SUBHOJIT SHIL Vs. BRIJESH PANDEY

JUDGEMENT

(1.) By means of this contempt petition filed under Sec. 12 of the Contempt of Courts Act, 1971, the petitioner has alleged non compliance of the order dtd. 13/12/2021 rendered by this Division Bench in Writ Appeal No.291 of 2021 The State of Tripura v. Subhojit Shil.

(2.) We have heard Mr.P.K.Pal, learned advocate appearing for the petitioner and Mr.D.Bhattacharjee, learned Government Advocate, appearing along with Mr.S.Saha, advocate for the respondent contemnors.

(3.) The factual context of the case is as under: