Mr. C. S. Sinha vs Mr. N. Majumder
2024 Latest Caselaw 27 Tri

Tripura High Court

Mr. C. S. Sinha vs Mr. N. Majumder on 12 January, 2024

Bench: T. Amarnath Goud, Arindam Lodh

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                                   HIGH COURT OF TRIPURA
                                     _A_G_A_R_T_A_L_A_
                                       Cont Cas (C) No.159 of 2023
For Petitioner(s)                  :    Mr. C. S. Sinha, Advocate.
For Respondent(s)                  :    Mr. N. Majumder, Advocate.

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 12.01.2024 Heard.

The present contempt petition has been filed under Section-12 of the Contempt of Courts Act, 1971 read with Article-215 of the Constitution of India for drawing up a contempt proceeding against the respondent, for willful disobedience of the judgment and order dated 05.04.2023 passed in WP(C) No.185 of 2023.

Mr. N. Majumder, learned counsel appearing for the respondents has submitted that the order of the Court has been complied with and nothing remains for adjudication.

In view of above submission made by the learned counsel appearing for the respondents, the present C.C. stands closed.

                  A. LODH                                   T. AMARNATH GOUD, J

A. Ghosh

ANJAN        Digitally signed by
             ANJAN GHOSH

GHOSH        Date: 2024.01.16
             10:45:59 +05'30'