Lipika Shil vs Mrs. Smritikana Mani & Anr
2022 Latest Caselaw 4038 Cal

06.07.2022 sayandeep

CPAN 596 of 2022 in WPA 20214 of 2021

Lipika Shil

-Versus-

Mrs. Smritikana Mani & Anr.

Mr. Soumya Majumder Mr. Subhankar Chakraborty Mr. Saptarshi Bhattacharjee ..... for the applicant Mr. Nilotpal Chatterjee .... for the INC

This contempt petition arises out of an order

passed in contempt dated 10.05.2022. The said

contempt arose out of a non-compliance of a Judgment

passed by this Court on 1st March, 2022. The petitioner

now submits, through learned counsel, that by

communication dated 11.05.2022, the alleged

contemnor, being the OSD(Nursing) of the Director of

Health Services, Government of West Bengal has sought

for the opinion of the Secretary, Indian Nursing Council

for effective compliance of the direction passed by this

Court on 10.05.2022, which was the order in the first

contempt proceedings.

Since instructions have been sought for from the

Indian Nursing Council, this Court deems it fit to direct

the INC to be made party to the present proceedings.

List this matter after a fortnight.

A copy of the contempt petition shall also be

served on the INC.

Leave is granted to the petitioner to amend the

cause title.

(Moushumi Bhattacharya, J.)