Smt. Ambabati Mahali vs Ambika Prasad Panda & Ors
2022 Latest Caselaw 6001 Cal

26.08.2022           IN THE HIGH COURT AT CALCUTTA
  DL-16                 SPECIAL CIVIL JURISDICTION
   (PP)                    APPELLATE SIDE

                         CPAN 756 of 2022
                               in
                         WPA 15187 of 2021

                       Smt. Ambabati Mahali
                                Vs.
                     Ambika Prasad Panda & Ors.


                  Mr. Partha Ghosh,
                  Mr. Amal Kumar Datta,
                  Ms. Ria Paul,
                  Mr. Debashis Das,
                  Ms. Simran Sureka,
                  Mr. Rahul Agarwala
                                 ....for the applicant/petitioner.


                  The instant contempt application arises out of

             an order dated 18th April, 2022 passed in WPA 15187

             of 2021. The contempt application is appearing in the

             list for the first time.   Although, no direction for

             service has been given, Mr. Bijoy Kumar along with

             Ms. Dipa Roy appears on behalf of Eastern Coalfields

             Limited (in short ECL), the principal respondent in

the writ petition and submits that ECL has preferred

an appeal against the said order dated 18th April,

2022. The hearing of the appeal has been concluded

on 22nd August, 2022 and judgment has been

reserved therein.

Since the contempt application is appearing for

the first time, let a copy of the contempt application

be served on the alleged contemnors/respondents by

9th September, 2022. As and by way of an additional

service, the learned advocate for the

applicant/petitioner is directed to serve a copy of the

contempt application on Mr. Bijoy Kumar who

represents ECL.

Let this matter appear on 16th September, 2022.

(Arindam Mukherjee, J.)