NUR KHURSHIDA AHMED Vs. R.C JAIN

JUDGEMENT

(1.) HEARD Mr. A. Ahmed, learned counsel for the petitioner and Mr. A. Deka, 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.5429 of 2004 decided by the learned Single Judge on 06.03.2014.

(3.) THE operative part of the order dated 06.03.2014 rendered in the connected WP(C) No.5429 of 2004 reads as follows: