Calcutta High Court (Appellete Side)
Aditya Nath Sardar vs Somnath Chatterjee on 6 December, 2022
06.12.2022 Item No. 24 Ct. 14 cm In The High Court At Calcutta Special Civil Jurisdiction Appellate Side CPAN 919 of 2000 Aditya Nath Sardar
-versus Somnath Chatterjee This is a contempt application under the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India filed by the petitioner on 19th May, 2000 seeking punishments of the alleged contemnors for violation of the order dated 28th August, 1991 passed by this court in C.O. 10570(W) of 1991.
Since filing of the application none appeared for the petitioner to press the application.
I feel that the petitioner who is now aged more than 70 years is no longer interested to proceed with the application.
Accordingly, the contempt application is dismissed for non appearance of the petitioner.
(Rabindranath Samanta, J.)