M/S Pran Beverage(India) Pvt. Ltd vs .
2024 Latest Caselaw 982 Tri

Tripura High Court

M/S Pran Beverage(India) Pvt. Ltd vs . on 24 June, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                        HIGH COURT OF TRIPURA
                                               AGARTALA
                                        CONT.CAS(C) NO.30 OF 2024

                M/s Pran Beverage(India) Pvt. Ltd.
                Vs.
                Shri Ganesh Kumar.

                               HON'BLE MR. JUSTICE T. AMARNATH GOUD

                Present:
                For the Petitioner(s)               : Mr. R. Saha, Advocate.
                                                      Mr. B. Paul, Advocate.

                For the Respondent(s)               : Mr. R. Datta, Advocate.

24.06.2024

Order

This contempt application has been filed under Section 12 of

the Contempt of Courts Act, 1971 for drawing up proceeding against the

respondent for willful disobedience of the Judgment and Order dated

24.11.2023 passed by the Court in WP(C) No.848 of 2022.

Heard learned counsel appearing for the parties.

In pursuance of the Order of this Court dated 24.11.2023 the

respondent vide communicated dated 23rd January, 2024 have expressed

their decision.

In view of the said communication made by the respondents,

this Court finds that it is not contempt, hence, the present contempt petition

stands closed.

However, the petitioner is at liberty to challenge the said

proceeding/communication dated 23.01.2024 in accordance with the law, if

so advised.

JUDGE suhanjit

RAJKUMAR Digitally RAJKUMAR signed by

SUHANJIT SUHANJIT SINGHA Date: 2024.06.29 SINGHA 15:15:45 +05'30'