Probodh Chandra Mondal & Ors vs Dipak Kumar Dutta & Ors
2021 Latest Caselaw 4096 Cal

    115                  IN THE HIGH COURT AT CALCUTTA
05.08.2021

Special Civil Jurisdiction sb Ct23 APPELLATE SIDE (Via Video Conference)

WPCRC 24255 of 2005 In WPA 22639 of 1998

Probodh Chandra Mondal & Ors.

Vs.

Dipak Kumar Dutta & Ors.

Mr. Mukteswar Maity, Ms. Manika Sarkar ... For the applicants/petitioners

The contempt petition arises out of an order

dated 4th August, 2004 passed in WP 22639(W) of 1998.

It is submitted on behalf of the applicants/petitioners

that an appeal, being MAT 1203 of 2005 was preferred

against the said order dated 4th August, 2004. By an

order dated 2nd February, 2006 the application for

condonation of delay in preferring the appeal was

rejected as a consequence thereof, the appeal

automatically stood dismissed. Against the said order

dated 2nd February, 2006, a Special Leave Petition was

filed which was numbered as Special Leave to Appeal

(Civil) 20781 of 2006. The Special Leave Petition was

allowed by setting aside the order dated 2nd February,

2006 and the appeal was restored to the file of this

Court. Subsequently, the appeal was disposed of by a

judgment and order dated 13th June, 2008. A review

petition has been filed against the judgment and order

dated 13th June, 2008. The said review petition,

according to the advocate for the applicants/petitioners,

is still pending.

In such circumstances, the matter is

adjourned till 16th August, 2021, for ascertaining the

number of the review petition and the present status of

the same.

(Arindam Mukherjee, J.)