Calcutta High Court (Appellete Side)
146W/2014 on 28 April, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 1 28.4.14
Sc W.P.C.R.C No. 146 (W) OF 2014 (Special Jurisdiction) (Suo motu contempt Rule in W.P.2375 (W) of 2014) The Court in its own motion In Re:
Amit Kushwaha, N. S. Road Bye Lane, Asansole, Dist.-Burdwan Mr. Ranjan Kali Mr. Santosh Ghosh.
....For the Petitioner.
Mr. Amiya Kumar Sur ....For the West Bengal Financial Corporation.
Seen the office report dated 24th April, 2014.
The alleged contemnor, Amit Kushwaha is personally present in Court. Mr. Kali, learned advocate representing him, seeks time to answer the rule.
ACO Put up the rule on 13th June, 2014. The answer to the rule must be filed by the alleged contemnor by 11th June, 2014.
Personal presence of the alleged contemnor is dispensed with for the time being. However, on the returnable date, he shall once again remain personally present.
(Dipankar Datta,J.)