Mr. R. Datta vs None
2021 Latest Caselaw 819 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                                Cont.Cas(C)No.63 of 2021
     For Petitioner(s)           :      Mr. R. Datta, Adv.
     For Respondent(s)           :      None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 31/08/2021

Heard Mr. R. Datta, learned counsel appearing for the petitioner.

This is a petition under Section 12 of the Contempt of Courts Act, 1971

read with Article 215 of the Constitution of India for initiating a contempt proceeding

for showing willful and deliberate disobedience to the direction contained in the

judgment and order dated 03.02.2021 delivered in WP(C)No.1216 of 2019.

Mr. Datta, learned counsel has asserted that on 09.03.2021, the said

order dated 03.02.2021 was produced to the respondents but despite that, the

direction to complete the computation within thirty days and to make payment

within two months thereafter has not been complied with.

Issue notice calling upon the respondents to show cause as to why a

contempt proceeding under Section 12 of the Contempt of Courts Act, 1971 read

with Article 215 of the Constitution of India should not be drawn for purported

violation of the order dated 03.02.2021 delivered in WP(C)No.1216 of 2019 as

prayed for; and/or any other order(s) shall not be passed as to this Court may deem

fit and proper in the circumstances of the case.

Notice is made returnable on 04.10.2021.

Steps for service of notice in accordance with the rule shall be taken by

the petitioner within a week from today by registered post with AD.

It is made absolutely clear that if the reply explaining the reason for

non-compliance is not filed by the respondents by the returnable date, this court

may direct physical appearance of the respondents for explaining their above

conduct.

JUDGE

Sabyasachi B