Mr. Somik Deb vs Unknown
2022 Latest Caselaw 1146 Tri

                            HIGH COURT OF TRIPURA
                                  AGARTALA

                             Cont. Cas (C) No. 183 of 2022

          For the Petitioner(s)           :      Mr. Somik Deb, Sr. Advocate
                                                 Mr. Abir Baran, Advocate
          For the Contemnor(s)            :      None

                     HON'BLE MR. JUSTICE ARINDAM LODH
                                   Order


          22/12/2022

                Heard Mr. Somik Deb, learned senior counsel assisted by Mr. Abir
          Baran, learned counsel appearing for the petitioner.
                Mr. Deb, learned senior counsel has submitted that this Court had
          passed an order directing the respondents to reinstate the petitioner. Against

the said order of reinstatement, the State-respondents preferred intra-court appeal and the said appeal has also been dismissed, directing the respondents to extend the benefits as per directions of this Court, but, till today the judgment has not been complied with.

In view of this, issue notice calling upon the contemnors to show cause as to why a proceeding under Section 12 of the Contempt of Courts Act shall not be drawn against them, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.

Notice is made returnable within 4 (four) weeks. The petitioner shall take steps for service of notice upon the contemnors within 3 (three) days by registered post with AD.

List the matter on 19.01.2023.

JUDGE

Snigdha