Calcutta High Court (Appellete Side)
Himangshu Mahapatra And Another vs Mr. Surendra Gupta Contemnor/ on 31 January, 2012
Author: Indira Banerjee
Bench: Indira Banerjee
1
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District: Paschim Medinipur.
CPAN No. 1603 of 2011
in
W. P. No. 11991 (W) of 2010
In the matter of : Himangshu Mahapatra and Another Petitioners.
versus
Mr. Surendra Gupta Contemnor/respondent.
For Petitioners : Mr. Snehasis Jana Noting by or Serial Date Office notes, reports, orders or proceedings Office No. with signatures. Advocate.
04. 31-01-2012 UPON READING a petition of Himangshu Mahapatra and another and their affidavit of verification thereof, dated 14th December, 2011 and the exhibits or annexures to the said petition and upon hearing Mr. Snehasis Jana, Advocate for the petitioners IT IS ORDERED that a Rule do issue calling upon the alleged contemnor/respondent Surendra 2 Gupta, District Magistrate - Collector, Paschim Medinipur to show cause why he should not be committed to prison or otherwise penalized or dealt with for having violated order dated 21-09-2010.
Noting by Office Serial Date Office notes, orders or proceedings with or Advocate No. signatures.
The Rule is made returnable on 2nd March, 2012.
On the returnable date, IT IS ORDERED the alleged contemnor/ respondent aforesaid shall appear personally before this Court at 10-30 a.m. and shall not leave Court without permission.
Let the Rule be served personally on the alleged contemnor/respondent by special messenger at the cost of petitioner to be deposited within one 3 week from date.
( Indira Banerjee, J )