High Court Of Tripura vs Sri Saradindu Choudhury And Ors
2023 Latest Caselaw 486 Tri

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                  Cont. Cas(C) 90/2023
         Sri Dipak Das and ors.                                    ----Petitioner(s)
                                        Versus
         Sri Saradindu Choudhury and ors.                          ---Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate Mr. A. Baran, Advocate For Respondent(s) : None.

HON'BLE MR. JUSTICE ARINDAM LODH Order 21/06/2023 Heard Mr. Somik Deb, learned senior counsel assisted by Mr. A. Baran, learned counsel appearing for the petitioner. This is a petition filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for willful and deliberate violation of the judgment and order dated 20.09.2022 passed in WP(C) 10 of 2022.

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 against the respondents for taking penal action for deliberately violating the court's order, as prayed for; and/or why such further or other order(s) shall not be passed as to this court may deem fit and proper. Notice is made returnable on 02.08.2023. The petitioner shall take steps for service of notice upon the respondents within 7 days by registered post with AD.

JUDGE

Saikat