Free India Dry Accumulators & Anr vs Manoj Pant & Ors
2021 Latest Caselaw 104 Cal

08.01.2021

Ct. No.4 PG C.P.A.N. 1346 of 2019 in W.P.A. 13495 of 2005 (Via Video Conference) r

Free India Dry Accumulators & Anr.

Vs.

Manoj Pant & Ors.

Mr. Sankarshan Sarkar Mr. D. Choudhury Mr. S. Choudhury Mr. S. Bhattacharya Ms. P. Chowdhury...........for applicants

Mr. Sarkar, learned advocate appears on

behalf of applicants while alleged contemners go

unrepresented. He submits, there be appointment of

Special Officer to ascertain the position on the

ground. The information is relevant for purpose of

cognizance of contempt.

Court notices from order dated 28th

February, 2020 that three appeals were preferred

against the judgment, disposing of the two writ

petitions. Two appeals were preferred by State and

one by applicants. On query from Court regarding

whether stay applications or the appeals themselves

have been moved by State before regular Bench, he

submits, no steps have been taken. Regarding query

on applicants' appeal he submits, that appeal is from

the other writ petition [W.P.13219(W) of 2012]. That

has no connection with case of contempt made out by

applicants.

For purpose of moving ahead with this

contempt application in the background of pending

appeals, applicants themselves have not been able to

move their appeal, as is clear from refusal to answer

the question. As such, it appears business of the

appeal Court has not permitted the appeals to be

heard. The contempt application is adjourned.

List on 29th January, 2021.

Applicants will serve copy of this order on

alleged contemners.

(Arindam Sinha, J.)