Calcutta High Court (Appellete Side)
Basantika Memorial Education Society & ... vs Sri Surinder Singh & Ors on 18 March, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta
Special Civil Jurisdiction
Appellate Side
Present : The Hon'ble Mr Justice Jayanta Kumar Biswas
C.P.A.N.No.211 of 2011
Basantika Memorial Education Society & Anr.
-vs-
Sri Surinder Singh & Ors.
in
W.P.No.22156(W) of 2010
Mr. Joydeep Sen ....for the petitioners
Mr. S. Palchowdhury ....for the contemnors
Heard on : March 18, 2011
Order on : March 18, 2011
The Court: It is submitted that feeling aggrieved by the order the
respondents in the art.226 petition have lodged an appeal with the division
bench, and that the appeal is pending.
This being the situation, I am unable to accept the case that the respondents in the art.226 petition have wilfully and deliberately disobeyed the order of this Court. I do not find any reason to entertain the contempt application. Hence the application is dismissed. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sb