Mr. S. Deb vs Mr. P. Saha
2021 Latest Caselaw 914 Tri

                     HIGH COURT OF TRIPURA
                           AGARTALA

                        Cont.Cas(C)17 of 2021

For Petitioner(s)           : Mr. S. Deb, Sr. Adv.
                              Mr. S. Datta, Adv.
For Respondent(s)           : Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 14.09.2021

Heard Mr. P. Saha, learned counsel appearing for the

respondents. Mr. S. Deb, learned senior counsel assisted by Mr. S.

Datta, learned counsel appeared for the petitioner.

The counsel for the parties have apprised this court

that the state-respondents had preferred a writ appeal from the

judgment and order dated 28.02.2020 delivered in WP(C) 506 of

2018 titled as Mahesh Tripura vs. State of Tripura and

Others, the violation of which has been alleged in this petition

under Section 12 of the Contempt of Courts Act, 1971 read with

Article 215 of the Constitution of India.

In the said appeal being Writ Appeal 93 of 2021, a

Division Bench of this court by the judgment and order dated

05.07.2021 has allowed the state-respondents to comply the said

order dated 28.02.2020 within a period of three months from the

day of passing of the judgment. Thus, three months would come

to an end on 04.10.2021.

Mr. Saha, learned counsel appearing for the

respondents has submitted that the judgment would be complied,

but the present petition may be closed in view of the observation

made by the Division Bench of this court in the judgment dated

05.07.2021.

In view of the observation made by the Division Bench

of this court in the judgment dated 05.07.2021 delivered in WA 93

of 2021, this petition stands closed. But, if there occurs further

violation of the judgment, the petitioner shall be at liberty to

approach this court for taking action for such violation.

The notice as was issued stands recalled.

JUDGE

Moumita