Calcutta High Court
Sri Mohini Mohan Roy @ Maity vs Sri Subrato Roy Alias Maity & Ors on 23 July, 2021
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-4
CC 30 of 1996
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
SRI MOHINI MOHAN ROY @ MAITY
VS.
SRI SUBRATO ROY ALIAS MAITY & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 23rd July , 2021 The Court : This contempt application arises out of alleged violation of orders dated 13th September, 1995 and 22nd September, 1995 passed in WP No. 1736 of 1995. The matter appeared in the list on 22 nd July, 2021, when no one appeared on behalf of any of the parties even at the second call. The matter is appearing in the day's list marked as 'Last Chance' with a note that appropriate orders will be passed if no one appears when the matter is taken up.
No one has applied for joining in the virtual mode. None of the parties are represented when the matter is called on. It appears that the parties are not interested in proceeding with the matter.
The contempt petition is disposed of without any further order. Rule, if any, stands discharged.
( ARINDAM MUKHERJEE, J.) 2 pa