Calcutta High Court
Eiilm Foundation & Ors vs Suresh Sachdev & Ors on 7 February, 2014
Author: Patherya
Bench: Patherya
ORDER SHEET
CC No.153 of 2013
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
Original Side
IN THE MATTER OF :
EIILM FOUNDATION & ORS.
Vs.
SURESH SACHDEV & ORS.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 7th February, 2014.
Mr. Tilok Bose, Sr. Adv.
Mr. Debajyoti Datta, Adv.
Mrs. Vijaya Bhatia, Adv.
Mr. Ganesh Prasad Shaw, Adv.
...for the petitioner Mr. Surojit Nath Mitra, Sr. Adv.
Mr. Moinak Bose, Adv.
...for the contemners The Court :-A public notice was published in the "Telegraph" and "Ananda Bazar Patrika" on 13th September, 2013 wherein it was mentioned that by order dated 5th August, 2013 interim stay orders have been passed in respect of the EIILM Institute. No such stay order has been passed in respect of the institute. The stay order is restricted to the land and properties at 6, Waterloo Street, Kolkata, Sonarpur and Baruipur. As regards the ownership the matter is sub-judice in C.S. No. 251 of 2013 (Malvika Foundation & Ors. vs. EIILM Foundation & Ors.). 2
All parties to act on a signed photocopy of this order on the usual undertakings.
( PATHERYA, J.) TR/