Rajendra Kumar Jana vs Gopal Krishna Nayar Krishna Kumar ...
2021 Latest Caselaw 4732 Cal

     69
09.09.2021
 Ct. No.23
     pg.
                       IN THE HIGH COURT AT CALCUTTA
                          SPECIAL CIVIL JURISDICTION
                               APPELLATE SIDE

                                  CPAN 605 of 2013
                                         in
                                  WPA 27479 of 2012

                             Rajendra Kumar Jana
                                      Vs.
                   Gopal Krishna Nayar Krishna Kumar & Ors.



                     Mr. Upendra Roy
                     Mr. Sunny Nandy
                     Mr. Tamal Singha Roy
                           ... For the applicant/petitioner

                     Mr. Uttam Kumar Mandal
                           ... For the alleged contemnors/respondents

The contempt petition arises out of a judgment

and order dated 20th December, 2012 passed in WP

27479 (W) of 2012. The operative portion of the said order

is as follows:-

"For these reasons, I dispose of this WP ordering as follows. Within eight weeks from the date this order is served, the respondents shall pay the petitioner all benefits payable under the settlement dated January 19, 2010 with 7% p.a. interest from the date the benefits concerned became payable. No costs. Certified xerox."

The applicant/petitioner says that despite passage

of time, the order has not yet been complied with.

Mr. Uttam Kumar Mandal, learned advocate,

representing the alleged contemnors/respondents

submits that he has been very recently engaged in the

matter and needs a week's adjournment to take necessary

instructions.

As such, let this matter appear on 16th September,

2021.

It is made clear that on the next date the alleged

contemnors/respondents shall apprise this Court as to

whether the judgment and order dated 20th December,

2012 has been complied with or not.

(Arindam Mukherjee, J.)