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Judgment
CONTC No.1958 of 2019 & I.A. No.459 of 2021
Mr. Tripathy, learned advocate appears on behalf of applicant and submits, there has been willful and deliberate violation of order dated 6th March, 2018, disposing of his client's writ petition. He submits, communication of order was made under letter dated 28th February, 2019, served by registered post. The bank has not complied. Branch Manager - cum- Senior Manager and Chief Manager of the bank have been named as alleged contemners.
He files amendment application since both the persons have been transferred. In schedule to the application, names of present Branch Manager -cum- Senior Manager and Chief Manager of the bank have been given.
Amendment application is allowed. Let persons mentioned in the schedule to it be added as alleged contemners. Mr. Tripathy is granted leave to cause the amendment by handwriting in the cause title, in Court. The amendments be counter signed by the Court Master.
Applicant will serve copy of amended contempt application along with this order on added alleged contemner no.3, who is required to be either represented or personally present on adjourned date. Applicant will file affidavit of service. The I.A. is disposed of.
List on 26th November, 2021.
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