Calcutta High Court (Appellete Side)
In Re.: The Court On Its Own Motion vs Registrar General on 31 January, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
DL-1
31.01.2025
WPA 9313 of 2019
Court No.26 With
(AD) IA No.: CAN 5 of 2019 (Old No.: CAN 9951 of 2019),
CAN 6 of 2019 (Old No.: CAN 9952 of 2019), CAN 7 of
2019 (Old No.: CAN 12425 of 2019), CAN 8 of 2020
(Old No.: CAN 511 of 2020), CAN 9 of 2022
In Re.: The Court on its own motion
And
Registrar General, Calcutta High Court & Ors.
Mr. Jayanta Kumar Mitra, Ld. Sr. Advocate
Mr. Saptangsu Basu, Ld. Sr. Advocate
Mr. Srijib Chakraborty, Advocate
Mr. Subhasis Chakraborty, Advocate
Mr. Arindam Ganguli, Advocate
Mr. Amit Chowdhury, Advocate
... for the Howrah Bar Association.
Mr. Kishore Dutta, Ld. Advocate General
... for the State
Mr. Jaydip Kar, Ld. Sr. Advocate
Mr. Siddhartha Bannerjee, Advocate ( Through V.C.)
... for the High Court Administration.
Mr. Siddharth Agarwal, Ld. Sr. Advocate (Through V.C.)
Mr. Rana Mukherjee, Advocate, Special PP
Mr. Tanoy Chakraborty, Advocate
... for the respondent nos.9,12,16 to 20.
Ms. Karabi Roy, Advocate ... for Tanushree Das
1. Mr. Siddharth Agarwal, Ld. Sr. Advocate appearing for the respondent nos.9,12,16 to 20 prays for time to take exception to the report of the One Member Judicial Commission.
2. We are unable to accept such submission as it is too late to be so taken. Repeated opportunities were given to such respondent nos.9,12, 16 to 20 to take exception but they did not avail of the same.
Signed By :
ABHIJIT DAS High Court of Calcutta 31 st of January 2025 02:08:21 PM 2
3. We heard the respective parties on the issue of issuance of contempt rule.
4. Hearing is not concluded.
5. Mr. Siddharth Agarwal, learned Senior Advocate appearing for the respondent nos.9,12, 16 to 20 seeks liberty to inspect the underlying records of the report of the One Member Judicial Commission.
6. Court is informed that, such records are lying with the learned Registrar General in a sealed cover.
7. Parties including clients of Mr. Siddharth Agarwal, learned Senior Advocate appearing for the respondent nos.9,12,16 to 20, are at liberty to inspect such records available with the learned Registrar General upon notice to the respective parties.
8. Learned Registrar General is requested to allow such inspection and to reseal the envelop once such inspection is over.
9. List the Public Interest Litigation on February 7, 2025.
(Debangsu Basak, J.) (Arindam Mukherjee, J.) Signed By :
ABHIJIT DAS High Court of Calcutta 31 st of January 2025 02:08:21 PM