Calcutta High Court
Radha Madhab Sikdar vs Surojit Banerjee & Ors on 7 August, 2015
Author: I. P. Mukerji
Bench: I. P. Mukerji
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Special Jurisdiction
(Contempt)
ORIGINAL SIDE
C.C.No. 22 of 2015
RADHA MADHAB SIKDAR
Versus
SUROJIT BANERJEE & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 7th August, 2015.
Mr. Anirban Bose, Adv.
Mr. Debabrata Mukherjee, Adv.
Mr. Rajiv Lall, Adv.
The Court : The petitioner no longer alleges contempt. After the contempt proceedings were initiated, the electricity meter in question was re-transferred to Mr. Bhola Sen.
None of the appearing parties raised any objection to this re-transfer. This contempt application is disposed of accordingly without initiating any steps.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(I. P. MUKERJI, J.) km