Calcutta High Court
State Bank Of India vs Shashank Sethi & Ors on 31 August, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
OD-4
CC No.34 of 2018
in
BIFR No.510 of 1992
CA No.33 of 2013
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction (Contempt)
ORIGINAL SIDE
STATE BANK OF INDIA
Versus
SHASHANK SETHI & ORS.
BEFORE:
The Hon'ble JUSTICE SANJIB BANERJEE
Date : August 31, 2018.
Appearance:
Mr. Joy Saha, Sr. Adv.
Mr. S. Sanyal, Adv.
...for SBI
Mr. Raja Basu Chowdhury, Adv.
Mr. S. Bose, Adv.
Mr. R. Dutta, Adv.
...for ADDA
Mr. A.K. Sur, Adv.
Md. H. Ali, Adv.
...for UBI
The Court : It is submitted by the petitioner that the alleged contemnors
have done no more than preferring an appeal to wrongfully hold on to the money that, in
terms of the relevant order of this Court, should be refunded to the Official Liquidator for
the Official Liquidator to pay the petitioner.
The alleged contemnors say that the matter is running in the list, but the
petitioner says that there may not have been any change in the position over the last
four weeks since the same submission had been made four weeks back.
The matter will now appear four weeks hence. In the event there is no stay
of the operation of the relevant order, the contempt petition may be proceeded with.
2
Liberty is given to Advocate for the petitioner to delete the name of the
original respondent no. 1 and incorporate the name of the present incumbent in office.
(SANJIB BANERJEE, J.) sg.