Karnani Properties Limited vs Mr. Abhishek Kejriwal & Anr
2021 Latest Caselaw 1493 Cal/2

OD-5
                                   CC/21/2016

                         IN THE HIGH COURT AT CALCUTTA
                            Special Jurisdiction (Contempt)


                          KARNANI PROPERTIES LIMITED
                                    VERSUS
                         MR. ABHISHEK KEJRIWAL & ANR.


      BEFORE:
      The Hon'ble JUSTICE ARIJIT BANERJEE

Date : 26th November, 2021.

Appearance:

Mrs. Lopita Banerjee, Adv.

Mr. Neelesh Choubey, Adv.

Ms. Anuradha Poddar, Adv.

Mr. Dilip Kr. Mukherjee, Adv. Mr. Lord Chatterjee, Adv.

Mr. P. K. Nandi, Adv.

The Court: Mrs. Banerjee, learned advocate appearing for the

petitioner had already concluded her arguments. Today, Mr. Mukherjee,

learned advocate for the alleged contemnors concludes his arguments.

Both parties have filed written notes of arguments. Let the same

be kept with the record.

Hearing is concluded. Judgment is reserved.

(ARIJIT BANERJEE, J.)

bp.