Calcutta High Court (Appellete Side)
Esquire Express & Courier Service & Anr vs A.K. Verma & Ors on 19 August, 2013
Author: Debasish Kargupta
Bench: Debasish Kargupta
1 19.08.2013
.
Sl No.08.
S.D. W.P.C.R.C. No. 278 (W) of 2013 in W.P. 15353 (W) of 2011 Esquire Express & Courier Service & Anr.
Versus A.K. Verma & Ors.
Mr. Sakhya Sen ....For the Petitioners. Mr. Saptarsri Roy ..For the alleged contemnors. In compliance of the contempt rule issued in this matter, the alleged contemnor, namely Mr. Vivek Kumar, Senior Divisional Commercial Manager, South Eastern Railway is present before this Court. It is submitted by the learned counsel appearing on his behalf, on instruction, that the order passed in the writ application has already been complied with. He prays for filing affidavit for explaining the cause of delay in complying with the order passed in the writ application.
Let affidavit‐in‐opposition be filed within three weeks; reply thereto, if any, be filed within one week thereafter.
Let this matter appear in the monthly Combined List of October 2013.
2The personal appearance of the alleged contemnor is dispensed with until further orders.
( Debasish Kar Gupta, J. )