UMESH CH. SAHA Vs. JITENDRA KUMAR SINHA

JUDGEMENT

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

(2.) This is a contempt petition filed by the petitioner under Sec. 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for alleged willful disobedience of the court's order dtd. 1/9/2022 passed in WP(C) No. 743 of 2022.

(3.) Ms. S. Debbarman, learned counsel for the petitioner has drawn my attention to the impugned order dtd. 1/9/2022 passed in WP(C) No.743 of 2022 wherein this Court has passed following directions: