Dharampal Satyapal Limited vs Sanjay T Salunkhe
2022 Latest Caselaw 4125 Gua

                                                                     Page No.# 1/2

GAHC010212852022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Cont.Cas(C)/575/2022

            DHARAMPAL SATYAPAL LIMITED
            A COMPANY INCORPORATED UNDER THE PROVISIONS OF THE
            COMPANIES ACT, 1956 AND HAVING ITS REGISTERED OFFICE AT 98
            OKHLA INDUSTRIAL ESTATE, PHASE 3, NEW DELHI ALSO AT M/S-
            DHARAMPAL SATYAPAL LTD, BY LANE-II, INDUSTRIAL ESTATE
            BAMUNIMAIDAM, GUWAHATI- 781021 , ASSAM



            VERSUS

            SANJAY T SALUNKHE
            SENIOR POLICE INSPECTOR, CRIME BRANCH, SOLAPUR CITY
            COMMISSIONER OF POLICE OFFICE, IIND FLOOR, GANDHI CHOWK,
            SOLAPUR, MAHARASHTRA -413001



Advocate for the Petitioner   : DR. A SARAF

Advocate for the Respondent :




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                         O R D E R

26.10.2022

Heard Dr. A Saraf, learned senior counsel assisted by Mr. P Baruah, learned counsel for the petitionr.

Page No.# 2/2

This contempt petition is instituted on the allegation that the cost of Rs. 2, 00, 000/- imposed on the respondents by the judgment dated 16.02.2022 in WP(Crl) 12/2022 had not been paid to the petitioner.

Issue notice returnable in six weeks.

Petitioner to take steps for service of notice on the respondent contemnor by registered post with A/D card within three days.

List the matter after six weeks.

JUDGE

Comparing Assistant