Pallabi Shil vs Pradip Nama Alias Gontu And Others
2025 Latest Caselaw 1207 Tri

Tripura High Court

Pallabi Shil vs Pradip Nama Alias Gontu And Others on 31 October, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                      Cont. Cas(C) No.63 of 2025

Pallabi Shil
                                                             ---- Petitioner(s)
                                    Versus
Pradip Nama alias Gontu and others
                                                           ----Respondent(s)

For Appellant(s) : Mr. Samarjit Bhattacharjee, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

31/10/2025

Heard Learned Counsel Mr. Samarjit Bhattacharjee

appears on behalf of the petitioner.

This contempt petition is filed by the petitioner under

Article 215 of Constitution of India read with Section 12 of the

Contempt of Courts Act, 1971 for committing willful and deliberate

violation, contempt and disobedience of the direction passed by

this Court vide Judgment and Order dated 26.09.2025 in

connection with B.A. No.69 of 2025.

The relevant portion of the Judgment and Order is

reproduced hereunder:

"18. So, after detailed hearing of both the rival parties, it appears to this Court that the order dated 25.07.2025 passed by Learned Trial Court suffers from infirmity and perversity which attracts judicial indiscipline and violation of the order of the superior Court, as such, the order dated 25.07.2025 passed by Learned Trial Court stands cancelled and the bail bond of the accused persons also accordingly stands cancelled. The accused persons are to surrender before the Learned Trial Court on or before 07.10.2025."

Learned Counsel Mr. Bhattacharjee has submitted that

till today the aforesaid Judgment and Order has not been complied

with.

In view of this, issue notice upon the respondent-

contemnors.

The petitioner may take steps for service of notice upon

the respondent-contemnors both by normal process and also by

registered A/D post within 7(seven) days and file proof of service.

List the matter on 03.12.2025.

In the meantime, Learned P.P. be asked to submit a

report on or before the next date as to whether the accused

persons i.e. the respondent-contemnors have surrendered or not

before the concerned Learned Court as per order of this Court on

26.09.2025.

                                                                        JUDGE




MOUMITA       Digitally signed by MOUMITA
              DATTA

DATTA         Date: 2025.11.01 17:05:55
              -07'00'
Deepshikha