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Judgment
10 paragraphs · 253 wordsMV Muralidaran, J
(Through Video Conference)
[1] Heard Ms. Premica, Jr. Counsel to Mr. M. Hemchandra, learned senior counsel for the petitioner and Mr. U. Augusta, learned counsel for the respondents.
[2] It is reported by Ms. Premica, Jr. Counsel to Mr. M. Hemchandra, learned senior counsel for the petitioner that the respondents have not complied the order passed by this Court dated 09.03.2021. Therefore, she filed this contempt case petition in Cont.Cas(C) No. 87 of 2021.
[3] Mr. U. Augusta, learned counsel for the respondents represented that the respondent No.1 was already transferred. Therefore, the new incumbent has joined in the place. Therefore, the petitioner in Cont.Cas(C) No. 87 of 2021 ought to implead the new incumbent whereas Ms. Premica, Jr. Counsel to Mr. M. Hemchandra, learned senior counsel for the petitioner in Cont.Cas(C) No. 87 of 2021 seeks time to implead the new incumbent.
[4] Permission granted.
[5] The petitioner in Cont.Cas(C) No. 87 of 2021 is directed to file appropriate application for implead the new incumbent on or before 18.01.2022.
[6] Since no counter affidavit has been filed in W.P.(C) No. 232 of 2021, Mr. H. Samarjit, learned GA for the respondent seeks further time for filing counter affidavit.
[7] Therefore, post these matters on 18.01.2022 for filing appropriate application by the petitioner in Cont.Cas(C) No. 87 of 2021 and for filing counter affidavit by the respondent in W.P.(C) No. 232 of 2021.
[8] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.