Calcutta High Court
Anannya Chowdhury vs Sankar Sen & Ors on 7 August, 2015
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
(Contempt)
ORIGINAL SIDE
C.C.No. 11 of 2015
ANANNYA CHOWDHURY
Versus
SANKAR SEN & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 7th August, 2015.
Mr.Jishnu Chowdhury, Sr.Adv.
Mr.Raja Basuchowdhury, Adv.
Mr. Aniruddha Mitra, Adv.
Ms. Atasi Sarkar,Adv.
Mr.S.Biswas, Adv.
Mr. Rajiv Lall, Adv.
The Court : The petitioner no longer alleges contempt. After the contempt proceedings were initiated, the electricity meter in question was re-transferred to Mr. Bhola Sen.
None of the appearing parties raised any objection to this re-transfer. This contempt application is disposed of accordingly without initiating any steps.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) km