Sri Tapan Jyoti Dey vs Sri Gopal Saha
2021 Latest Caselaw 5007 Cal

Item No.249


                          In The High Court At Calcutta
                               Special Jurisdiction
                              (via video conference)



23.09.2021

Ct-24 CPAN 449 of 2021 Sri Tapan Jyoti Dey v.

Sri Gopal Saha (arising out of ) WPA 11668 of 2020

Mr. Kushal Chatterjee ... for the petitioner.

The petitioner alleges violation of the direction

passed in the judgment dated March 5, 2021.

The petitioner is directed to serve a copy of the

contempt application upon the alleged contemnor

intimating that the matter will appear in the list on

November 24, 2021.

Pendency of the contempt application will not

stand in the way of the contemnor to comply the

direction passed by this Court.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties upon completion

of usual legal formalities.

   Sh                                       (Amrita Sinha, J.)