DIPAK CHAKRABORTY Vs. ALOK KUMAR

JUDGEMENT

(1.) Heard Mr. B.K. Das, learned counsel for the petitioner and Mr. D. Gogoi, learned counsel for the respondent contemnors in the PHED.

(2.) This contempt petition is instituted alleging wilful and deliberate violation of the order dtd. 1/11/2018 in WP(C) No. 7498/2017. The direction of this Court in the order dtd. 1/11/2018 at paragraph 8 thereof is as extracted below:

(3.) There is a further provision in paragraph 9 of the said order dtd. 1/11/2018, which is as extracted below: