Calcutta High Court (Appellete Side)
Rashmoni Ghoshal vs Malabika Saha & Ors on 9 March, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District :Burdwan W.P.No.36948 (W) of 2013
WITH
CPAN 2611 of 2014
In the matter of : Rashmoni Ghoshal ... Petitioner
Versus
Malabika Saha & Ors. ...
contemner-respondent
For the petitioner : Ms. Nafisa Begum For the contemnor/respondent:
Noting by Officer or by Advocate Serial Date Office notes, reports, orders or proceedings with signat No 20 9.3.2015 UPON reading a petition of Rashmoni Gh sn/ affidavit of verification thereof dated 21st Novem the exhibits and annexures to the said petition an Ms. Nafisa Begum, learned advocate for the pet IT IS ORDERED THAT a Rule do issue c alleged contemner-Respondent nos.2&3 as co Contempt Application being C.P.A.N. 2611 of 2 of W.P. 36948(W) of 2013 to show cause why t be committed to prison or otherwise penalize o having willful and deliberate violation of th judgement dated 05.06.2014 passed by W.P.36948W) of 2013.
The Rule is made returnable on April 20, 2015 The Rule shall be served on the alleged conte respondents by Special Messenger of the Court s being deposited by the petitioner within this week On the returnable date, IT IS ORDERE contemners/respondents aforesaid shall app before this Court at 2-00 P.M. and shall not le without permission.
(Debasish Kar