Calcutta High Court (Appellete Side)
National Consumers Cooperative Stores ... vs Mr. Arabinda Ghosh & Ors on 5 September, 2019
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
1 M/L 287 05.09.2019Ct. No. 12
SD CPAN 1003 of 2015 In W.P. 16066 (W) of 2012 National Consumers Cooperative Stores Ltd.
Vs. Mr. Arabinda Ghosh & Ors.
Md. Anwar Hossain ... for Petitioner.
Learned Counsel appearing for the writ petitioner submits that the order passed by this Court has not been complied with.
Petitioner is directed to serve copy of the contempt application upon all the alleged contemnors intimating that the contempt application will be taken up after ensuing Puja vacation.
Let this contempt application appear in the list under the heading 'Contempt Application' after Puja vacation.
However, this will not prevent the alleged contemnors to comply with the order passed by this court in the meantime.
(Shekhar B. Saraf, J.)