Sri Anindya Chakraborty And Ors vs Shri Saradindu Choudhury And Ors
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Tripura High Court

Sri Anindya Chakraborty And Ors vs Shri Saradindu Choudhury And Ors on 30 January, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                                      Cont. Cas (C) No.21 of 2023

           Sri Anindya Chakraborty and Ors.
                                                                          ....Petitioner(s)
                                    Versus

           Shri Saradindu Choudhury and Ors.
                                                             ....Respondent-Contemnor(s)

For the Petitioner(s) : Mr. P. Chakraborty, Advocate For the Respondent-

Contemnor(s) : Mr. Kohinoor N. Bhattacharyya, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 30/01/2024

Heard Mr. P. Chakraborty, learned counsel appearing for the petitioners. Also heard Mr. Kohinoor N. Bhattacharyya, learned counsel appearing for the respondent-contemnors.

In view of the judgment and order passed by a Division Bench of this Court in W.A No.304 of 2021 and other connected writ appeals, where it was directed that the competent authority under the department would scrutinize the case of the individual writ petitioners in the light of the principles laid down in the judgment and to take decision within a period of 3(three) months, this contempt petition needs no longer to proceed further.

Accordingly, the instant contempt petition stands closed and thus, disposed.

JUDGE

Snigdha

SANJAY Digitally signed by SANJAY GHOSH

GHOSH 16:07:44 +05'30' Date: 2024.01.31