Calcutta High Court (Appellete Side)
Sri Bhabani Sankar Si vs P. C. Mishra & Another on 22 July, 2014
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 Form of Rule Nisi (Contempt) (Form No.1) N.37 High Court at Calcutta Appellate Side (Special Jurisdiction) District : Purba Midnapore. CPAN No. 1038 of 2009[WPCT No. 55 of 2008] In the matter of Sri Bhabani Sankar Si Versus P. C. Mishra & Another For Petitioner : Ms. Baisali Ghoshal Mr. Baidurya Ghoshal For alleged Contemnors : None Noting by Office or Advocate Serial Date Office notes, reports, orders or proceeding with signature No. 2 16 22. 07.
2014 UPON reading a petition of Sri Bhabani Sankar Si and his affidavit of verification thereof, dated 26th August, 2009 and the annexures to the said petition and upon hearing Ms. Baisali Ghoshal, advocate for the petitioner, IT IS ORDERED that a Rule do issue calling upon the alleged contemnors, as mentioned in the contempt application, being CPAN 1038 of 2009, to show cause as to why they should not be committed to prison or otherwise penalized or dealt with for having willfully and deliberately violated the Court's order dated 18th August, 2008, passed by this Court in W.P.C.T. No.55 of 2008.
The Rule is made returnable on 19th August, 2014.
On the returnable date, IT IS ORDERED that the alleged contemnors as aforesaid shall appear personally before this Court at 10:30 a.m. and shall not leave Court without permission.
Let the Rule be served upon the alleged contemnors personally by special messenger at the cost of the petitioner. Such cost along with the requisites be put in forthwith.
(Nishita Mhatre, J) (Tapash Mookherjee, J.) 3 4