Calcutta High Court (Appellete Side)
Abdul Ali vs Amit Kumar Das on 8 September, 2022
08-09-2022
Item no.19
IN THE HIGH COURT AT CALCUTTA
Subrata Special Jurisdiction
Appellate Side
Bhattacharyya
CPAN No.1234 of 2002
Abdul Ali
-vs-
Amit Kumar Das
arising out of
WPA No.17617 of 2000
None ...for the petitioner
None appears to press the contempt application on
call.
By way of this contempt application under the
Contempt of Courts Act, 1971, the petitioner has sought for
punishment of the contemner/respondent concerned in the
writ petition for violation of an order dated September 14, 2000 passed in WP No.17617(W) of 2000.
While the application was affirmed on October 16, 2002, the applicant was then about 42 years old. Now, it seems that he has attained the age of superannuation. The order of the writ petition pertains to transfer of the petitioner.
Since filing of the contempt application, none moved to press it.
I feel that the petitioner is no longer interested to proceed with the application on hand.
Accordingly, the contempt application stands dismissed for non-appearance of the petitioner.
[Rabindranath Samanta, J] 2