Sri Dipak Das And Ors vs Sri Saradindu Choudhury And Ors
2023 Latest Caselaw 579 Tri

                                                     HIGH COURT OF TRIPURA
                                                           AGARTALA

                                                       Cont. Cas (C) No.90 of 2023
          Sri Dipak Das and Ors.
                                                                                             ....Petitioner(s)
                                                      Versus
          Sri Saradindu Choudhury and Ors.
                                                                              ....Respondent-Contemnor(s)

For the Petitioner(s) : Mr. Somik Deb, Sr. Advocate Mrs. R. Chakraborty, Advocate For the Respondent-

Contemnor(s) : Mr. D. Bhattacharya, GA

HON'BLE MR. JUSTICE ARINDAM LODH

Order 02/08/2023

This is a contempt petition filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for alleged willful disobedience of the court's order dated 20.09.2022 passed in WP(C) No.10 of 2022.

Heard Mr. Somik Deb, learned senior counsel assisted by Mrs. R. Chakraborty, learned counsel appearing for the petitioners. Also heard Mr. D. Bhattacharya, learned GA appearing for the respondent-contemnors.

List the matter on 17.08.2023. If, in the meantime, the Division Bench of this Court does not stay the operation of the impugned judgment and order dated 20.09.2022 passed in WP(C) No.10 of 2022, then, the respondent-contemnors shall appear before this Court in-person on the next date.

JUDGE

SANJAY Digitally signed by SANJAY GHOSH

GHOSH Date: 2023.08.02 16:04:30 +05'30'

Snigdha