Calcutta High Court
Dr. Partha Sarathi Nandi vs Sri Bhaskar Bhattacharya & Anr on 19 January, 2026
Author: Amrita Sinha
Bench: Amrita Sinha
OD-1 ORDER SHEET
CC No.101 of 2025
Arising out of
WPO No.151 of 2024
IN THE HIGH COURT AT CALCUTTA
Special Civil Jurisdiction [Contempt]
ORIGINAL SIDE
DR. PARTHA SARATHI NANDI
VERSUS
SRI BHASKAR BHATTACHARYA & ANR.
BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date:19th January, 2026.
Appearance:
Mr. Ranajit Chatterjee, Adv.
....for the Petitioner.
Mr. Biswajit Mukherjee, Adv.
Mr. Swapan Kumar Debnath, Adv.
...for the KMC.
1.Learned advocate for the petitioner submits, upon instruction that, the break-up of the payment made to the petitioner has been forwarded to the petitioner.
2. As it appears that the payment in terms of the Court's order has been made over to the petitioner, accordingly, there is no requirement of proceeding with the contempt application any further.
3. The contempt application stands disposed of.
4. In the event the petitioner has any further grievance, it will be open for the petitioner to approach the competent forum for relief.
5. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all legal formalities.
(AMRITA SINHA, J.) nm