Prime Tradecom Pvt. Ltd. & Ors vs Don Bosco Lepha & Anr
2022 Latest Caselaw 3447 Cal

Court No. 22           IN THE HIGH COURT AT CALCUTTA
15.6.2022

Constitutional Writ Jurisdiction (Item No. 84) Appellate Side

(AB) WPCRC 202 of 2017 in WPA 8538 of 2015

Prime Tradecom Pvt. Ltd. & Ors.

Vs.

Don Bosco Lepha & anr.

Mr. Satadeep Bhattacharyya Ms. Rajshree Kajaria ...... for the petitioners

Mr. Satadeep Bhattacharyya, learned counsel

with Ms. Rajshree Kajaria, learned advocate appears

for the petitioners.

None appears for the alleged contemnors, nor

any accommodation has been sought for.

Mr. Bhattacharyya in his usual fairness had

placed a judgment of a Division Bench of this Court

delivered in FMA 1793 of 2008 and submitted that in

view of the said Division Bench judgment this

contempt application has lost its force.

Accordingly, the contempt application being

WPCRC 202 of 2017 stands disposed of.

(Aniruddha Roy, J.)