Calcutta High Court (Appellete Side)
Selser Marketing & Allied Concerns ... vs Mr. Kartikeya V. Sarabhai & Ors on 9 September, 2016
Author: I.P. Mukerji
Bench: I.P. Mukerji
1
27 09.09.16
W.P. 8942(W) of 2012
With
C.P.A.N. 1977 of 2015
Selser Marketing & Allied Concerns Employees' Union & Anr.
Vs.
Mr. Kartikeya V. Sarabhai & Ors.
Mr. Ajay Roy
Mr. Gopi Kanta Dutta ... . For the Petitioners.
It is submitted by learned counsel for the
petitioners that there is continuing noncompliance
with the order dated 3rd July, 2015.
In those circumstances, this Court issues a
warning to be communicated by the advocate-on-
record for the petitioners that if the said order is not
complied with by the adjourned date all the alleged
contemnors who are stationed in Ahmedabad, Gujrat
will be directed to be personally present in Court to
answer a contempt rule.
I have not issued any rule at the moment
because the respondents are situated in Ahmedabad.
S.D. Let a copy of this order be communicated directly to the Chairman by Speed Post by the petitioner's advocate on record. 2 I make this application returnable on 4th November, 2016.
( I.P. Mukerji, J.)