ORTEL COMMUNICATIONS LTD Vs. K RAGHURAMAYA AND

JUDGEMENT

(1.) THIS contempt application has been filed by M/s. Ortel Communications Ltd. with a prayer to punish the Chairman of Paradeep Port Trust Ltd. (O.P. No. 1) and a director of M/s. Manthan Broad Band Services Pvt. Ltd. (O.P. No. 2) for causing deliberate violation of the direction of this Court passed in judgment dated 12.5.2010 in W.P.(C) No. 10386 of 2009.

(2.) THE Petitioner herein, M/s. Ortel Communications Ltd. had filed the writ petition, i.e. W.P.(C) No. 10386 of 2009 challenging the award of a tender by the Paradeep Port Trust for providing cable TV network system at Paradeep Port in favour of "M/s. Manthan Broad Band Services Pvt. Ltd". Apart from the Petitioner -M/s. Ortel Communications Ltd. another tenderer, M/s. Modent Antena Pvt. Ltd. had also filed W.P. (C) No. 9134 of 2009 challenging the award of tender in favour of M/s. Manthan Broad Band Services Pvt. Ltd.. Both the aforesaid writ applications came to be disposed of vide a common judgment dated 12.5.2010, upholding the decision taken by the Paradeep Port Trust to award the contract in favour of M/s. Manthan Broad Band Services Pvt. Ltd. and observed in Paragraph -14 as follows:

(3.) IN accordance with the aforesaid memo, the matter came to be listed during the Summer Vacation, i.e. on 1.6.2010 wherein the Hon 'ble Vacation Judges directed for issuance of notice to the parties and to file requisites within three days. But, the requisites were not filed within the time stipulated and the same were filed only on 23.6.2010, on which date, notices are issued fixing 20.7.2010 for appearance and show cause of the parties.