Sri Ajit Chakraborty vs Sri Saradindu Choudhury And Ors
2023 Latest Caselaw 633 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                         Cont.Cas(C) No.80 of 2023
Sri Ajit Chakraborty
                                            ........................ Petitioner(s).
                                   Versus
Sri Saradindu Choudhury and Ors.
                                         ........................ Respondent(s).

Cont. Cas(C) No.81 of 2023 Sri Radheshyam Paul ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

Cont. Cas(C) No.82 of 2023 Sri Manik Paul ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

Cont. Cas(C) No.83 of 2023 Sri Swapan Chandra Rudra Paul ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

Cont. Cas(C) No.84 of 2023 Sri Bimal Chandra Paul ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

Cont. Cas(C) No.86 of 2023 Sri Abdul Hasem ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

Cont. Cas(C) No.87 of 2023 Sri Panulal Das ........................ Petitioner(s). Versus Sri Saradindu Choudhury and Ors.

........................ Respondent(s).

For Petitioner(s) : Ms. R. Guha, Advocate, Mr. M. Debnath, Advocate.

For Respondent(s) : Mr. Debalay Bhattacharya, G.A., Mr. D. Sarma, Addl. G. A., Mr. Rajib Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 14/08/2023

Let Cont. Cas(C) No.81/2023, Cont. Cas(C) No.82/2023, Cont.

Cas(C) No.83/2023, Cont. Cas(C) No.84/2023, Cont. Cas(C) No.86/2023

and Cont. Cas(C) No.87/2023 be tagged together along with the instant

petition.

Mr. Debalay Bhattacharya, learned Government Advocate,

submits that the respondent No.2-Director has got the copy of the notice to

be served upon the respondent No.3-Pradhan in each of these contempt

matters which arise from the common impugned judgment and order. He

submits that some more time may be granted for completion of notice on

respondent No.3 and also compliance of the order under offence.

Mr. Rajib Saha, learned counsel appears for respondent No.3 in

Cont. Cas(C) No.86/2023 and Cont. Cas(C) No.87/2023. He undertakes to

file Vakalatnama day after tomorrow.

The matter is adjourned to be listed on 08.09.2023.

(APARESH KUMAR SINGH), CJ

Pijush MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.08.14 12:35:01 +05'30'