Calcutta High Court (Appellete Side)
Kumaresh Mandal vs Narendranath Dutta & Anr on 17 June, 2022
17.06.2022 72 ss W.P.C.R.C. 243 of 2016 In W.P.A. 34696 of 2013 Kumaresh Mandal Vs. Narendranath Dutta & anr.
Mr. Kamal Mishra ... for the petitioner Mr. Kamal Mishra, learned Advocate appears for the petitioner.
None appears for the alleged contemnors nor any accommodation has been sought for.
Mr. Mishra submits that the new incumbent had joined at the post of the alleged contemnor.
Leave is granted to the petitioner to add the said new incumbent in the contempt proceeding.
Mr. Mishra also submits that the order dated July 23, 2014 still has not been complied with.
In view of the above, the contempt application shall appear on June 23, 2022 under the heading "For Disposal (Contempt Application)".
The writ petitioner shall serve a copy of the contempt application to the proposed alleged contemnor and shall file affidavit of service on the adjourned date.
Meanwhile, this Court expects the direction made on July 23, 2014 must be carried out and a compliance report may be filed on the adjourned date.
< (Aniruddha Roy, J.)