Calcutta High Court
W.H.Targett (India) Ltd vs Mr. S. Ashraf & Ors on 26 September, 2008
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1
C.C.No.405 of 1999
W.P.No.4241 of 1991
G.A.No.2780 of 2000
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
W.H.TARGETT (INDIA) LTD.
Versus
MR. S. ASHRAF & ORS.
Appearance:-
Mr.G.S.Asopa,Adv, with
Ms.Pooja Das Chowdhury,Adv.
..for the petitioner.
Mr.N.C.RoyChowdhury, Adv.with
Mr.R.N.Bandyopadhaya,Adv.
Mr.R.K.Chowdhury,Adv.
Ms.Soma Chatterjee,Adv.
..for the Contemnors.
BEFORE:
The Hon'ble JUSTICE SUBHRO KAMAL MUKHERJEE
Date : 26th September, 2008.
The Court:-Mr.Roy Chowdhury, learned senior advocate, appears for the contemnors and submits that the contemnor no.1, namely, Mr.S.Ashraf and Mr.Pradip Kumar Singh, the present Deputy Land & Development Commissioner, Ministry of Urban Development, Nariman Bhawan, New Delhi are present in Court.
Mr.Roy Chowdhury, learned senior advocate, submits in his usual fairness that an appeal preferred against the earlier order passed by this Court is dismissed on merits.
Therefore, the present Deputy Land & Development Commissioner, Ministry of Urban Development, Nariman Bhawan, New Delhi, Mr.Pradip Kumar Singh, who is personally present in Court, is directed to secure the compliance of the order by one month. The personal appearance of the contemnor no.1 who has, since, been transferred is dispensed with, but Mr.Pradip Kumar Singh, the present Deputy Land & Development Commissioner, Ministry of Urban Development, Nariman Bhawan, New Delhi is directed to appear before this Court on November 2 14, 2008 at 4 P.M. when he shall submit a compliance report. In default, he will run the risk of being sentenced.
All parties are to act on a signed copy of the minutes of this order on the usual undertakings.
(SUBHRO KAMAL MUKHERJEE, J.) nm/