M/S Nandini Impex Private Limited vs Sri Apurba Roy
2025 Latest Caselaw 955 Tri

Tripura High Court

M/S Nandini Impex Private Limited vs Sri Apurba Roy on 25 August, 2025

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                       Cont.Cas(C) No.51 of 2025
M/S Nandini Impex Private Limited
                                                                 ...... Petitioner(s)
                                 VERSUS
Sri Apurba Roy, IAS and others
                                                                ...... Respondent(s)

For Petitioner(s) : Ms. Pooja Sah, Advocate, Mr. Sayantan Talapatra, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R= 25/08/2025 Counsel for the petitioner shall explain how this contempt case

is within limitation with regard to claim for interest made in this contempt

case as per the final judgment dated 31.08.2021 in WP(C) No.139 of 2021,

since the contempt case has been filed beyond the period of one year

prescribed under Section 20 of the Contempt of Courts Act, 1971.

List the matter on 02.09.2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.08.27 17:29:14 +05'30'