RANBIR KUMAR Vs. R. BHATTACHARYA

JUDGEMENT

(1.) I have heard review petitioner -in -person and learned counsel for respondent. This Review Petition has been filed against a judgment and order dated 29th September, 2014, passed in Contempt Case No. 13/2014 in WP(C) No. 372/2013 (Shri Ranbir Kumar v. Mr. Rajarshi Bhattacharya and Ors) whereby contempt petition was dismissed. The said order on reproduction reads as:

(2.) THE petitioner claims to be aggrieved by the non -compliance of directions issued in the judgment and order passed in WP(C)No. 372 of 2013 dated 10.06.2014, by the learned single Judge of this Court. The operative portion of the judgment vide paragraph 6 reads as under:

(3.) NOW the petitioner in person contends that the judgments passed in writ petition and the Original Application before the CAT, have not been complied with in toto, therefore, he has filed this contempt petition. It is his submission that unless the ratio decidendi as well as the obiter dicta, both are complied a simple compliance of direction would not satisfy him and thus, the respondents are still in contempt.