Tripura High Court

Unknown vs For The on 20 May, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                   Page 1 of 2




                          HIGH COURT OF TRIPURA
                                 AGARTALA
                           Cont.Cas(c).89 of 2024

  For the Appellant(s)       :     Mr. Somik Deb, Sr. Advocate.
                                   Mr. P.L Debbarma, Advocate.
  For the Respondent(s)      :     Mr. M. Debbarma, Addl. G.A.



              HON'BLE MR. JUSTICE T. AMARNATH GOUD
               HON'BLE MR. JUSTICE BISWAJIT PALIT
                             ORDER

20.05.2025

Heard Mr. Somik Deb, learned senior counsel assisted by Mr.

P.L Debbarma, learned counsel appearing for the petitioner. Also heard

Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents-

State.

[2] This 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 contempt proceedings against the

respondent-contemnors for their wilful and deliberate violation of the

directions contained in the judgment and order dated 06.03.2024 passed

in W.A No. 180 of 2022.

[3] It is seen from the order dated 01.04.2025 that the

respondent-contemnors would comply with the Orders and there was a

likelihood of considering the matter in its true letter and sprit and also

submitted that the cabinet would actively take a decision on this. Further,

It is also seen that they intended to prefer a review petition and the same

has already been filed and stands admitted. In view of the above, nothing

survives for adjudication. Accordingly, the contempt petition is closed and

thus, the same is disposed of.

As a sequel, miscellaneous application(s), Pending if any, also

stands closed.

                         B. PALIT, J                        T. AMARNATH GOUD, J




  Paritosh


SABYA Digitally signed
      by SABYASACHI
SACHI GHOSH
      Date: 2025.05.22
GHOSH 16:44:00 +05'30'