Abdul Latif vs Santosh Kumar Banerjee
2022 Latest Caselaw 2556 Cal

05.05.2022 Ct. 5 D/L 2 ab

WPCRC 36 of 2013 In WPA 15518 of 2003 with IA No. CAN/1/2010 (Old No. CAN/ 4785/2010) With CAN/2/2013 (Old No. CAN/8069/2013)

Abdul Latif

-Vs-

Santosh Kumar Banerjee

Mr. Biswaroop Bhattacharya, Mr. Anindya Bose, Mr. Diptendu Mondal, Mr. Nikhil Kumar Gupta ... for the petitioner

Mr. Tapan Kumar Mukherjee, Ms. Debdooti Dutta, ... for the State/contemnor

The contempt petition arising out of an order

passed by learned Single Judge on 24th December, 2010

as well as the recalling application filed by the alleged

contemnor from the said order of 2010 are both before

the Court. While the case of the petitioner is that the

conduct of the alleged contemnor ordains passing of the

directions demanding compliance, the case made out by

the alleged contemnor is that compliance is not possible

since the order in contempt was passed on the basis of

an overruled judgment of the Supreme Court.

List this matter on 17th May, 2022, as prayed for.

( Moushumi Bhattacharya, J.)