Calcutta High Court (Appellete Side)
Sri Khagendra Nath Das vs Dr. Soumitra Mohan & Ors on 9 April, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
1 IN THE HIGH COURT AT CALCUTTA 09.04.2021
Special Civil Jurisdiction sb Ct23 APPELLATE SIDE WPCRC 30 of 2021 Sri Khagendra Nath Das Vs. Dr. Soumitra Mohan & Ors.
Mr. Animesh Bhattacharya ... For the applicant/petitioner. Mr. Supriyo Chattopadhyay, Ms. Iti Dutta ..... For the contemnors.
The contemnors no. 2 and 3 are personally present in Court responding to the Rule issued in terms of the order dated 12th March, 2021.
It is submitted on behalf of the said contemnors that a sum of Rs.5,42,384/- has been transferred to the account of the petitioner on 2nd April, 2021. The necessary documents in support of such electronic transfer of money from Balurghat-I Treasury, have been produced before the Court and are taken on record. The copies of the said documents be supplied to the petitioner's advocate. It is further submitted that with the payment of the said sum of Rs.5,42,384/-, the order dated 13th September, 2019 passed in WPA 25978 of 2014 (WP No.25978 (W) of 2014) has been complied with.
The personal presence of the contemnors 2 no.2 and 3 stands dispensed with.
Since it is submitted that the order dated 13th September, 2019 has been complied with affidavit of compliance is not called for at this stage.
The advocate for the petitioner submits that he has not received any instruction regarding the electronic transfer of the said sum of Rs.5,42,384/- to the petitioner's account on 2nd April, 2021.
The matter is adjourned till 16th April, 2021.
The advocate for the petitioner shall take specific instruction regarding transfer of money and apprise this Court about the receipt of the same on the returnable date.
(Arindam Mukherjee, J.) 3