Calcutta High Court (Appellete Side)
Debaprasad Roy vs Satish Tewari And Others on 23 April, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 Form of Rule Nisi (Contempt) (Form No.1) N.37 High Court at Calcutta Appellate Side (Special Jurisdiction) District : North 24-Parganas W.P.S.T. 199 of 2012 (CPAN 2284 of 2012) In the matter of Debaprasad Roy Versus Satish Tewari and Others With W.P.S.T. No. 198 of 2012 (CPAN 2285 of 2012) Subhendu Bikash Das Versus Satish Tewari and Others For Petitioners in both matters : Mr. Gobinda Kar For alleged Contemnors: None.
Noting by Office or Advocate Serial Date Office notes, reports, orders or proceeding with signature No.
23. 04 2013 UPON reading the petitions of Debaprasad Roy and Subhendu Bikash Das and their affidavits of verification thereof, both dated 10th December, 2012 and the exhibits or annexures to the said petitions and upon hearing Mr. Gobinda Kar, advocate for the petitioners in both the matters, IT IS ORDERED that a Rule do issue calling upon the alleged contemnors, namely, Satish Tewari, Secretary, Government of West Bengal, Department of Health and Family Welfare, Writers' Buildings, Calcutta
- 700 001; Dr. Biswaranjan Satpati, Director of Health Service and Secretary (Ex-officio), Government of West Bengal, Department of Health and Family Welfare, Writers' Buildings, Calcutta - 700 001; Dr. Samir Chandra Ghosh Roy, Principal, Calcutta National Medical College & Hospital, 32, Gora Chand Road, Calcutta - 700014; Bhabatosh Chatterjee, Senior Accounts 2