Calcutta High Court (Appellete Side)
Dilip Kumar Paul & Ors vs Shri Ropna Kharia & Anr.. ... on 18 November, 2019
Author: Protik Prakash Banerjee
Bench: Protik Prakash Banerjee
Form of Rule Nisi (Contempt)
(Form No.1)
No.37
CPAN 920 of 2019
In
W.P. 5621(W) of 2019
HIGH COURT AT CALCUTTA
Appellate Side
(Special Jurisdiction)
District : Nadia
WPCRC No. of 2019
In the matter of : Dilip Kumar Paul & Ors. ........Petitioners
Versus
Shri Ropna Kharia & Anr.. ...........Contemnors-respondents
For Petitioners: Mr. Arjun Ray Mukherjee with Ms. Debapriya Mitra For Contemnor(s)-respondent(s): None Noting by Serial Date Office notes, reports, orders or proceedings with signatures.
Officer or No.
Advocate
09 18.11.2019
UPON READING a petition of contempt of Dilip Kumar Paul and others and the affidavit of verification thereof dated 14th day of August, 2019 and the annexures to the said petition, and upon hearing Mr. Arjun Ray Mukherjee, learned Advocate for the petitioners.
IT IS ORDERED that a Rule do issue calling upon the alleged contemnor- no. 2 Shri D.K. Goel, Deputy/Under Secretary to the Government of India, NDCC-II, Jai Singh Road, 2nd Floor, New Delhi-110001 to show cause why he should not be committed to prison or otherwise penalized or dealt with for having willfully and deliberately violated the order dated 16th day of July, 2019 passed by the Hon'ble High Court at Calcutta on W.P. No.5621(W) of 2019..
The Rule is made returnable on the date this Bench sits in the month of January, 2020 at 10.30 O'Clock in the forenoon.
On the returnable date, IT IS ORDERED that the alleged contemnor- respondent shall appear personally before this Court at 10.30 O' Clock in the forenoon, when he has complied with the order and shall not leave Court without permission.
Let the Rule be served upon the alleged contemnor no. 2 personally by special messenger at the cost of the petitioners. Such cost alongwith the requisites be put in within a week.
(Protik Prakash Banerjee, J.)