Mr. H. K. Bhowmik vs None
2021 Latest Caselaw 178 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                Cont.Cas(C) 32 of 2020
        For Petitioner(s)             : Mr. H. K. Bhowmik, Adv.
        For Respondent(s)             : None.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE ARINDAM LODH

Order

12.02.2021

It appears that the respondents has received the notice

which was issued by us on 10.07.2020 asking him to show cause why

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

shall not be drawn against him for violating the direction contained in

the judgment and decree dated 22.01.2020 delivered FA 12 of 2015.

The notice has been delivered to him as it appears from the registry's

note dated 06.01.2021. But the respondent has not appeared before

this court. The act appears deliberate.

In this circumstances, this court is left with no other option

to issue initially a bailable warrant for his production in this court on

08.03.2021. The Registrar (Judicial) under our authorization shall sign

and issue the warrant directing the Officer-in-Charge of the concerned

police station for production of the respondent on the date so appointed

herein above. A copy of that warrant shall also be forwarded to the

Superintendent of Police of the concerned District.

                    JUDGE                                           JUDGE
Dipak