LIVINGSTONE A. SANGMA Vs. AMBROSE MARAK

JUDGEMENT

(1.) The grievance of the petitioner in this contempt petition is that the respondent has wilfully violated the order dated 17.05.2019 passed in WP(C) No. 156 of 2019.

(2.) The case came up for hearing on 22.07.2019 and the following order was passed:-

(3.) Learned State counsel appearing on behalf of the respondent has produced a copy of the Office Order No. DSEL/SEC-G/CC/1/2019/364 dated 29.07.2019 wherein, the representations filed by the petitioner on 08.03.2019 and 11.03.2019 have been decided. It is however, prayed that the delay in deciding the said representations was due to unavoidable circumstances and it may be condoned. The delay is condoned.