Smt. Namita Paul vs Shri Ashutosh Agnihotri
2025 Latest Caselaw 1472 Tri

Tripura High Court

Smt. Namita Paul vs Shri Ashutosh Agnihotri on 4 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                       HIGH COURT OF TRIPURA
                              AGARTALA
                        Cont. Cas(C) 68 of 2025

 1. Smt. Namita Paul, W/o- Lt. Swapan Kumar Paul, resident of B.K.
 Road, PO Agartala, PS- East Agartala, District- West Tripura.

                                               ........... Petitioner

                                -VERSUS-

 1.Shri Ashutosh Agnihotri, IAS, Chairman Cum Managing Director,
 having its Head Office at 16-20 Barkhamba Lane, New Delhi-
 110001.

 2.Shri Sudesh Kumar Yadav, General Manager(R) , NEFR, Mawlai,
 Mawroh, Shillong- 793008.

 3.Shri Chandrabhan, Divisional Manager, Agartala Divisional
 Office, Nandannagar, West Tripura - 799006.
                                          ..........Respondent(s)


        For Petitioner(s)   :    Mr. R. Datta, Advocate.
                                 Mr. K. Pandey, Advocate.
        For Respondent(s) :      Mr. S. Kar Bhowmik, Sr. Advocate.
                                 Mr. E. L Darlong, Advocate.
                                 Mr. N. Das, Advocate.

              HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                 ORDER

04.12.2025

[1] When the case is called, both parties are present before this Court.

[2] The present Contempt Petition has been filed under Section 12 of the Contempt of Courts Act, 1971 for non-compliance with the Judgment and Order (Oral) dated 10.05.2023 passed in WP(C) No. 960 of 2022.

[3] Mr. S. Kar Bhowmik, learned sr. counsel assisted by Mr. E.L Darlong, learned counsel appearing for the respondents placed on record the interim order dated 03.12.2025 passed in Special Leave to Appeal (C) No(S). 34881/2025 by the Hon'ble Supreme Court of India and the subject matter involved in this contempt case is sub-judice . [4] In view of the same, and since the matter is sub-judice by the Hon'ble Supreme Court of India, the present contempt case is closed, giving liberty to the petitioner to approach this Court in the event, if situation warrants.

[5] Accordingly, the present Contempt Petition is closed. [6] As a sequel, miscellaneous application(s), pending if any, shall stand closed.

Dr. T. AMARNATH GOUD, J.

Paritosh

SABYAS Digitally signed by SABYASACHI ACHI GHOSH Date: 2025.12.06 GHOSH 15:45:49 +05'30'