PONGKOSH SUNAR Vs. S. BARUN BHUYANB

JUDGEMENT

(1.) HEARD Mr. SK Singha, learned counsel for the petitioner. None for respondent though served.

(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.2537/2013 decided by the learned Single Judge on 14.5.2013.

(3.) THE operative part of the order dated 14.5.2013 rendered in the connected WP(C) No.2537/2013 reads as follows: