Calcutta High Court
Lakhi Prasad Bhagchandka (Dec.) vs Unknown on 18 April, 2024
OD-40
IN THE HIGH COURT AT CALCUTTA
TESTAMENTARY & INTESTATE JURISDICTION
ORIGINAL SIDE
IA NO.: GA/1/2023
PLA 259 OF 2016
IN THE GOODS OF:
LAKHI PRASAD BHAGCHANDKA (DEC.)
BEFORE:
The Hon'ble JUSTICE APURBA SINHA RAY
Date : 18th April, 2024 Appearance:
Mr. Soumabho Mukherjee, Adv.
...for the plaintiff Mr. Aniruddha Mitra, Adv.
Mr. Jaydeb Ghorai, Adv.
Mr. Suman Chatterjee, Adv.
Mr. Diptesh Ghorai, Adv.
...for TSR Consultants Pvt. Ltd.
The Court : It appears from the record that necessary order as per prayer of the learned counsel for the petitioner has already been passed on 17th January, 2024 by an Hon'ble Co-ordinate Bench of this Court directing IEPF to act in terms of the order dated 17th August, 2023 without asking further 'indemnity bond' and 'no objection certificate' as appearing in the e-mail dated 27th December, 2023.
Learned counsel for the plaintiff has submitted that necessary order may be passed against IEPF. 2
Learned counsel appearing for the TSR Consultants Private Limited has submitted that he has also communicated the orders of the Hon'ble Court but it appears that the said orders are not being complied with by the concerned authorities.
In view of the above, it appears that non-compliance of the order of the Hon'ble Court by IEPF may be a cause of contempt application. However, learned Additional Solicitor General of this Court is requested to look into the matter and to apprise this Court on the next date.
List the matter on 9th May, 2024.
Liberty is given to the learned counsel for the petitioner to communicate this order to the learned Additional Solicitor General.
(APURBA SINHA RAY, J.) sg.