Manipur High Court
Petitioner vs Yumkham Kanta Roy on 15 April, 2021
Bench: Sanjay Kumar, Lanusungkum Jamir
Items No. 26 - 27
MAYAN Digitally
by
signed
IN THE HIGH COURT OF MANIPUR
GLAMBA MAYANGLAMB
AM CHANU AT IMPHAL
M NANDINI
Date:
CHANU 2021.04.16 CONT. CAS(Crl) No. 3 of 2020
16:29:28
NANDINI +05'30' With
MC[CONT. CAS(Crl)] No. 1 of 2020
In Re Criminal Contempt in Pursuance of Order Dated
07.07.2020 in CONT. CAS(C) No. 59 of 2020
....Petitioner
- Versus -
Yumkham Kanta Roy
...Respondent
BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR 15.04.2021 [Sanjay Kumar, CJ] Heard Mr. L. Anand, learned amicus curiae, and Mr. M. Devananda, learned counsel for the contemnor.
Registry is directed to take note of the fact that this suo motu contempt case was initiated under Section 15 of the Contempt of Courts Act, 1971, and it would therefore be necessary to frame a charge or charges, as the case may be, against the contemnor.
Registry shall take necessary steps in this regard well before the next date of hearing and communicate a copy of the charge sheet to Mr. M. Devananda, learned counsel for the contemnor.
Post on 25.05.2021.
JUDGE CHIEF JUSTICE
bipin