Gayatri Mukherjee vs Mr. Khalid Aizaz Anwar
2021 Latest Caselaw 1352 Cal

11.02.2021 4+5 PG Ct.04 W.P.C.R.C 23 of 2019 In WPA 31320 of 2017 Gayatri Mukherjee Vs.

Mr. Khalid Aizaz Anwar

Mr. Piyush Chaturbedi Mr. Arijit Pradhan .... For applicant

Mr. Suman Dey .... For alleged contemner

Mr. Chaturvedi, learned advocate appears on

behalf of applicant. He relies on judgment of

Supreme Court in Delhi Development Authority

Versus Skipper Construction Co. (P) Ltd. reported

in (1996) 4 SCC 622 paragraphs 17 to 20. He

submits, alleged contemner should be punished for

contempt and appropriate directions made to relief of

applicant.

Mr. Dey, learned advocate appears on behalf of

added alleged contemner and prays for adjournment

in absence of his leader.

Rule had been issued on alleged contemner.

Added alleged contemner will be heard in answering

it. Hearing on the rule will take place Thursday next

i.e. 18th February, 2021. Added alleged contemner

will be personally present at the hearing.

(Arindam Sinha, J.)