Calcutta High Court (Appellete Side)
Madhukant Bajoria vs Fullerton India Credit Company Limited ... on 2 February, 2022
01. 02.02.2022 Ct. No.08 Tanmoy C.P.A.N. 699 of 2021 In F.M.A. 449 of 2021 Madhukant Bajoria
-Versus-
Fullerton India Credit Company Limited & Anr.
(Through Video Conference) Mr. Pravat Sil, Adv., Mr. S.M. Rakshit, Adv., Mr. Ratul Das, Adv.
...for the petitioner.
The petitioner is directed to serve a copy of this application upon the alleged contemnor nos. 1 and 2 including Mr. Subharthi Bhattacharya, learned Counsel who had represented the alleged contemnors in the earlier proceeding.
The plaintiff has contended that possession has been taken of the property in question in violation of the order passed on April 7, 2021.
A responsible Officer of the alleged contemnor no.1, conversant with the fact, shall be personally present on the adjourned date. In the event, the alleged contemnors are not represented on the adjourned date, we may be constrained to issue Rule against the alleged contemnors.
Let this matter be listed on February 17, 2022 at 3:00 p.m. and the petitioner shall file affidavit of service on the adjourned date.
(Kausik Chanda, J.) (Soumen Sen, J.)