Calcutta High Court (Appellete Side)
Basant Kumar Nangalia vs Mr. Pawan Kumar Surana And Others on 12 December, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 AD-20 December 12, 2014 md.
C.P.A.N. 1400 of 2014 In C.O. 3538 of 2011 Re: C.P.A.N. 1400 of 2014 Basant Kumar Nangalia Vs. Mr. Pawan Kumar Surana and Others Mr. Sudarsan Halder .. for the petitioner Mrs. Manju Agarwal Mr. Bajrang Manot .. for the alleged contemnors The alleged contemnors are represented and it is submitted that there has been no act of contempt in either the generator facility or the water supply to the relevant flat being disconnected or disrupted.
In view of this submission, it is necessary to appoint a Special Officer to ascertain whether the generator services or water connection to the relevant flat at V.I.P. Enclave has been disrupted. Mr. Srijib Chakraborty, Advocate, is appointed Special Officer for such purpose at an initial 2 remuneration of 300 GM to be paid by the petitioner.
The Special Officer will visit flat Nos.A-301 and A-401 at Enclave-I of V.I.P. Enclave unannounced and without informing either side in advance and ascertain for himself whether the generator services and water connection at such flats are available. The Special Officer's report should be filed when the matter appears next on January 09, 2015.
Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)