Mr. R Datta vs None
2022 Latest Caselaw 1 Tri

                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                               Cont. Cas(C) No.110 of 2021

          For Petitioner(s)                  : Mr. R Datta, Adv.

          For Respondent(s)                  : None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 03.01.2022

Heard Mr. R Datta, learned counsel appearing for the petitioner.

This is a petition for drawing up a contempt proceeding against

the respondents for deliberately violating the interim direction dated

29.11.2021 delivered in WP(C) No.854 of 2021.

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 shall not be drawn up

against the respondents for deliberately violating the directions as contained in

the judgment and order dated 29.11.2021 delivered in W.P.(C) 854 of 2021,

as prayed for; and/or any other order(s) shall not be passed as to this Court

may deem fit and proper in the circumstances of the case.

The notice is made returnable on 04.02.2022.

Steps for service, in accordance with the rules, be taken by the

petitioner within 3 (thee) days from today by registered post with A/D.

It is made absolutely clear that if by the returnable date, no reply

is filed by the respondents, this court may be compelled to ask for personal

appearance for explaining their conduct.

JUDGE

Satabdi