M/S Kraft Alloy Pvt Ltd vs Mr. Somesh Kumar
2023 Latest Caselaw 578 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
              THE HON'BLE SRI JUSTICE T.VINOD KUMAR


                 CONTEMPT CASE No.262 of 2021

ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


        Heard Ms. Vedula Chitralekha, learned counsel for

the     petitioner        and      Mr.     S.Santosh      Kumar,   learned

Government Pleader attached to the office of learned

Additional Advocate General representing the respondents.

2. This contempt case has been filed alleging wilful and

deliberate non-compliance of judgment and order dated

04.02.2021 passed in W.P.No.24348 of 2020.

3. Mr. S.Santosh Kumar, learned Government Pleader

attached to the office of learned Additional Advocate

General has informed us that S.L.P (C).No.2844 of 2021,

while is filed challenging the order dated 04.02.2021

passed in W.P.No.24348 of 2020, is now tentatively fixed

for consideration before the Supreme Court on 27.02.2023.

4. At this stage, Ms. Vedula Chitralekha, learned

counsel for the petitioner submits that the contempt case

may be closed with liberty to the petitioner to approach the

appropriate forum if grievance subsists.

5. Contempt case is accordingly closed.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ T.VINOD KUMAR, J 03.02.2023 vs