PARITOSH SHA Vs. P K ADAK

JUDGEMENT

(1.) I have heard Mr D.K. Biswas, the learned counsel for the petitioner as well as Mr S. Deb, learned senior counsel for the alleged contemner No. 1 Shri P.K. Adak, General Manager, Oil & Natural Gas Corporation Ltd. Tripura Project, Agartala. None appears for the alleged contemner No.2 Shri A.G. Sarkar, Chief Chemist (P&A), ONGC, Tripura Project, Agartala.

(2.) This Court by an order dated 1.2.1999 issued a notice of motion calling upon the respondents to show cause as to why contempt proceedings shall not be initiated against them. An affidavit-in-opposition showing cause has been filed on behalf of the alleged contemner-respondent No. 1.

(3.) I have considered the records of the case.