Calcutta High Court (Appellete Side)
Swapan Hait vs Sri Sasanka Sethy & Anr on 13 September, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
1 13.09.2019 20 Sws.M. Ct. No. 04 C.P.A.N. 741 of 2019 in W.P. 21381(W) of 2018 Swapan Hait vs. Sri Sasanka Sethy & Anr. Mr. Sanat Kumar Roy ...for applicant Mr. Amal Kumar Sen Mr. Lal Mohan Basu ...for alleged contemners Mr. Sen, learned advocate, Additional Government Pleader appears on behalf of alleged contemners and hands up copy of order dated 9th September, 2019 made by Secretary, Regional Transport Authority, Paschim Burdwan. Following from said order is reproduced below:
"Whereas in compliance with aforesaid order passed on dated 09.08.2019 by the Hon'ble High Court, Calcutta the Secretary R.T.A. Paschim Bardhaman intimated to the petitioner that this case regarding transfer of permit will put up for consideration in the next R.T.A. board meeting as per the Sec. 82 of CMV Act and 159 of WBMV rules 1989."
He submits, this application be adjourned for decision in next Board meeting.
Mr. Roy, learned advocate appears on behalf of applicant and submits, decision has already been taken on 17th July, 2016, as will appear from serial no. 17 of resolutions taken that day by R.T.A. 2 List on 1st November, 2019 for this contempt application being dealt with.
(Arindam Sinha, J.)