Ms. S Nandy vs Mr. D Bhattacharjee
2022 Latest Caselaw 30 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA

                               Cont. Cas(C) No. 51 of 2021

          For Petitioner(s)               : Ms. S Nandy, Adv.

          For Respondent(s)               : Mr. D Bhattacharjee, GA.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 10.01.2022

Heard Ms. S Nandy, learned counsel appearing for the petitioner.

In terms of the order dated 05.01.2022 passed in IA No.01/2021,

amendment has been carried out and the name of the respondent No.2 has

been incorporated as "Sri Jitendra Kumar Sinha" by deleting "Sri Jitendra

Kumar Saha".

Hence, the notice be issued to the respondent No.2.

Issue notice calling upon the respondent No.2 to show cause

as to why a comtempt proceeding should not be initiated for violation of the

judgment and order dated 27.01.2021 delivered in WP(C) No.204 of 2020 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 07.02.2022.

The petitioner shall take steps for service of notice on the

respondent No.2, as per rule within 3(three) days from today by registered

post with A/D.

JUDGE

Satabdi