Calcutta High Court (Appellete Side)
Sri Indranil Mukherjee vs Gyanwant Singh & Ors on 26 March, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 12 26.03. W.P. 29 (W) of 2017 ns 2019 Sri Indranil Mukherjee.
Vs. Gyanwant Singh & Ors.
Mr. Anindya Lahiri, Mr. Samrat Dey Paul ... for the Petitioner. Mr. Amitesh Banerjee, Sr. Adv., Mr. Tarak Karan ... for the State.
Re: CPAN No.49 of 2019 The petitioner complains of violation of the order dated July 27, 2018 passed in the writ petition.
Learned senior standing counsel appearing for the alleged contemnors submits that, the order has since been complied with.
The same is disputed on behalf of the petitioner.
In such circumstances, let affidavit-in- opposition be filed within three weeks from date. Reply thereto, if any, be filed within a week thereafter.
List the contempt petition under the same heading four weeks hence for further consideration.
Urgent certified website copies of this order, if applied for, be made available to the parties upon 2 compliance of the requisite formalities.
( Debangsu Basak, J. )