Calcutta High Court (Appellete Side)
Esquire Express & Courier Service & Anr vs A.K. Verma & Ors on 24 January, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 24.01.2014
.
srm W.P.C.R.C. No. 278 (W) of 2013 Esquire Express & Courier Service & Anr.
Versus A.K. Verma & Ors.
Mr. R. Roychowdhury ... For the Applicants/Writ Petitioners. Mr. Saptarshi Roy ... For the alleged contemnors.
Let affidavit‐in‐opposition filed by the alleged contemnor No.4 be kept on record.
In compliance of the order dated January 10, 2014, the alleged contemnor No.4, namely, Shri Vivek Kumar, Senior Divisional Commercial Manager, South Eastern Railway, Kharagpur, is present before this Court today.
Mr. Saptarshi Roy, learned Advocate appearing on his behalf, submits that the order passed in the writ application has already been complied with. He further explains the cause of delay of complying with the above order.
No objection is raised by the learned Advocate appearing on behalf of the applicants/writ petitioners with regard to the above submissions made on behalf of the alleged contemnors.
2Having heard the learned Counsel appearing for the respective parties as also after considering the statements made in the above affidavit‐in‐ opposition, I find that the order passed in the writ application has already been complied with. The delay in complying with the order is explained in the affidavit‐in‐opposition is also satisfactory.
In view of the above, there is no wilful disobedience in the order passed in the writ application.
The contempt Rule is discharged. The contempt application is disposed of accordingly.
( Debasish Kar Gupta, J. )