Debdas Saha vs Subrata Gupta & Ors
2021 Latest Caselaw 4795 Cal

13.09.2021 p.b.

Sl. No.1.

W.P.A. 10717 of 2015 With CPAN 404 of 2020 CAN 1 of 2020 CAN 5480 of 2020

Debdas Saha Vs.

Subrata Gupta & Ors.

(Via Video Conference)

Mr. Arunava Ghosh, Mr. Dwaipayan Sengupta, Mr. Ravi Kumar Debey.

.....for the petitioner.

Mr. T. M. Siddiqui, Mr. N. Chatterjee .....for Alleged Contemnor. Mr. Dipankar Mandal, Mr. Abdul Aziz Mondal, ......for the Municipality.

This contempt petition has been filed against the

alleged violation and contumacious action of the alleged

contemnor nos.2 and 3, and non-compliance of my

judgment and order dated 15th November, 2019 by not

giving any service benefit as per my direction in the

aforesaid judgment. I find that my order has not been

complied though almost two years are going to be passed,

neither the alleged contemnors have filed any appeal till

date against the same. From the conduct of the alleged

contemnors, it appears that there is a clear violation of my

order but before initiating contempt proceeding against

alleged contemnor nos.2 and 3, I am inclined to give one

opportunity to them on their own prayer seeking time for

compliance of my aforesaid order.

Both Mr. Siddiqui and Mr. Mondal representing the

alleged contemnor nos.2 and 3 are directed to file affidavit

of compliance by 27th September, 2021.

Learned advocate for the petitioner is given liberty to

correct the cause title by inserting the name of the present

incumbent alleged contemnor nos.2 and 3.

List this matter on 27th September, 2021.

(Md. Nizamuddin, J.)