STATE PUBLIC INFORMATION OFFICER Vs. AVIJIT GOPE

JUDGEMENT

(1.) We have heard the learned Senior Standing Counsel for the appellant and the learned advocate on behalf of the respondent who was appearing in person.

(2.) An adjournment is sought for on the ground of his personal inconvenience.

(3.) The learned Senior Standing Counsel submitted that the hearing of the contempt proceedings has been deferred and the next date is 31/1/2025.