Dipika Bala Biswas vs Sri Debabrata Sarkar
2022 Latest Caselaw 8016 Cal

02.12.22

Sws.M CPAN 1109 of 2022 in MAT 3 of 2022

Dipika Bala Biswas vs.

Sri Debabrata Sarkar, the Chairman DPSC & Ors.

Mr. Samim-ul-Bari

...for the applicant

Mr. Bhaskar Prasad Vaisya Mr. Pinaki Bhattacharyya

......for the alleged contemnors

Mr. Jahar Dutta Mr. Milon Kumar Maity

...for the State

Party/Parties is/are represented in the order of

their name/names as printed above in the cause-title.

The alleged contemnors are represented by Mr.

Vaisya, learned Additional Government Pleader,

appearing with Mr. Bhattacharyya, learned Advocate.

The State is represented by Mr. Dutta, learned

Counsel.

Mr. Bari, learned Counsel appears in support of

the Contempt Application.

It is submitted by Mr. Vaisya that a Special

Leave Petition has been filed before the Hon'ble Apex

Court challenging the Judgment and Order dated 5 th

August, 2022. The SLP at present bears the Diary No.

29699 of 2022.

It is submitted that this SLP is pending since

19th September, 2022.

Mr. Bari submits that the SLP is yet to be cured

of its defect and the Contempt Application cannot be

allowed to be pending before this Court indefinitely.

Accordingly, let this matter appear next under

the same heading 'Contempt Application' on the

13th of January, 2023 for reporting subsequent

developments alternately, appropriate orders may be

required to be passed.

All parties shall act in terms of the copy of the

order downloaded from the official website of this

Court.

(Krishna Rao, J.) (Subrata Talukdar, J)