SUVENDU ADHIKARI Vs. MANOJ MALAVIYA, IPS

JUDGEMENT

(1.) UPON READING a petition of Suvendu Adhikari and his affidavit of verification thereof, dated January 10, 2022 and the exhibits or annexures to the said petition and upon hearing Mr. Rajdeep Mazumder, learned counsel for the petitioner IT IS ORDERED that a Rule do issue calling upon the alleged contemnors as pleaded in contempt application to show cause as to why they should not be committed to prison or otherwise penalised or dealt with for having willfully violated the order dated January 5, 2022 passed by this court in WPA No.129 of 2022.

(2.) The Rule is made returnable on July 28, 2022.