Ms. A Debbarma vs None
2022 Latest Caselaw 329 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA

                          Cont. Cas (C) No. 29 of 2022

For Petitioner(s)                : Ms. A Debbarma, Adv.

For Respondent(s)                : None.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

17.03.2022

Heard Ms. A Debbarma, learned counsel appearing for the petitioner.

This is a petition urging this court for drawing up contempt proceeding

against the respondents for showing wilful disobedience to the direction of this

court as contained in the judgment dated 09.01.2020 delivered in WP(C) No.

867/2019 and affirmed by the order dated 12.11.2021 as delivered in WA No.

235/2020.

The direction was supposed to be implemented within 30 days from the

date of the order dated 12.11.2021. It is apparent on the face of the record, that

the said order has not been implemented as yet. The petitioner has stated on

oath that it did not receive any amount to be paid by the respondents.

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

them for deliberate violation of the directions as contained in the judgment

and order dated 12.11.2021 delivered in WA No. 235/2020, as prayed for;

and/or why such 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 28.04.2022.

Steps for service on the respondents be taken as per rule by registered

post with A/D within a week from today.

                  JUDGE                                              JUDGE




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