IN Writ Petition (C) No.13 of 2018 28. By   this   application,   the   petitioner   has   prayed   for   the following reliefs:                    “ P R A Y E R S a) Direct   the   Government   of   India   though   the Ministry of Home Affairs to provide the Petitioner 21 with   some   temporary   independent   housing which is within the control of the Petitioner and where she can take steps to protect herself; b) Direct   the   Government   of   India   through   the Ministry of Home Affairs to take note that the Petitioner   facing   a   threat   to   her   life   is   being forced to sleep in a tent in Lodhi Gardens and where she has been poisoned on 5, 6, 7, 8 and 9 July   2019   and   has   been   prevented   from obtaining sleep for more than 3­4 hours.  c) Direct   the   Government   of   India   through   the Ministry of Home Affairs and the Commissioner of   Police   to   ensure   that   the   Petitioner   is   not poisoned   and   to   address   her   complaint   of poisoning; d) List IA 62789/2019 before an appropriate Bench at the earliest on an urgent basis and thereafter list   this   Writ   Petition   Civil   No.13/2018,   Writ Petition   Civil   No.1027/2018   and   Criminal Appeal Diary No.10342/2016 for a full and fair hearing basis as the petitioner faces a grave and immediate threat to her life and well­being; e) pass any other or further orders, as this Hon’ble Court may deem fit and proper.” For   the   reasons   recorded   hitherto,   while   dealing   with   the previous application and the main writ petition, we dispose of this application with liberty to the petitioner to pursue the writ petition filed before the High Court and/or any other appropriate remedy   as   per   law.   We   must,   however,   record   that   by   this application, the petitioner has prayed for substantive relief that too beyond the relief claimed in the main writ petition.  22 29. Be that as it may, we do not deem it appropriate to enlarge the   scope   of   the   present   writ   petition   moreso   because   the petitioner has already elected to move the Delhi High Court. In the same way, the petitioner can pursue additional or further relief claimed in this application before that Court. We give that liberty   to   the   petitioner   and   dispose   of   this   application accordingly. I.A. No.61232 of 2019 IN Writ Petition (C) No.13 of 2018 By   this   application,   the   petitioner   has   sought   direction 30. against respondent No.1 to immediately provide Z+ Security to her and full protection to ensure that she is not poisoned further or targeted or followed or threatened or intimidated. This relief is another shade of the substantive relief claimed in the main writ petition   and   also   in   the   companion   writ   petition.   Even   this application, therefore, is disposed of for  the same reasons  as noted in reference to the main writ petition, on the same terms. Ordered accordingly. 23 Writ Petition (C) No.1027 of 2018 31. By this writ petition the petitioner has prayed as follows:  “(i) Issue a writ of Mandamus to Respondent 1, the Government   of   India   through  the  Ministry   of   Home Affairs to act on the Petitioner’s complaint forwarded to the President and Prime Minister of India by email dated February 12, 2013 and to constitute a high level complaints committee in accordance with the Supreme Court’s   directions   in   Vishaka   &   Others   v.   State   of Rajasthan & Others and in Medha Kotwal Lele and Others   v.   Union   of   India   and   Others   to   investigate zand   redress   the   petitioner’s   complaint   of   sexual harassment   against   Mr.   Soli   J.   Sorabjee,   when   the latter held the constitutional post of Attorney General of India; (ii) Direct   the   CBI   and   Police   to   register   an   FIR against   Soli   J   Sorabjee   for   sexually   assaulting   the petitioner and attempting to rape her after plying her with alcohol and after possibly drugging her; (iii) direct the Supreme Court Gender Sensitisation and   Internal  Complaints   Committee   to   examine   the petitioner’s   complaint   of   sexual   harassment   against Raian N Karanjawala; (iv) In   the   alternative   to   prayer   (i),   direct   the Supreme   Court   Gender   Sensitisation   and   Internal Complaints   Committee   to   examine   the   petitioner’s complaint   of   sexual   harassment   against   Soli   J Sorabjee; (v) Direct   the   respondent   no.1   to   provide   the petitioner with Z+ security; (vi) To pass such other orders and further orders and to issue such other and further writs as may be deemed   necessary   on   the   facts   and   in   the circumstances of the case.”  32. As noted while disposing of the accompanying writ petition, we deem it appropriate to dispose of even this writ petition with 24 liberty to the petitioner to pursue remedy before the Delhi High Court, already filed by the petitioner. In our opinion, it may not be   appropriate   to   permit   the   petitioner   to   approach   different forums   for   overlapping   issues   concerning   her   security   or   her grievance  regarding  inaction of  the  Authorities  to process  her complaint regarding sexual harassment. Accordingly, we dispose of   this   writ   petition   with   liberty   to   the   petitioner   to   pursue remedy before the Delhi High Court in the pending proceedings or by way of substantive proceedings so that all the overlapping issues can be considered by the Court appropriately.   C.M.P. No.122904 of 2018 IN Writ Petition (C) No.1027 of 2018 33. Nothing survives in this C.M.P. No.122904 of 2018 as the petitioner   has   been   allowed   to   appear   in­person.   Hence,   we dispose of the present application also because the main writ petition is disposed of.  C.M.P. No.97450 of 2018 IN Writ Petition (C) No.1027 of 2018 25 34. By   this   application,   the   petitioner   has   prayed   for   the following reliefs: “(i) To direct the Supreme Court registry to dispense with the office objections in this writ petition and to list   the   writ   petition   for   hearing   before   the   Hon’ble Court at the earliest possible date; (ii) To   summon   the   entire   court   record   of   Writ Petition Civil No.1280/2012, Cont. Case (Crl.) 2/2014, Cont.   Case   (Crl.)   3/2012,   and   O.M.P.647/2012,   all from the High Court of Delhi; (iii) To pass such other orders and further orders as may   be   deemed   necessary   on   the   facts   and   in   the circumstances of the case.”   As regards relief (i), that does not survive for consideration as the writ petition itself has been disposed of. Further, the second relief is similar to one in I.A. No.122625 of 2017 in Criminal Appeal No.10342 of 2016. For the same reasons, therefore, even this application is disposed of.         ……………………………..J       (A.M. Khanwilkar)       ……………………………..J       (Ajay Rastogi) 26 New Delhi; August 14, 2019.