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Calcutta High Court

Vijay Kumar Berlia vs Parimal Vibhash Mehta And Ors on 12 June, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OD-2
                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                         Special Jurisdiction (Contempt)
                                 ORIGINAL SIDE

                                  CC/71/2022
                               IA NO: GA/1/2023

                           VIJAY KUMAR BERLIA
                                   VS
                     PARIMAL VIBHASH MEHTA AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 12th June, 2023.

                                                                       Appearance:
                                                     Mr. Sagar Bandopadhyay, Adv.
                                                                Mr. Lalit Baid, Adv.
                                                          Ms. Tamoghna Saha, Adv.
                                                                Mr. Ratul Das, Adv.
                                                              Mr. M. P. Sahay, Adv.
                                                                 ...for the petitioner

                                                                Mr. S.E. Huda, Adv.
                                                             Mr. Varun Kedia, Adv.
                                                             Mr. Avee Jaiswal, Adv.
                                                              ...for the respondents

The Court:-The contempt arising out of judgement and order passed by this Court on 4th October, 2021. The petitioner is the defendant no. 3 and the seven contemnors are the directors of the defendant no. 15.

The Advocate-on-Record representing the alleged contemnors says that the alleged contemnor no. 3 is not a director of the defendant no. 15.

Affidavits are complete in the meantime.

List this matter on 11th July, 2023 as prayed for. 2 Pursuant to the prayer made on behalf of the petitioner, the name of the 3rd alleged contemnor is directed to be struck off from the array of the parties. The petitioner is given leave to make the consequential changes.

(MOUSHUMI BHATTACHARYA, J.) S.Bag