AFRUZA KHATOON Vs. E.B. LASKAR

JUDGEMENT

(1.) This is an application filed under Section 12 of the Contempt of Court Act praying punishment to the Contemnor for showing wilful and deliberate disobedience for not complying with the Order dated 03-12-2018 passed in WP(C). No. 464 of 2018.

(2.) On the last date of hearing, following order was passed:

(3.) Learned counsel for the respondents submitted that the husband of the petitioner has received the amount on 30-08-2019 on account of payment of salary for the period w.e.f. 01-04-2018 to end of August, 2018.