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Judgment
Arindam Lodh, J
Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned senior counsel appearing for the respondent-contemnor no.1 and Mr. P. K. Ghosh, learned counsel appearing on behalf of respondent-contemnors nos.2 and 3.
The respondent-contemnors by filing an affidavit have informed the Court that the order dated 11.08.2022 passed by this Court has been complied with.
Taking note of the affidavit sworn by the respondent-contemnors, Mr. Roy Barman, learned senior counsel for the petitioner has submitted that the respondent-contemnors have not implemented the order what is required to be complied with under the said order. According to Mr. Roy Barman, learned senior counsel for the petitioner, the order has partially been complied with, but not in whole.
In this situation, if, according to the petitioner, the order has not been complied with wholly, the petitioner may file a representation to the competent authority ventilating his grievance and his further entitlement within 2(two) weeks from today.
After receipt of the said representation, the competent authority shall reconsider and dispose of the same with speaking order in accordance with rules within a period of 2(two) months and inform the petitioner accordingly.
In view of the above observation and directions, this contempt application stands closed.
Personal appearance is dispensed with.
The contempt application stands disposed in the above terms.