Sri Ajit Singh vs Sri Gopal Saha
2021 Latest Caselaw 6603 Cal

Court No. 24                   CPAN 452 of 2021
23.12.2021

in (Item No. 267) W.P.A. 11667 of 2020

(AB) (via video conference)

Sri Ajit Singh vs Sri Gopal Saha

Mr. Kushal Chatterjee Mr. Iftekar Munshi ......... for the petitioner Mr. Chandrima Bhattacharya ........... for the alleged contemnor

Learned advocate appearing on behalf of the

contemnor submits that an appeal has been preferred

against the judgment alleging violation.

It has however been submitted that no order of

stay has been passed in the said appeal.

Time to comply the order passed by this Court

is extended for a period of four weeks.

Let the matter appear in the list on

03.02.2022.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties upon

completion of usual legal formalities.

(Amrita Sinha, J.)