AMITAV THAKUR Vs. DUKHISHYAM HOTTA

JUDGEMENT

(1.) This intra-Court appeal arises out of a contempt proceeding putting to challenge an order dtd. 24/11/2023 passed by the learned Single Judge of this Court in CONTC No.7275 of 2023.

(2.) We have heard Mr. Pravakar Behera, learned Standing Counsel for the appellants and Mr. Krishna Chandra Sahu, learned counsel for the sole respondent.

(3.) It would be apt to notice relevant foundational facts leading to filing of the present intra-Court appeal.