Calcutta High Court (Appellete Side)
Nirmal Kumar Malakar vs Amit P. Zabalgi & Others on 10 July, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 Form of Rule Nisi (Contempt) (Form No.1) N.37 High Court at Calcutta Appellate Side (Special Jurisdiction) District : Darjeeling. CPAN No. 1012 of 2015 [WPST No. 328 of 2010] In the matter of : Nirmal Kumar Malakar Versus Amit P. Zabalgi & Others For Petitioner : Mr. Chittapriya Ghosh Mr. Arkaprava Sen.
For alleged Contemnor : No one.
Noting by Office or Advocate Serial Date Office notes, reports, orders or proceeding with signature
No.
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17 10. 07.
2015 UPON reading a petition of Nirmal Kumar Malakar
and his affidavit of verification thereof, dated 10th June, 2015 and the Annexures to the said petition and upon hearing Mr. Chittapriya Ghosh, advocate for the petitioner, IT IS ORDERED that a Rule do issue calling upon the proposed contemnors namely, 1. Amit P. Zabalgi (IPS), Superintendent of Police, Darjeeling, P.O. & District - Darjeeling, PIN - 734 001; 2. C. S. Lepcha, IPS, The Deputy Inspector General of Police, Darjeeling Range, P.O. - Sevak Himalayan Kanya Abasan, District - Darjeeling, PIN - 734 001 and 3. Asit Baran Mishra, Pen.VIII, Indian Audit & Accounts Department, Pr. Accountant General (A&E), West Bengal, Treasury Buildings, 2, Government Place (West), Kolkata - 700 001 to show cause as to why they should not be committed to prison or otherwise penalized or dealt with for having willfully and deliberately violated the Court's order dated 30th June, 2014 passed by this Court in W.P.S.T. No.328 of 2010.
The Rule is made returnable on 14th August, 2015.
On the returnable date, IT IS ORDERED that the proposed contemnors as aforesaid shall appear personally before this Court at 10:30 a.m. and shall not leave Court without permission.
However, we make it clear that pendency of this application will not prevent the proposed Contemnors from taking necessary steps in compliance with the earlier order passed by this Court.
Let the Rule be served upon the proposed contemnors personally by special messenger at the cost of the petitioner. Such cost along with the requisites be put in by 17th July, 2015.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.) 3 4