REGENT COMPUTRONICS PVT. LTD.

Nidhi Malik Appellant

V/S

Sh. Alapan Bandyopadhyay Respondents

Referred Judgements :-

MOHAMMAD IDRIS VS. RUSTAM JEHANGIR BABUJI [REFERRED TO]
NOORALI BABUL THANEWALA VS. K M M SHETTY [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
MANINDERJIT SINGH BITTA VS. UNION OF INDIA [REFERRED TO]
DULAL CHANDRA BHAR VS. SUKUMAR BANERJEE [REFERRED TO]
SAIBAL KUMAR GUPTA VS. B K SEN [REFERRED TO]
KSHITI GOSWAMI VS. SUBRATA KUNDU [REFERRED TO]

JUDGEMENT

(1.) This contempt petition has been filed by the petitioner under Ss. 11 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, 1949, seeking, inter alia, the following reliefs:-

(2.) However, after some arguments, learned counsel for petitioner confines his prayer to prayer (ii) made in the OA filed along with M.A.No. 100/2252/2020. The said prayer clause is reproduced hereinbelow:-

(3.) Issue notice.

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NIDHI MALIK Vs. SH. ALAPAN BANDYOPADHYAY

Referred Judgements :-

JUDGEMENT

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