Mr. S. Bhattacharjee vs None
2021 Latest Caselaw 1212 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                            Cont.Cas(C)No.102 of 2021
For Petitioner (s)          :     Mr. S. Bhattacharjee, Adv.
For Respondent(s)           :     None

HON'BLE MR. JUSTICE S. TALAPATRA Order 06.12.2021

Heard Mr. S. Bhattacharjee, 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 against the respondents for alleged violation of the judgment and order dated 19.11.2019 read with order dated 12.04.2021 [passed in IA No.01 of 2021] delivered in WP(C)No.1545 of 2017.

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 up for purported violation of the order dated 19.11.2019 read with order dated 12.04.2021 [passed in IA No.01 of 2021] delivered in WP(C)No.1545 of 2017 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 24.01.2022. Steps for service of notice on the respondents be taken by the petitioner as per rule by registered post with A.D. within a week from today.

JUDGE

Moumita