CH. NALINI SUNITA DEVI Vs. MANGSATABAM HAREKRISHNA

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel for the petitioner and Mr. RK Deepak, learned counsel for the respondents/contemnors.

(2.) This contempt case has been filed by the petitioner alleging non-compliance of the order dtd. 28/10/2021 passed in W.P.(C) No.761 of 2021.

(3.) By the order dtd. 28/10/2021, this Court passed the following order in the writ petition: