Sonali Talukder vs Dibyen Mukhopadhyay
2021 Latest Caselaw 5692 Cal

   Ct. 05
Item No.67
16.11.2021

(suvendu)

WPCRC 40 OF 2019 With CAN 1 of 2021

(VIA VIDEO CONFERENCE)

Sonali Talukder Vs.

Dibyen Mukhopadhyay

Mr. Joydeep Acharya Mr. Anindya Bose ......for the petitioner

Mr. Pinaki Dhole ....for the alleged contemnor

It appears from the submissions of the learned counsel for the parties that a review application was filed in 2021 in relation to an order passed by a learned Single Judge on 14th July, 2010. It is also significant that the said review application was filed only after the petitioner filed the contempt proceeding in relation to non-compliance of the aforesaid order and judgment. The records in the file show that the State has either not been represented or sought for adjournment on the occasion when it has.

As a last chance, the State is directed to make its submissions of the review application.

If the State goes unrepresented on the next date, the review application shall be dismissed with costs.

Learned counsel shall also take instruction as to whether this Court has determination to hear the review application on the next date.

List this matter after a week.

(Moushumi Bhattacharya, J.)