HARENDRA BHOWMIK, MANAGING DIRECTOR, TRIPURA APEX WEAVERS COOPERATIVE SOCIETY LTD Vs. SUBHAS SUTRADHAR, S/O BANAMALI SUTRADHAR

JUDGEMENT

(1.) THIS appeal arises out of the order, dated 15.10.2004, passed in Contempt Case No. 25 of 2003, whereby a learned single Judge of this Court, while holding the Appellant herein as not guilty of committing contempt of the Court, had made certain observations and issued certain directions. Aggrieved by some of the observations so made and the directions so given, the Appellant herein, who was the sole Respondent in the contempt proceeding, has preferred this appeal.

(2.) WE have heard Mr. S. Deb, learned Senior counsel, assisted by Mr. PK Pal, learned Counsel, appearing on behalf of the Appellant, and Mr. C.S. Sinha, learned Counsel, for the Respondents.

(3.) IN order to clearly appreciate the grievances of the Appellant and the sustainability thereof, it is appropriate to take notice of the material facts, which had led to the filing of the application for drawing contempt proceeding against the Appellant herein.