Rajanvir Singh Kapur vs Tripti Ranjan Roy
2022 Latest Caselaw 1631 Cal/2

OD-5 & 6

                 IN THE HIGH COURT AT CALCUTTA
                  CIVIL APPELLATE JURISDICTION
                          ORIGINAL SIDE

                         IA NO: GA/1/2022
                               WITH
                             CC/3/2021
                                 IN
                           APO/37/2022
                        IN THE MATTER OF:
                      RAJANVIR SINGH KAPUR
                                 VS
                        TRIPTI RANJAN ROY

                       APO/43/2022
                             IN
                      WPO/288/2020
                     IA NO: GA/1/2022
                    IN THE MATTER OF:
     WEST BENGAL TRANSPORT CORPORATION LTD. AND ORS.
                             VS
               TRIPTI RANJAN ROY AND ORS.


Before:
The Hon'ble Justice SUBRATA TALUKDAR
            And
The Hon'ble Justice ANANDA KUMAR MUKHERJEE
Date: 18th May, 2022

                                                          Appearance:
                                     Mr.Abhrotosh Majumder, Sr. Adv.
                                       Mr. Niladri Bhattacharjee, Adv.
                                          Ms. Deblina Chattaraj, Adv.
                                          Mr. Aditya Chaturvedi, Adv.
                                              Ms. Angana Dutta, Adv.
                                                        For appellants
                                            Mr. Deb Dutta Basu, Adv.
                                                      For respondents

Mrs. Chama Mookherjee, Adv.

Ms. Sujata Ghosh, Adv.

For State respondents

The Court: Party/parties is/are represented in the order of their

name/names as printed above in the cause title.

Parties appearing respectively for the appellants and the

respondents have been heard at length.

Hearing stands concluded.

Judgement stands reserved.

The respondents/writ petitioners undertake not to proceed with

the contempt application till delivery of the judgment.

All parties to act on a server copy of this order downloaded from

the official website of this Court.

(ANANDA KUMAR MUKHERJEE, J.) (SUBRATA TALUKDAR, J.)

sb/