Mohit Lal Ghosh vs Jaba Karmokar & Anr
2021 Latest Caselaw 4246 Cal

13.08.2021 Item No. 43-44

PG

C.P.A.N. 400 of 2020 In W.P.A. 3462 of 2020 With I.A. No. 1 of 2020 (Old CAN 5327 of 2020) r

Mohit Lal Ghosh Vs.

Jaba Karmokar & Anr.

Mr. Arkaprava Sen.......for applicant

Mr. Neil Basu.......for alleged contemner no. 1

Mr. T.M. Siddique....for alleged contemner no. 2

Mr. Sen, learned advocate appears on behalf

of applicant and submits, there was appeal preferred

against order dated 16th March, 2020 by which his

client's writ petition was dealt with. That appeal was

disposed of by judgment dated 3rd March, 2021. Mr.

Basu, learned advocate appears on behalf of alleged

contemner no. 1 and submits, said order was

modified by appeal Court. Mr. Siddique, learned

advocate, Senior Government Advocate appears on

behalf of alleged contemner no. 2.

Order dated 16th March, 2020 was modified

will be apparent from paragraph 22 of appellate

Court's judgment dated 3rd March, 2021. Paragraph

22 is reproduced below:

"22. With the aforesaid directions the appeal and the connected applications are disposed of. There will be no order as to costs."

Said order dated 16th March, 2020 merged in the

appellate judgment. As such, if there is violation, it

will be of directions in the appellate order.

By reason of above, the contempt application

is disposed of.

(Arindam Sinha, J.)