Calcutta High Court (Appellete Side)
Smt. Arpita Guin vs Haradhan Pal & Anr on 30 November, 2017
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
Form of Rule Nisi (Contempt)
(Form No.1)
N.37 In The High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District. Birbhum
C.P.A.N. 1168 of 2016
in
W.P. No. 10552(W) of 2016
In the matter of Smt. Arpita Guin
-Versus-
Haradhan Pal & Anr.
For Petitioner (s) Mr. Samim-ul Bari
For Contemnor
Noting by Office
or Advocate Serial Date Office notes, reports, orders or proceedings with signatures
No.
30.11.2017
Upon reading a petition of Smt. Arpita
Guin, her affidavit of verification thereof, dated
28th July, 2016 and the exhibits or annexures
to the said petition and upon hearing Mr.
Samim-ul Bari, learned Advocate for the
Petitioner.
IT IS ORDERED that a Rule do issue
calling upon the alleged contemnors-
respondents, namely, Sri Haradhan Pal, the
Secretary,Barhra High School(H.S.), Post Barhra, District : Birbhum and Sri Kanchan Adhikari, Teacher-In-Charge, Barhra High School(H.S.), Post Barhra, District : Birbhum in the contempt application being C.P.A.N. 1168 of 2016 arising out of W.P. No. 10552(W) of 2016 to show cause why they should not be committed to prison or otherwise penalised or dealt with for the willful and deliberate violation of the order dated June 20, 2016 passed by the Hon'ble Justice Samapti Chatterjee in W.P. No. 10552(W) of 2016.
The Rule is made returnable 11th January, 2018.
On the returnable date, IT IS ORDERED the alleged contemnors-respondents aforesaid shall appear personally before this Court at 10.30 a.m. and shall not leave Court without permission.
Let the Rule be served personally on the alleged contemnors-respondents.
(Samapti Chatterjee, J.)