Calcutta High Court (Appellete Side)
Apana Nayak vs Suresh Mishra on 22 January, 2015
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1
22.01.2015
ac
W. P. No. 17016(W) of 2013
Apana Nayak
... Petitioner/Applicant
-versus-
Suresh Mishra
... Alleged Contemnor
Mr. Partha Sarkar.
... For the Petitioner/Applicant.
Mr. Ranjit Jaiswal.
... For the Alleged Contemnor.
Re : C.P.A.N. 1900 of 2013.
Pursuant to the direction passed by this Court on
16th January, 2015; the contemnor is personally present in
Court today. He is represented by his lawyer, Mr. Ranjit
Jaiswal, who informs this Court that interest on arrear payment
has been paid to the writ petitioner by an account payee cheque.
Learned advocate appearing for the writ petitioner
submits on instruction from his client who is also present in
Court today that he has received an account payee cheque for a
sum of Rs.1,29,066/- on account of interest on arrear pension.
He also informs this Court that the arrear pension was received
by his client earlier. He, further, informs this Court that the
cheque which was given to his client for payment of interest on
arrear pension has been deposited by him in his account, but
his client is yet to ascertain as to whether the said cheque has
been enchased or not.
Having regard to the fact that the entire payment
which the respondent authority was required to pay in terms of
the order passed by this Court on 8th July, 2013 in W.P. No. 17016(W) of 2013 has been paid by the municipal authority though belatedly, the contempt proceeding is dropped without awarding any punishment as the contemnor tenders his unqualified apology to this Court for not complying with the 2 order of this Court in time and assures this Court that henceforth the contemnor will be careful in complying with the order of this Court promptly.
The contempt proceeding is, thus, dropped.
The contemnor is not required to be present in Court any further in connection with this proceeding.
(Jyotirmay Bhattacharya, J.)