Calcutta High Court (Appellete Side)
Swapan Kmar Naskar vs T. Ratnakar Rao on 29 January, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 14 29.01. W.P. 20274 (W) of 2017 ns 2019 Swapan Kmar Naskar Vs. T. Ratnakar Rao.
Mr. Tanmoy Mukherjee, Mr. Saunak Bhattacharya .... For the petitioner.
Re: CPAN No.722 of 2018 Affidavit-of-service filed in Court today be taken on record. None appears on the behalf of the alleged contemnor despite service.
The petitioner alleges violation of the order dated August 29, 2017 passed in the writ petition.
Since the alleged contemnor is a Government officer, it would be appropriate to request the learned Advocate for the petitioner to serve a copy of the contempt petition upon the learned Government Pleader.
Learned Government Pleader is requested to make necessary arrangement for the purpose of representation of the alleged contemnor in Court on the next date of hearing.
List the contempt petition on February 18, 2019 under the same heading for further consideration.
Urgent certified website copies of this order, if applied for, be made available to the parties upon 2 compliance of the requisite formalities.
( Debangsu Basak, J. )