S Subrata Nath vs Sudhir Kumar & Ors
2022 Latest Caselaw 1133 Cal

Court No. 11 10.3.2022 CPAN 104 of 2022 G.S.Da s Subrata Nath

-vs-

Sudhir Kumar & Ors In FMA 679 of 2019

Subrata Nath

-vs-

Union of India & Ors.

Mr. Soumya Majumder Mr. Dwaipayan Sengupta Mr. Samrat Dey Paul

... applicant/petitioner

The applicant/petitioner alleges willful disobedience

of the order dated September 9, 2021 passed in FMA 679 of

2019 with FMA 680 of 2019.

Mr. Majumder, Learned Counsel, appearing for the

applicant/petitioner submits that the said judgment and

order has been duly communicated to the alleged

Contemnors.

The applicant/petitioner is directed to serve notice

along with the copy of this application upon the alleged

Contemnors and file Affidavit-of-service on the next date.

List this matter under the same heading "Contempt

Application" on 7th of April, 2022.

All parties to act on a server copy of this order duly

collected from the official website of the Hon'ble High Court,

Calcutta.

(Hiranmay Bhattacharyya,J.) (Subrata Talukdar,J.)