NAKUL DEB Vs. SATYENDRA SINGH

JUDGEMENT

(1.) Heard Ms. S. Bhattacharjee, 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. 22/8/2022 in WP(C) No. 321 of 2020 passed by this Court as well as order dtd. 8/12/2022 passed by the Division Bench of this Court in W.A. No.156 of 2022.

(3.) This Court vide order dtd. 22/8/2022 passed in WP(C) No. 321 of 2020 has passed the following directions: