Calcutta High Court (Appellete Side)
146W/2014 on 11 July, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 13 11.7.14
Sc W.P.C.R.C No. 146 (W) OF 2014 (Special Jurisdiction) (Suo motu contempt Rule in W.P.2375 (W) of 2014) The Court in its own motion In Re:
Amit Kushwaha, N. S. Road Bye Lane, Asansole, Dist.-Burdwan Mr. Ranjan Kali Mr. Santosh Ghosh.
....For the Petitioner.
Since the alleged contemnor Mr.Amit Kushwaha has answered to the rule issued on 1st April, 2014, let the records be now placed before the Hon'ble Division Bench having determination to hear criminal contempt matters.
Personal presence of the alleged contemnor is dispensed with for the time being.
(Dipankar Datta,J.)