Prime Tradecom Pvt. Ltd. & Ors vs Aghore Kumar Roy
2022 Latest Caselaw 4926 Cal

    2.
01-08-2022
 debajyoti
(Ct. no.06)
                                 CPAN 621 of 2022
                                        in
                                 FMA 1793 of 2018

                           Prime Tradecom Pvt. Ltd. & Ors.
                                         Vs.
                                 Aghore Kumar Roy

              Mr. Abhrajit Mitra, Sr. Adv.,
              Ms. Rajshree Kajaria,
              Mr. Satadeep Bhattacharyya,
              Mr. Kushal Bhattacherjee
                                         ... For the Appellants.

              Mr.   Anirban Ray, learned G.P.,
              Mr.   Md. T. M. Siddiqui,
              Mr.   Raja Saha,
              Mr.   Nilotpal Chatterjee
                                         ... For the alleged Contemnor.



                      Affidavit-of-Service filed in Court today be taken
              on record.


                      This contempt application has been taken out for
              alleged violation of a judgment and order dated March
              30, 2022, the operative portion whereof, reads as follows:


                             "  I do not find any reason to
                      interfere with the order under appeal
                      which is hereby affirmed. The First Land
                      Acquisition Collector is directed to
                      assess   and  tender   for  payment   the
                      compensation payable to the respondents

in terms of the provisions of the 2013 Act within a period of ten weeks from the date of communication of this order to him. "

Mr. Mitra, learned Senior Counsel, appearing for the petitioners/appellants, says that the order was duly communicated to the alleged contemnor on April 07, 2022. Ten weeks have elapsed long time back. The payment has not been made in terms of the order.

Mr. Siddiqui, learned advocate, representing the alleged contemnor, says that he has instructions that the order in question will be complied with within three weeks from date. On the basis of such assurance, we are not even inviting affidavits. We hope and expect that on the next date, the alleged contemnor will file an Affidavit- of-Compliance.

List the matter once again on August 26, 2022.

All parties shall act on the server copies of this order duly downloaded from the official website of this Court.

(Kausik Chanda, J.) (Arijit Banerjee, J.)