Mr. G. K. Nama vs None
2021 Latest Caselaw 152 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                     Cont.Cas(C)No.60 of 2020

For Petitioner(s)       :   Mr. G. K. Nama, Adv.

For Respondent(s)       :   None

HON'BLE MR. JUSTICE S. TALAPATRA

Order

09/02/2021

In view of the order passed today in IA No.1 of 2020 and

IA No.2 of 2021, this petition is taken up for consideration.

Mr. G. K. Nama, learned counsel appearing for the

petitioner has submitted that the respondent has violated the

direction of this court, as available in paragraph-16 of the

judgment and order dated 25.02.2020 delivered in CRP No.63

of 2018. Mr. Nama, learned counsel has apprised this court

that the sole-respondent was supposed to implement the said

direction of the court, but he has deliberately avoided

implementation of the said order.

In this backdrop, this petition for drawing up of the

contempt proceeding under Section 12 of the Contempt of

Courts Act, 1971 read with Article 215 of the Constitution of

India has been filed.

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 25.02.2020 delivered in CRP 63 of 2018 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 05.04.2021.

The steps for service of notice on the respondent shall be

taken within a week from today by registered post with A.D.

JUDGE

Moumita