Calcutta High Court (Appellete Side)
Full Kumar Keshari vs Ar Parbati Keshari & Ors on 28 April, 2023
04 28.4.2023 CRC 1 of 2023
Ct-08
in
FMA 128 of 2011
Full Kumar Keshari
Vs.
ar Parbati Keshari & Ors.
Mr. Rwitendra Banerjee
... For the Applicant
Ms. Sumitra Das
... For the Contemnors
The stranger purchaser should be made
party in this contempt proceeding.
Leave is granted to add the name of the
stranger purchaser in the contempt application
as a respondent/contemnor in course of this
day.
A copy of the contempt application shall be served upon the stranger purchaser within one week from date.
The stranger purchaser shall not disturb the possession of the applicant/petitioner. Admittedly, transfer has been made in violation of the order of injunction. Stranger purchaser is not entitled to stay in the said property in violation of the order of injunction. In view of the order dated 17th April, 2023 contemnor nos. 2, 3, 4 and 5 are personally present in court. Contemnor no. 1 is unable to present in court due to illness. The matter stands adjourned for fortnight. All the contemnors along with the stranger purchaser must be present on the adjourned date.
(Uday Kumar, J.) (Soumen Sen, J.) 2