Calcutta High Court (Appellete Side)
Md. Faizul Haque vs Sumit Gupta & Anr on 31 March, 2022
Author: Amrita Sinha
Bench: Amrita Sinha
Court No. 24 IN THE HIGH COURT AT CALCUTTA 31.03.2022
Constitutional Writ Jurisdiction (Item No. 400) Appellate Side (AB) CPAN 21 of 2022 in W.P.A. 5885 of 2021 Md. Faizul Haque vs Sumit Gupta & Anr.
Ms. Manika Sarkar ......... for the petitioner The petitioner alleges non-compliance of the direction passed in the order dated 25th March, 2021.
The petitioner is directed to serve a copy of the contempt application upon the alleged contemnors intimating that the matter will appear in the list on 5th May, 2022.
Pendency of the contempt application will, however, not stand in the way of the alleged contemnors to comply the direction passed by this Court.
(Amrita Sinha, J.)