Mr. B. Banerjee vs Mr. P. Saha
2021 Latest Caselaw 576 Tri

                           HIGH COURT OF TRIPURA
                                   AGARTALA
                             Cont. Cas(C) 21/2021
         For Petitioner(s)       :    Mr. B. Banerjee, Advocate
         For Respondent(s)       :    Mr. P. Saha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 25/05/2021 Heard Mr. B. Banerjee, learned counsel appearing for the petitioner as well as Mr. P. Saha, learned counsel appearing for the respondents.. The present contempt application has been initiated at the instance of the petitioner for non-implementation of the judgment and order dated 29.11.2019 passed by this court in WP(C) 1059 of 2019. Mr. B. Banerjee, learned counsel for the petitioner has submitted that the respondents have complied with the order, as passed by this court. Mr. P. Saha, learned counsel for the respondents has conceded the submission of Mr. Banerjee, learned counsel for the petitioner. In view of such submission, the present contempt application stands disposed of with the observation that the respondents have complied with the judgment and order dated 29.11.2019 passed by this court.

JUDGE

Saikat