Mr. B.N. Majumder vs None
2021 Latest Caselaw 1195 Tri

                                         HIGH COURT OF TRIPURA
                                                 AGARTALA
                                          Cont. Cas(C)No.92 of 2021
               For Petitioner(s)                 : Mr. B.N. Majumder, Sr. Adv.
                                                   Mr. S.C. Sen, Adv.
               For Respondent(s)                 : None.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

02/12/2021

Heard Mr. B.N. Majumder, learned senior counsel assisted by Mr. S.C. Sen, 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 the alleged violation of the direction contained in the judgment dated 04.06.2021 delivered in Writ Appeal No.56 of 2020 [Annexure-1 to this petition].

Issue notice calling upon the respondent 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 up for purported disobedience shown to the direction contained in the judgment and order dated 04.06.2021 delivered in Writ Appeal No.56 of 2020 as prayed for; and/or any other order(s) should not be passed as to this Court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 20.01.2021.

Steps for service of notice on the respondent shall be taken by the petitioner as per rule by registered post with AD within a week from today.

                             JUDGE                                                 JUDGE




Sabyasachi B