HIREN SENAPATI Vs. J. B. EKKA

JUDGEMENT

(1.) Heard Ms. D. Musahary, learned counsel assisted by Mr. S. Dutta for the petitioners. Also heard Ms. S. Khanikar, learned counsel for the respondent Nos. 1, 3 and 4.

(2.) Cont.Cas(C) Nos. 400/2018 and 1102/2018 are filed alleging willful and deliberate violation of the common Judgment & Order dated 16.05.2018, passed in WP(C) No. 905/2017 and WP(C) No. 902/2017 respectively. In respect of Cont.Cas(C) No. 401/2018, the same is filed for alleged willful and deliberate violation of the Order dated 15.06.2018, passed in WP(C) No. 3909/2018. Since the issue involved and the directions contained in both the judgment and orders are similar, the three contempt petitions have been clubbed together for consideration.

(3.) Notice was initially issued to the respondent Nos. 3 and 4 only vide Order dated 12.09.2018 but subsequently, on 19.12.2018, notice was also issued to the respondent No. 1. In response to the notice, only the respondent No. 1 has filed a show cause reply in the form of affidavit-in-opposition on 07.03.2019.