Sri Ambrish Prasad Singh vs Sri Vinode Kumar Dhaka & Anr
2022 Latest Caselaw 5119 Cal

                                CPAN 712 of 2017
                            Sri Ambrish Prasad Singh
                                       v.
                        Sri Vinode Kumar Dhaka & Anr.

05.08.22

Mr. Achin Kumar Majumder ... for the petitioner. SL-13 Ct.-32 Mr. Singhania ... for the UOI. (S.R.)

Mr. Majumder, learned advocate appearing for the

petitioner submits that challenging the judgment dated

7th May, 2014 passed in the writ petition being W.P.

No.1237 (W) of 2007 an appeal was preferred by the

Union of India. The same was dismissed for default on 4th

May, 2018. However, the benefits in terms of the

judgment dated 7th May, 2014 have not yet been

disbursed.

No one appears today on behalf of the alleged

contemnors.

Mr. Singhania, learned advocate, who is appearing

for the Union of India in the appeal, is present in Court

today.

Mr. Majumder is directed to hand over a copy of the

contempt application to Mr. Singhania in course of this

day, so that he can avail necessary instruction in the

meantime.

List the matter as "For Orders" on 2nd September,

2022.

(Tapabrata Chakraborty, J.)