Ms. S. Nandy vs None
2022 Latest Caselaw 81 Tri

                        HIGH COURT OF TRIPURA
                               AGARTALA
                         Cont.Cas(C)No.08 of 2022

For Petitioner(s)                : Ms. S. Nandy, Adv.
For Respondent(s)                : None.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

21/01/2022

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

It has been stated that even though the intra-court appeal

preferred by the state-respondents [W.A.No.164 of 2021] was dismissed on

13.09.2021, the respondents have not implemented the judgment dated

07.02.2020 delivered in WP(C)No.1105 of 2018 read with order dated

22.02.2021 delivered in I.A.No.01 of 2021 in WP(C)No.1105 of 2018. Hence,

the petitioner has approached this Court by filing this petition under Section 12

of the Contempt of Courts Act read with Article 215 of the Constitution of India

for drawing up of a contempt proceeding for the said non-implementation.

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 for

deliberate violation of the order dated 07.02.2020 delivered in W.P.(C)

No.1105 of 2018 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.

Notice is made returnable on 04.03.2022.

Steps in accordance with law shall be taken by the petitioner on

the respondents by registered post with AD within a week from today.

It is made absolutely clear that if the respondents failed to file

their response by the returnable date, this Court may be persuaded to ask for

their personal appearance in order to explain their conduct why the judgment

and order as referred above has not been implemented and to take further

action on the basis of such explanation, if required.

JUDGE

Sabyasachi B