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Calcutta High Court

Arvind Kumar Newar And Ors vs R C Tapuriah And Ors on 27 November, 2020

Author: Shampa Sarkar

Bench: Shampa Sarkar

              IN THE HIGH COURT AT CALCUTTA
                   SPECIAL JURISDICTION
                        [CONTEMPT]
                       ORIGINAL SIDE



                       CC/37/2020
                      APO 91 OF 2020
              ARVIND KUMAR NEWAR AND ORS.
                         VERSUS
                  R C TAPURIAH AND ORS.




BEFORE :

THE HON'BLE CHIEF JUSTICE THOTTATHIL B. RADHAKRISHNAN
    And
THE HON'BLE JUSTICE SHAMPA SARKAR
Date : 27th November, 2020
(VIA VIDEO CONFERENCE)

                            Appearance:-

                            Mr. Anindya Kumar Mitra, Sr. Adv.
                            Mr. Jayanta Kumar Mitra, Sr. Adv.
                            Mr. Partha Sarathi Sengupta, Sr.
                            Adv.
                            Mr. Ranjan Kr. Bachawat, Sr. Adv.
                            Mr. Abhrajit Mitra, Sr. Adv.


                            Mr.   Jishnu Chowdhury, Adv.
                            Mr.   Debanjan Mandal, Adv.
                            Mr.   Sanjiv Kumar Terivedi, Adv.
                            Mr.   Sarvapriya Mukherjee, Adv.
                            Mr.   Shaunak Mitra, Adv.
                            Mr.   Soumya Roychowdhury, Adv.
                            Mr.   Kunal Vajani, Adv.
                            Mr.   Sanket Sarawgi, Adv.
                                                                        2


                                    Mr. Deepan Kumar Sarkar, Adv.
                                    Ms. Iram Hassan, Adv.
                                    Mr. Dripto Majumdar, Adv.
                                    Mr. Saubhik Chowdhury, Adv.
                                    Mr. Satyaki Mukherjee, Adv.
                                    Mr. Sayan Roychowdhury, Adv.
                                    ...for the petitioner

                                    Mr. S.K. Kapur, Sr. Adv.
                                    Mr. S.N. Mookherjee, Sr. Adv.
                                    Mr. Hirak Kr. Mitra, Sr.Adv.
                                    Mr. Surajit Nath Mitra, Sr. Adv.
                                    Mr. K V Viswanathan, Sr. Adv.
                                    Mr. Ratnanko Banerjee, Sr. Adv.
                                    Mr. Jishnu Chowdhury, Adv.
                                    Mr. Mahesh Aggarwal, Adv.
                                    Mr. Malay Seal, Adv.
                                    Mr. Prasun Ghosh, Adv.
                                    Ms. Suchismita Chatterjee, Adv.
                                    Ms. Vaibhavi Pandey, Adv.
                                    Mr. Debdutta Sen, Adv.
                                    Mr. Akash Bajaj, Adv.
                                    Mr. Rajesh Upadhyay, Adv.

                                                ...for respondents

Mr. Joy Saha, Sr. Adv.

Mr. Yash Vardhan Deora, Adv.

Ms. Asmita Raychaudhuri, Adv.

....for Majority APL Committee.

The Court : Issue notice. The alleged contemnors are directed to show cause as to why this Court shall not proceed further with this application under the provisions of the Contempt of Courts Act, 1971.

It is clarified that personal appearance of the alleged contemnors is dispensed with at this stage and all such proceedings 3 shall stand deferred for the time being awaiting any affidavit/affidavits- in-opposition, which may be proposed by the alleged contemnors.

List this matter on January 6, 2021.

(THOTTATHIL B. RADHAKRISHNAN, C.J.) (SHAMPA SARKAR, J.) sm/sg.