Calcutta High Court
Sri Samarjit Ghosh vs Ashis Kumar Kundu & Anr on 25 August, 2009
Author: Dipankar Datta
Bench: Dipankar Datta
1
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
SPECIAL JURISDICTION (CONTEMPT)
ORIGINAL SIDE
C. C. No.165 of 2009
Sri Samarjit Ghosh
Versus
Ashis Kumar Kundu & Anr.
BEFORE : The Hon'ble JUSTICE DIPANKAR DATTA
___________________________________________________________ Date: 25.08.2009 ___________________________________________________________ The petitioner has alleged criminal contempt. The contempt petition cannot be heard by this Court in view of the roster prepared by the Hon'ble The Chief Justice. In terms thereof, the Division Bench presided over by the Hon'ble The Chief Justice is the appropriate forum for hearing matters relating to criminal contempt as defined in Section 2(c) of the Contempt of Courts Act, 1971.
The contempt petition stands dismissed as withdrawn. This order shall not preclude the petitioner to approach the appropriate Court, if so advised.
All parties are to act on a xerox signed copy of this order on the usual undertakings.
( Dipankar Datta, J. ) 2 AKGoswami