Private Limited & Anr vs Santanu Basu & Anr
2021 Latest Caselaw 6235 Cal

65 & 66.
09.12.2021

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mb

CPAN 438 of 2021 in WPA No. 718 of 2021

M/s. Hiltake Electronics Private Limited & Anr.

-vs.-

Santanu Basu & Anr.

Mr. Samik Sarkar, Mr. Nilanjan Pal ...for the petitioners

Ms. Sonal Sinha, Mr. Avishek Prasad ...for the alleged contemnors

When the matter is called on for hearing, learned

counsel appearing for the alleged contemnors submits

that an appeal has been preferred against the order of

this Court, regarding which contempt has been alleged.

It is submitted that the said appeal has been heard

finally by the concerned Division Bench and judgment

has been reserved in the matter.

As such, for the sake of propriety, let the matter

stand adjourned till December 23, 2021.

Learned counsel shall apprise this court of

further orders, if passed by the Division Bench, on the

next returnable date.

(Sabyasachi Bhattacharyya, J.)