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Sri Indranil Mukherjee vs 6.19 Gyanwant Singh & Ors on 10 June, 2019

Author: Debangsu Basak

Bench: Debangsu Basak

                                        1


                             CPAN No.49 of 2019
                            Sri Indranil Mukherjee
                                      v.
10.06.19

Gyanwant Singh & Ors.

ML-23                                 in
Ct-08                       W.P. No.29 (W) of 2017
(S.R.)
           Mr. Anindya Lahiri
           Mr. Samrat Dey Paul                   ... for the petitioner.

Mr. Amitesh Banerjee, Ld. Sr. St. Counsel Mr. Tarak karan, ... for the alleged contemnor nos.1 to 6. Affidavit-in-opposition filed in Court be taken on record.

Time to file affidavit-in-reply is extended for a period of two weeks from date.

List the contempt petition on June 28, 2019 under the same heading for further consideration.

Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.

(Debangsu Basak, J.)