Mr. P. K. Pal vs None
2021 Latest Caselaw 864 Tri

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                    HIGH COURT OF TRIPURA
                            AGARTALA
                     Cont.Cas(C) No.67 of 2021

For Petitioner(s)      :    Mr. P. K. Pal, Adv.

For Respondent(s)      :    None

HON'BLE MR. JUSTICE S. TALAPATRA

Order

07/09/2021 Heard Mr. P. K. Pal, learned counsel appearing for the

petitioner.

This is a petition filed under Section 12 of the Contempt of

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

India alleging wilful disobedience to the direction contained in

the judgment and order dated 29.05.2020 passed in W.P.(C)

No.990 of 2018 which has been affirmed by the judgment dated

29.06.2021 delivered in WA No.464 of 2020 [Annexure-2 to this

petition].

From perusal of the records, as placed along with this

petition, a prima facie case surfaces.

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 willful

disobedience shown to the direction contained in the judgment

and order dated 29.05.2020 passed in W.P.(C) No.990 of 2018

which has been affirmed by the judgment dated 29.06.2021

delivered in WA No.464 of 2020 as prayed for; and/or any 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 08.10.2021.

Steps for service of notice on the respondents shall be

taken by the petitioner as per rule by registered post with A.D.

within 3(three) days from today.

JUDGE

Moumita