Sri Ashoke Datta vs Shri Abhishek Singh And Ors
2023 Latest Caselaw 652 Tri

                         HIGH COURT OF TRIPURA
                               AGARTALA
                         Cont. Cas(C) 113 of 2023

 Sri Ashoke Datta                                             Petitioner(s)

                                   Versus

 Shri Abhishek Singh and Ors                               Respondent(s)



 For Petitioner(s)         :       Mr. A.L. Saha, Advocate.

 For Respondent(s)         :       Mr. S. Saha, Advocate




               HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                     ORDER

21.08.2023

Heard Mr. A. L Saha, learned counsel appearing for the petitioner also heard Mr. S. Saha learned counsel appearing for the State-respondents.

The present contempt petition has been filed under section 12 of the Contempt of Courts Act, 1971 for willful and deliberate disobedience of Judgment and Order dated 24.02.2023 passed in WP(C) No. 378 of 2021.

The brief facts of the case is that the petitioner herein filed WP(C)NO.378 of 2021 before this Court. This Court by a common Order dated 24.02.2023 allowed the WP(C) No.378 of 2021 in favour of the petitioner directing the respondent-contemnors to complete the exercise within a period of 02 (two) months from the date of receipt of the copy of this order. It is evident that the respondents have not complied with the Order dated 24.02.2023 passed in WP(C) No. 378 of 2021.

Being aggrieved and dissatisfied with the petitioner filed the present Contempt petition against the respondents.

Today, when the case is called out counsel for the respondents placed an affidavit on record indicating that some of the bill amounts have been verified and the same were duly made available for releasing. Since the

petitioner has not turned up, the money is lying with the respondents. The learned counsel appearing for the petitioner submits before this Court that his client would provide his bank account details enabling the respondents to transfer the same to his account.

In view of the same, once the bank account as indicated by the petitioner to the respondents under proper acknowledgment within 02(two) working days, the money shall be deposited by the respondents without any delay.

In view of the submissions made by the learned counsel for the parties, this Contempt petition is closed.

Accordingly, the present contempt proceeding stands closed.

                                                              JUDGE




 Paritosh




                       Digitally signed by

DIPAK DAS              DIPAK DAS
                       Date: 2023.08.22
                       14:29:29 +05'30'