Mr. P.K. Pal vs None
2021 Latest Caselaw 1051 Tri

                                Page 1 of 1


                        HIGH COURT OF TRIPURA
                             AGARTALA

                     CONT. CAS(C) NO.84 OF 2021

              HON'BLE MR. JUSTICE ARINDAM LODH

Present:
For the Petitioner(s)             : Mr. P.K. Pal, Advocate.

For the Respondent(s)             : None.

08.10.2021

Order

Heard Mr. P.K Pal, learned counsel appearing for the

petitioner.

Issue notice calling upon the respondents to show cause as

to why a contempt proceeding should not be initiated against the

respondent-contemnors for wilful violation of the judgment and

order dated 05.07.2021 delivered in W.P.(C) 94 of 2020 as

prayed for; and/or any further/other order(s) should not be

passed as to this Court may deem fit and proper in the

circumstances of the case.

Notice is made returnable on 09.12.2021.

The petitioner shall take steps for service of notice upon

the respondents within 7(seven) days by registered post with

AD.

List the matter on 09.12.2021.

JUDGE

suhanjit