Calcutta High Court (Appellete Side)
Mr. Arani Mukhopadhyay vs Sri Navendu Rai & Ors on 1 December, 2020
IN THE HIGH COURT AT CALCUTTA
01-12-2020
Subrata Special Jurisdiction
Item no. Appellate Side
C.P.A.N.No.433 of 2020
Mr. Arani Mukhopadhyay
-vs-
Sri Navendu Rai & Ors.
in
F.M.A.No.1756 of 2019
with
CAN No.1 of 2020
Mr. Samit Talumdar, sr. adv.
Mr. Anirban Kar, adv.
Ms. Nibedita Mukherjee, adv.
Mr. Pramit K Shee, adv. ...for the petitioner
Mr. Shiv Chandra Prasad, adv. ...for contemners no.1-4
None appears for the alleged contemners connected with
the Statesman.
We are of the view that to render proper justice in this
matter, the appeal and the contempt application should be heard
out together.
List the contempt application and the appeal for hearing
in the second week of January 2021.
Since the issues in the contempt application and the
appeal are connected, the appeal is treated to be substantially
heard by us.
We direct the Statesman Limited to be represented by a
learned counsel; and in case no learned counsel appears on the
next date, the fifth respondent, Ravindra Kumar, shall be
personally present in court to explain the case of the Statesman to us.
[I.P. Mukerji, J] [Md. Nizamuddin, J] 2