Mintu Mondal vs Mr. G. S. Malik & Anr
2022 Latest Caselaw 8017 Cal

02.12.2022
    2
ns/pg Ct.16
                                            CPAN 940 of 2022
                                                In
                                            FMA 1798 of 2018

                                        Mintu Mondal.
                                            Vs.
                                    Mr. G. S. Malik & Anr.

               Mr. Debabrata Mondal,
               Ms. Sreetama Neogi
                                                   ...          for the petitioner.



                           We have heard Mr. Debabrata Mondal,
              learned Advocate appearing for the petitioner.
                           This application has been filed alleging
              wilful disobedience of the judgment and order dated
              30th June, 2022 passed in F.M.A. No.1798 of 2018.
                           Let      a     notice    be        served     on    the
              respondents/alleged contemnors calling upon them

to answer as to why action for contempt should not be initiated on this application filed by the petitioner alleging wilful disobedience of the order and direction.

The notice shall be returnable by 16 th December, 2022. In addition, the learned Advocate for the applicant / petitioner shall serve notice in the Branch Secretariat, Ministry of Law & Justice along with a copy of this order.

List the matter on 16th December, 2022.

(T. S. Sivagnanam, J.)

(Hiranmay Bhattacharyya, J.)