Calcutta High Court (Appellete Side)
Dl.6 In Re: - The Court On Its Own Motion vs Samir Das on 12 August, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
CRLCP 20 of 2024
12.08.2024
DL.6 In Re: - The Court on its Own Motion -vs- Samir Das, Ld.
Court No.26 Advocate & Ors.
(AD) And
Mr. Bikash Ranjan Bhattacharyya, Ld. Sr. Advocate
Mr. Milon Mukherjee, Ld. Sr. Advocate
Mr. Prasun Dutta
Mr. Mihir Das
Mr. Rana Mukherjee
Mr. Susnigdho Bhattacharyya
Mr. Mrinal Mukherjee
Mrs. Santa Bhattacharyya
... for the contemnors
Mr. Sandipan Ganguly, Ld. Sr. Advocate
Ms. Parna Roy Chowdhury
... for the High Court Administration
1.Rule issued by the order dated July 15, 2024 is taken up for consideration.
2. Contemnors against whom the Rule was issued are represented.
3. All seven persons against whom the Rule was issued are personally present.
4. Learned Senior Advocate appearing for the contemnors submits that, although one of them is described in the order of the jurisdictional Court as also in the Rule to be a Law Clerk. He is an Advocate. He seeks a direction for filing affidavits.
5. The contemnors are at liberty to file affidavits within ten days from date, as prayed for.
6. High Court Administration may use an affidavit thereafter, if advised.
7. Such affidavit may be filed within seven days thereafter.
8. List the contempt Rule on September 2, 2024.
9. On the undertaking given by the contemnors to be Signed By :
ABHIJIT DAS High Court of Calcutta 13 th of August 2024 04:46:17 PM 2 personally present as and when directed, their personal appearance in Court is dispensed with.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
ABHIJIT DAS High Court of Calcutta 13 th of August 2024 04:46:17 PM