Calcutta High Court (Appellete Side)
In Re: Court On Its Own Motion vs Prasanta Kumar Chatterjee & Anr on 30 March, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
09 30.03.17
Kmitra Ct. No.01
CRLCP No. 2 of 2017
Arising out of C.R.R. No. 3498 of 2016 with CRR 677 of 2017 and CRR 724 of 2017 In re: Court on its own motion Vs. Prasanta Kumar Chatterjee & Anr. Mr. Sagar Datta Mr. Asif Iqbal Ahmed Mr.Gopal Chandra Roy For the Contemnors The contemnors are present in Court today. The learned advocate, appearing for the contemnors, seeks leave to file reply.
Reply be filed by each of the contemnors showing cause as to why they should not be punished for contempt of court under Section 12 of the Contempt of Courts Act, 1971, within four weeks from today.
List the matter on 27th April, 2017.
(Nishita Mhatre, A.C.J.) (Tapabrata Chakraborty J.)