SMT. SUMITRA KALITA Vs. AJAY MOHANTY

JUDGEMENT

(1.) THIS contempt petition is filed under sections 11 and 12 of the Contempt of Court's Act, 1971 read with the provisions of Contempt of Court (Gauhati High Court) Rules, 1977 and Article 215 of the Constitution of India by the petitioner of WP(C) No. 2140 of 2009 and decided by the learned Single Judge on 19.10.2009.

(2.) BY the order under consideration out of which this contempt petition arises, the learned Single Judge allowed the writ petition with the direction to the respondents to consider the case of the petitioner.

(3.) COUNSEL for the petitioner, however, in this contempt complains that despite petitioner serving a legal notice on the respondents, the respondents have not considered the case of the petitioner.