Calcutta High Court (Appellete Side)
Sanjay Bir vs Tapas Kumar Bose & Ors on 11 July, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 7 11.07. W.P. No.13811(W) of 2017 ns 2019 Sanjay Bir, alias Sanjay Kumar Bir Versus Tapas Kumar Bose & Ors.
Mr. Soujanya Bandyopadhyay
.... For the petitioner.
Mr. Jishnu Saha, Sr. Adv.,
Mr. Anuroy Basu,
Mr. Ankan Rai .... For alleged contemnors 1 and 2.
Re: CPAN No.536 of 2019
The alleged contemnor nos.1 and 2 are
represented.
In the facts of the present case, the bank will furnish a statement of account as to the quantum of interest credited in the savings bank account subsequent to the order dated February 16, 2017. It will take all steps and measures for the purpose of ensuring that, all interest accrued in respect of the fixed deposit accounts subsequent to February 16, 2017 are available with the Bank and not dealt with by any of the private parties.
List the contempt petition on July 31, 2019 under the same heading for further consideration.
Urgent certified website copies of this order, if applied for, be made available to the parties upon 2 compliance of the requisite formalities.
( Debangsu Basak, J. )