Calcutta High Court (Appellete Side)
146W/2014 on 13 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
-: 1 : -
3213.06. 2014 rrc W. P. C.R.C. 146 (W) of 2014 (Special Jurisdiction) [Suo Motu Contempt Rule in W.P.2375 (W)/2014] The Court in its own motion In Re:
Amit Kushwaha, N. S. Road Bye Lane, Asansole, District-Burdwan Mr. Ranjan Kali Ms. Mitul Chakraborty ....For the petitioner Affidavit-in-Opposition filed by the alleged contemnor shall be retained with the records.
The alleged contemnor is personally present in Court. His personal presence is dispensed with for the time being. However, he shall present himself in Court on 11th July, 2014 when this contempt rule shall be listed once again.
( Dipankar Datta, J. )