Genuine apologies were accepted, and contempt proceedings were dropped.

SUO MOTU vs DEEPAK KHOSLA

BYLawLens TeamEditorial and Research Team

Gujarat High CourtJUDGMENT: October 13, 2026PUBLISHED: 14 October 2026 at 11:00 pm IST1 MIN READSOURCE JUDGMENT

Genuine apologies were accepted, and contempt proceedings were dropped.. SUO MOTU vs DEEPAK KHOSLA. Gujarat High Court. LawLens — THE ORIGINAL LAWLENS SUMMARY

Facts

The Gujarat High Court initiated suo motu contempt proceedings after Deepak Khosla made allegations against two sitting Judges in an application seeking contempt proceedings.

LawLens.Gujarat High Court

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SUO MOTUvsDEEPAK KHOSLA

Gujarat High Court · October 13, 2026

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Facts

SUO MOTUvsDEEPAK KHOSLA

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