Calcutta High Court (Appellete Side)
Shibu Das & Anr vs Narayan Chandra Sarkar ... ... ... on 30 November, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
Form of Rule Nisi (Contempt)
(Form No.1)
No.37
W.P. 9789(W) of 2016
WITH
CPAN 1535 of 2016
HIGH COURT AT CALCUTTA
Appellate Side
(Special Jurisdiction)
District : Uttar Dinajpur
WPCRC No. of 2016
In the matter of : Shibu Das & anr. ... ... ... ...Petitioner(s)
Versus
Narayan Chandra Sarkar ... ... Contemnor-respondent(s)
For Petitioner(s): Mr. Parvez Hossain, Advocate.
For Contemnor-respondent(s): None appears.
Noting by Serial Date Office notes, reports, orders or proceedings with signatures.
Officer or No.
Advocate
17 30.11.16
UPON READING a petition of Shibu Das and another and the affidavit of verification thereof dated 28.09.2016 and the annexures to the said petition, and upon hearing Mr. Parvez Hossain, learned Advocate for the petitioners IT IS ORDERED that a Rule do issue calling upon the alleged contemnor- respondent Narayan Chandra Sarkar, District Inspect of Schools (SE), Uttar Dinajpur, Post Office - Karnajora, District - Uttar Dinajpur, PIN - 733, 130 to show cause why he should not be committed to prison or otherwise penalized or dealt with for having wilfully and deliberately violated the order dated 02.06.2016 passed by the Hon'ble High Court at Calcutta on W.P. No.9789 (W) of 2016.
The Rule is made returnable on 14.12.2016.
On the returnable date, IT IS ORDERED that the alleged contemnor- respondent shall appear personally before this Court at 10.30 A.M. and shall not leave Court without permission.
Let the Rule be served personally on the alleged contemnor-respondent. Requisites be put in forthwith.
AND IT IS FURTHER ORDERED that pendency of this Rule shall not preclude the alleged contemnor-respondent to comply with the order dated 02.06.2016.
( Arijit Banerjee, J. )