In the matter of continuous wilful disobedience of court orders, there is essential need of an iron hand to enforce rule of law, punish contemnors and maintain faith and confidence of people in the judiciary. Non-compliance with judicial orders shakes the very foundation of judicial system and undermines the rule of law which Supreme Court is bound to honour and protect. This is essential to maintain faith and confidence of the people in judiciary. Therefore, detained contemnors who had been wilfully and continuously disobeying orders of Supreme Court, refused bail, until they complied with the court orders. SEBI v. Sahara India Real Estate Corpn. Ltd., (2014) 5 SCC 429

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