Mr. D Debbarma vs None
2021 Latest Caselaw 722 Tri

                                             Page 1 of 1




                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                 Cont. Cas(C) No.44 of 2021

          For Petitioner(s)          :      Mr. D Debbarma, Adv.
          For Respondent(s)          :      None.

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

Order 15.07.2021

Heard Mr. D Debbarma, learned counsel appearing for the petitioner.

This is petition under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India alleging wilful disobedience demonstrated by the respondents by not complying the judgment and order dated 06.12.2019 delivered in WP(C) No.302/2016 (Annexure-3 of this petition), which has been affirmed by the judgment dated 16.12.2020 delivered in WA No.30/2020 (Annexure-4 of this petition).

Issue notice calling upon the respondents to show cause as to why a contempt proceeding shall not be drawn for the alleged wilful and deliberate violation of the direction of this court, as afore-stated; and/or as to why such further and other order(s) shall not be passed as this court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 20.08.2021.

Steps for service of notice on the respondents be taken by the petitioner by 19.07.2021 in accordance with rules.

                 JUDGE                                                   JUDGE




satabdi