Calcutta High Court (Appellete Side)
Dinesh Chandra Das vs Smt. Smita Chanda . ...Contemnor- on 6 May, 2016
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
IN THE HIGH COURT AT CALCUTTA
APPELLATE SIDE
(Special Jurisdiction)
District: North 24 Parganas CPAN 50 of 2016
In
W.P. No. 26215 (W) of 2014
In the matter of : Dinesh Chandra Das ....Petitioner.
Versus
Smt. Smita Chanda . ...Contemnor-Respondent.
For the Petitioner : Mr. Kalimuddin Mondal For the Contemnor/Respondent :
Noting by Officer or by Advocate Serial Date Office notes, reports, orders or proceedings with signature.
No. 06.05.16 UPON reading a petition of Sri Dinesh Chandra Das suman and his affidavit of verification thereof dated 13.01.2016 and the exhibits and annexures to the said petition and upon hearing Mr. Kalimuddin Mondal, learned Advocate for the petitioner IT IS ORDERED THAT a Rule do issue calling upon Smt. Smita Chanda, the alleged Contemnor as contained in the Contempt Application being CPAN 50 of 2016 arising out of W.P. No. 26215 (W) of 2014 to show cause why she should not be committed to prison or otherwise penalized or dealt with for having wilful and deliberate violation of the Order and Judgement dated 15.09.2015 passed by this Court in W.P. No. 26215 (W) of 2014.
The Rule is made returnable on June 17, 2016. The Rule shall be served on the alleged contemnor by a Special Messenger of the Court subject to costs being deposited by the petitioner by this week. On the returnable date, IT IS ORDERED the alleged contemnor aforesaid shall appear personally before this Court at 10.30 a.m. and shall not leave this Court without permission.
(Samapti Chatterjee, J.)