SANJOY SEN Vs. K. SASHI KUMAR

JUDGEMENT

(1.) Heard Mr. A. Bhaumik, learned counsel appearing for the petitioner. 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 judgment and order dtd. 16/8/2023 passed in WP(C) No. 651 of 2022.

(2.) Mr. Bhaumik, learned counsel for the petitioner has drawn my attention to the impugned judgment and order dtd. 16/8/2023 where this Court had passed the following directions:-

(3.) Issue notice calling upon the respondent-contemnors to show cause as to why a proceeding under Sec. 12 of the Contempt of Courts Act shall not be drawn against them, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.