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Calcutta High Court

Anil Baran Mahajan vs Tapan Kumar Basu & Another on 29 June, 2010

Author: Tapen Sen

Bench: Tapen Sen

                              CC No. 71 of 2010
                             WP No. 1061 of 2009
                       IN THE HIGH COURT AT CALCUTTA
                            Special Jurisdiction
                                  (Contempt)


   ANIL BARAN MAHAJAN                                  Petitioner

         Versus

    TAPAN KUMAR BASU & ANOTHER
Contemnors/Respondents

For Petitioner : Mr. Pantu Deb Roy, Advocate Mr. Upendra Roy, Advocate For Contemnors/Respondents : Mr. N. I. Khan, Advocate BEFORE:

The Hon'ble JUSTICE TAPEN SEN Date : 29th June, 2010.

The Court : When this case was called out Mr. N. I. Khan, learned Counsel for the Contemnor/Opposite party who is also present in Court, produced a copy of a communication dated 23rd June, 2010 submitting that the Order of this Court has now been complied with. Mr. Pantu Deb Roy does not dispute the aforementioned contention. Let a copy of the Communication dated 23rd June, 2010 made by the Secretary, STA to Mr. Jayanta Kundu be kept with the records of this case.

In view of the aforesaid facts and circumstances, the Contempt proceedings are dropped. Rule discharged and the order of personal appearance is dispensed with.

All parties concerned are to act on a Photostat signed copy of this Order on usual undertakings.

(TAPEN SEN, J.) M.Sen