Calcutta High Court (Appellete Side)
Partha Sarathi Mallik & Anr vs Unknown on 26 July, 2017
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1
C.R.R. 2437 of 2017
27 26.07.2017In the matter of : Partha Sarathi Mallik & Anr. B Ct. No. 28
Mr. Jayanta Narayan Chatterjee Mr. Tathagata Majumdar Ms. Debapriya Mukherjee ...... For the Petitioners It is submitted on behalf of the petitioners that the allegations of sexual harassment were enquired by the internal committee and after full fledged inquiry the petitioners have been exonerated of the charges levelled against them. Continuation of the impugned proceeding on the self same allegations is, therefore, an abuse process of Court.
Nobody appears on behalf of the State.
Mr. Ayan Basu, learned counsel who ordinarily appears for the State is requested to appear in this matter. Copy of the petition be served upon him in course of the day. Copy of the petition be served upon opposite party no. 2 through registered post with acknowledgement due and file affidavit of service on the next date of hearing. Mr. Basu is requested to produce the case diary on the next date of hearing.
Let this matter appear under the heading 'For Orders' four weeks hence.
There shall be stay of proceeding in G.R. Case No. 4245 of 2016 corresponding to Diamond Harbour Police Station Case No. 611 of 2016 dated 07.12.2016 under section 509 of Indian Penal Code pending before the learned 3rd Judicial Magistrate Diamond Harbour, South 24 Parganas for a period of six weeks or 2 until further orders whichever is earlier.
Liberty to pray for extension, modification, variation and/or vacating the interim order upon notice to the other side.
(Joymalya Bagchi, J.)