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Judgment
6 paragraphs · 171 wordsArindam Sinha, J
Ms. Raychoudhury, learned advocate appears on behalf of applicant and submits, there has been wilful and deliberate violation of directions in orders dated 8th June, 2020, by which her client’s writ petitions (W.P.(C) nos.13523 and 13524 of 2020) were disposed of. Her client had earlier moved this Court for cognizance of contempt. The application (CONTC no.4085 of 2020) was dealt with by coordinate Bench on order dated 20th October, 2020. Fifteen days time was given for compliance, failing which suo motu contempt proceeding would be initiated, was said in the order. She submits, the violation continues.
Mr. Dutta, learned advocate appears on behalf of alleged contemner no.4 and files show cause. He submits, there is no dispute regarding applicant’s claim but revised administrative approval is required from alleged contemner no.2.
Issue notice along with this order on alleged contemner no.2, who is to file show cause. Applicant will put in requisites for service by speed/registered post with AD.
List on 23rd June, 2022.
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