PRAKASH CH. KALITA Vs. SURESH NATH

JUDGEMENT

(1.) HEARD Mr. R. C. Saikia, learned counsel for the petitioner and Mr. S. Chakraborty, learned counsel for the respondents.

(2.) 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.5456 of 2012 decided by the learned Single Judge on 07.01.2013.

(3.) THE operative part of the order dated 07.01.2013 rendered in the connected WP(C) No.5456 of 2012 reads as follows: