Calcutta High Court (Appellete Side)
Sri Avijit Kr. Maiti & Ors vs Subodh Kumar Chatterjee & Anr on 17 June, 2016
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District. : Purba Medinipur
WPCRC No. 284 (W) of 2014
In
W. P. No. 7677 (W) of 2008
In the matter of Sri Avijit Kr. Maiti & Ors.
Petitioners
Versus
Subodh Kumar Chatterjee & Anr.
Contemnors/Respondents
For Petitioner (s) : Mr. Arabinda Chatterjee, Sr. Advocate Ms. Kakali Dutta For Contemner-respondent(s) : Mr. Bidhan Biswas Noting by Officer or by Serial Date Office notes, reports, orders or proceedings with signatures.
Advocate No Upon reading a Petition of Avijit Kr. Maiti and h BM 17.06.16 affidavit of verification thereof dated February 1, 2013 an the exhibits and annexures to the said petition and upo hearing Mr. Arabinda Chatterjee, Advocate for the Petitione IT IS ORDERED that a Rule do issue calling upo Sri H. K. Dwivedi, the alleged contemnors no.2 as containe in the Contempt Application being W.P.C.R.C No.284 o 2014 arising out of W.P. 7677 (W) of 2008 to show caus why he should not be committed to prison or otherwis penalized or dealt with for having willful and deliberat violation of the Order and Judgement dated August 3, 201 passed by this Court in W.P. 7677 (W) of 2008.
The Rule is made returnable on the July 15 2016.
The Rule shall be served on the allege contemnor Nos.2 by a Special Messenger of the Cour subject to costs being deposited by the petitioner b this week.
On the returnable date, IT IS ORDERED the allege contemnor-respondent aforesaid shall appear personal before this Court at 2.00 p.m. and shall not leave this Cou without permission.
Le this matter appear in the Dail Supplementary Cause List on that date under th heading "Application"
(Debasish Kar Gupta,J)