Tripura High Court
Party Name : Babul Acharjee vs Dr. Jayanta Kishore Dev Varma on 25 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :Cont.Cas(C) 0000046/2016 Party Name : BABUL ACHARJEE Vs DR. JAYANTA KISHORE DEV VARMA THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner. Issue notice calling upon the respondent to show cause as to why a proceeding under Section 12 of the
Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India shall not be initiated against the respondent for the alleged violation of the direction contained in the judgement and order dated 07.09.2016 delivered in W.P.(C) 183 of 2016 [Shri Babul Acharjee vs. State of Tripura and Others] as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case. Notice is made returnable on 17.03.2017.
The petitioner shall take steps for service of notice on the respondent as per rule by registered post with A.D within 3(three) days from today.
It is made clear that on the returnable date, if the reply is not filed, this court may be persuaded to asked for the personal appearance of the respondent.
Download Date: 8-05-2017 15:05 1/1