Calcutta High Court (Appellete Side)
Akb Gautam Shroff @ Gautam Roy vs Chitra Adhikari Shroff on 4 December, 2018
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1 3 04.12.18 C.O. 799 of 2018 akb Gautam Shroff @ Gautam Roy
-Versus-
Chitra Adhikari Shroff Mr. Raja Basu Chowdhury Mr. Tanmay Chakraborty ...For the Petitioner Mr. Saptangsu Basu Mr. Nilanjan Bhattacharjee Mr. Sukanta Chakraborty Mr. Anindya Halder ...For the Opposite Party / Applicant Re.: C.P.A.N.827 of 2018 (Contempt).
Mr. Santangsu Basu, learned Advocate appearing for the applicant submits that the order dated July 20, 2018 directing payment of a sum of Rs. 3 lakhs in three instalments to the wife opposite party has not yet been complied with.
Record reveals that the opposite party/petitioner was represented by learned Counsels but even then the opposite party/petitioner has not complied with the order passed by this Court.
I am prima facie satisfied that my order has not be complied with by the opposite party/petitioner.
Let a copy of the contempt application be served upon the opposite party under registered cover with acknowledgement due and to file an affidavit-of-service on the next date of hearing.
2Let the contempt application appear in the list on December 14, 2018.
( Sahidullah Munshi, J.)