Calcutta High Court (Appellete Side)
Nakul Mondal vs Bibhuti Ghosh & Anr. ... Alleged ... on 19 June, 2015
Author: Soumen Sen
Bench: Soumen Sen
1
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District: Malda
CPAN No. 1532 of 2014
in
WP 33009 (W) of 2013
In the matter of: Nakul Mondal ... Petitioner.
Versus
Bibhuti Ghosh & Anr. ... Alleged Contemnors.
For Applicant(s)/Petitioner(s): Mr. Debotosh Khan,
Ms. Prativa Ghatak,
Mr. Rananjay Chatterjee
For Contemnor-respondent: None
Noting by Serial Date Office notes, reports, orders or proceedings with Office or No. signatures.
Advocate.
7 19.06. In spite of service, the alleged contemnors 2015 are not represented. Affidavit-of-service is kept with the record.
Under such circumstances, upon reading a petition of Nakul Mondal, s/o Late Dwijen Mondal and his affidavit of verification thereof, dated 17th July, 2014 and the exhibits or annexures to the said petition and upon hearing Mr. Debotosh Khan, Advocate for the petitioner;
IT IS ORDERED that a Rule do issue calling upon the alleged contemnors-respondents namely, Mr. Bibhuti Ghosh, Chairman, Old Malda Municipality, P.O. & P.S. & District - Malda, Pin 732103 and Mr. Ashis Deb, The Inspector-in- charge, Old Malda Police Station, Post Office and District- Malda, Pin- 732103 to show cause why they should not be committed to prison or otherwise penalized or dealt with for having 2 violated the Court's Order dated 9th December, 2013 passed in W.P. No. 33009 (W) of 2013.
The Rule is made returnable on July 17, 2015.
On the returnable date, IT IS ORDERED the alleged contemnors-respondents aforesaid shall appear personally before this Court at 10.30 a.m. and shall not leave Court without permission.
Let the Rule be served personally on the alleged contemnors-respondents.
The special messenger cost shall be deposited by the petitioner in course of this week.
(Soumen Sen, J.)