Calcutta High Court (Appellete Side)
Bharat Chandra Bera vs Rikta De & Anr. Contemnors on 11 July, 2018
Author: Arijit Banerjee
Bench: Arijit Banerjee
1 Form of Rule Nisi(Contempt) (Form No.l) N.37 High Court at Calcutta Appellate Side.
District. Kolkata W.P. No. 34436 (W) of 2014 With CPAN No. 2174 of 2015 Bharat Chandra Bera..Petitioner
-vs-
Rikta De & Anr. Contemnors For Petitioner :- Mr. Tanmoy Chowdhury For the State:-
_____________________________________________________ ice Serial Date Office notes,reports,orders or no. proceedings with signatures.
7.2018 UPON READING a petition of Bharat Chandra Bera and his affidavit of verification thereof, dated 22nd day of October, 2015 and the exhibits or annexures to the said petition and upon hearing Mr. Tanmoy Chowdhury, Advocate for the petitioner-
IT IS ORDERED that a Rule do issue calling upon the alleged contemnors (1) Rikta De, District Inspector of Schools (S.E.), Kolkata, and (2) Mr. Chinmoy Sarkar, District Inspector of Schools (S.E.), Kolkata both office addresses at 27A, Bosepukur Road, Kolkata-700 042 to show cause why they should not be committed to prison or otherwise penalized or dealt with for having gross willful and contumacious violation of the court's order dated 29th December 2014 passed by this court in W.P. No. 34436 (W) of 2014.
The Rule is made returnable 25th July 2018.
2On the returnable date, IT IS ORDERED the alleged contemnors aforesaid shall appear personally before this court at 10-30 A.M. and shall not leave court without permission. However, I make it clear that pendency of this application will not prevent the alleged contemnors from taking necessary steps in compliance with the earlier order passed by this court. Let the Rule be served personally on the alleged contemnors personally by Special Messneger at the cost of the petitioner. Such cost along with the requisites be put in within the next three days.
(Arijit Banerjee, J.)