Calcutta High Court (Appellete Side)
Mr. Nirmal Kumar Chatterjee vs Sri Suman Howlader & Ors on 21 November, 2014
Author: Soumen Sen
Bench: Soumen Sen
1 21‐11‐2014 S.L. No 3.
Ct.5/tkm.
WPCRC 476 (W) of 2014 in W.P. 27498 (W) of 2013 Mr. Nirmal Kumar Chatterjee Vs. Sri Suman Howlader & Ors.
Mr. B.N. Roy Ms. Priyanka Das ..........For the applicant.
Mr. Binay Panda ..........For the alleged contemnors.
The petitioner has run from the pillar to post for implementation of the order passed by this court. However, during the course of submission it appears that the present contemnor who has assumed the office as Commissioner in February 2014 failed to take any steps until the contempt rule is served upon the said contemnor. There is a complete apathy on the part of the contemnors in obeying the order passed by this court. Even today the contemnors are not in a position to communicate the order claimed to have been passed in consideration of the application for mutation. It is submitted that the matter is placed before the MIC for consideration. The process is yet to conclude.
2The matter is made returnable on 5th December 2014 when the contemnor shall be personally present. The contemnor shall file affidavit explaining the reasons for not being able to implement the order passed on 13th November 2013. It is expected that on or before the returnable date the petitioner should be communicated with the order claimed to have been passed and is under consideration by the MIC.
(Soumen Sen, J.)