Calcutta High Court (Appellete Side)
Utpal Ganguly vs Tapan Kumar Mondal & Anr on 13 August, 2019
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
1 13-08-2019
ct no. 33 Sl. 9 sp C.P.A.N. 441 of 2018 In W.P. No. 4781 (W) of 2003 Utpal Ganguly Vs. Tapan Kumar Mondal & Anr.
Mr. D.K. Sengupta, Ms. Sweta Saha ....for the applicant/petitioner Mr. Dwijadas Chakraborty ....for the alleged contemnors Mr. Ranajit Chatterjee, Mr. Subhrangsu Panda ....for the K.M.C. Let this matter stand adjourned for 3 weeks with liberty to the alleged contemnors to file reply to the objection filed by the writ petitioner / applicant.
Further appearance of the K.M.C. shall stand discharged on a request from this Court to assist as and when required.
Le the report filed by the K.M.C. be kept on record.
2(Rajasekhar Mantha, J.)