Calcutta High Court (Appellete Side)
Kashi Nath Biswas vs Smt. Tarulata Debsharma & ... on 18 March, 2011
Author: Harish Tandon
Bench: Harish Tandon
1
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Criminal Jurisdiction)
District: South 24 Parganas
C.R.L.C.P. No. 8 of 2010 in C.R.R. 1766 of 2010
In the matter of: Kashi Nath Biswas Petitioner
versus
Smt. Tarulata Debsharma & Anr...Contemner-respondent(s)
For Petitioner: Mr. Sukanta Mondal For Contemner-respondent(s):
Noting by Office Ser Date Office notes, reports, orders or proceedings ial or Advocate. with signatures.
No. 18.3.2011 UPON READING a petition of Sri Kashinath Biswas and his affidavit of verification thereof, dated 14th July, 2010 and the exhibits or annexures to the said petition and upon hearing Mr. Sukanta Mondal, Ld. Advocate for the petitioner.
IT IS ORDERED that a Rule do issue calling upon the alleged 2 contemners, as stated in the Contempt Application dated 14.07.2010 to show cause why they should not be committed to prison or otherwise penalised or dealt with for having willful and deliberate violation of the order dated 28.05.2010 passed by this Court in C.R.R. No. 1766 of 2010.
Noting by Office Serial Date Office notes, orders or proceedings with or Advocate No. signatures.
The Rule is made returnable on 13th May, 2011.
On the returnable date, IT IS ORDERED the alleged contemners aforesaid shall appear personally before this Court at 10.30 a.m. and shall not leave Court without permission.
Let the Rule be served personally on the alleged contemners.
3( Harish Tandon, J.)