Calcutta High Court (Appellete Side)
Parimal Kumar Bose vs The Union Of India & Ors on 29 July, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 7 29.7.16 F.M.A. 2367 of 2014 akb Parimal Kumar Bose Vs. The Union of India & Ors.
Mr. Achyut Basu Mr. Anirban Saha Ms. Sonam Basu Ms. Punam Basu ...For the Petitioner Re.: C.P.A.N. 1391 of 2015 (Contempt).
We have gone through the directions of the learned Single Judge, which was impugned before this Court and ended in an order dated July 07, 21015. We have also gone through the opinion of this Court. We have categorically said direction to deposit is purely a discretionary power of the Authority concerned. There is no negative direction by us not to deposit.
We are of the opinion, there is no intentional violation of directions of us on any count. Therefore, contempt proceeding deserves to be dismissed.
Accordingly, the contempt application is dismissed.
( Manjula Chellur, Chief Justice ) ( Joymalya Bagchi, J. )