RUPAK DEBROY Vs. SARADINDU CHOUDHURY, IAS

JUDGEMENT

(1.) Heard Ms. S. Chisim, learned counsel appearing for the petitioner.

(2.) This is a petition filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for drawing up a contempt proceeding against the respondent for willful and deliberate violation of the judgment and order dated 31.01.2020 passed in WP(C) 613 of 2019 [ Rupak Debroy v. The State of Tripura and another ].

(3.) Ms. Chisim, learned counsel has submitted that this court vide order dated 31.01.2020 had passed the following order: