Sg Ct. 8 vs Archana Joshi & Ors
2022 Latest Caselaw 2607 Cal

Item- 7-9 06-05-2022 CPAN 277 of 2022

Chandidas Khan & Ors.

   sg         Ct. 8                                  Versus
                                               Archana Joshi & Ors.

                                                         With

                                                 CPAN 264 of 2022

                                            Amit Kumar Khanra & Ors.
                                                    Versus
                                              Archana Joshi & Ors.
                                                          In
                                                  WP.CT 28 of 2021
                                                         With
                                                  WP.CT 75 of 2020



                                Mr. Samrat Sen, Sr. Adv.

Ms. Amrita Panja Moulick, Adv.

Mr. Subhankar Sen, Adv.

...for the petitioners in CPAN 264/2022

Mr. Achintya Kumar Banerjee, Adv. Mr. Sudip Krishna Dutta, Adv.

Mr. Indraprasanna Mitra, Adv.

Ms. Indumouli Banerjee, Adv.

...for the petitioners in CPAN 277 of

Mr. Siddhartha Lahiri, Adv.

Mr. D.K. Singh, Adv.

...for the alleged contemnors

In Re: CPAN 277 of 2022

Three persons namely, Sanjib Nandi, Ajfar Hussain and

Nasiruddin Molla appear to have not been considered in terms of our

judgment and order dated 1st July, 2021.

Let this matter be listed on 24th June, 2022.

One of the alleged contemnors shall file an affidavit

disclosing reasons for non-compliance or our order dated 1st July,

2021 and one of the alleged contemnors shall also be personally

present in Court on the adjourned date.

In Re: CPAN 264 of 2022

A copy of the contempt application has been served uopn Mr.

Siddhartha Lahiri, learned Counsel who was received instruction to

represent the alleged contemnors.

Let this matter be listed on 24th June, 2022.

One of the alleged contemnors shall file an affidavit

furnishing reasons for non-selection of the petitioners despite our

order dated 1st July, 2021 directing age relaxation and one of the

alleged contemnors shall also be personally present in Court on the

adjourned date.

(Hiranmay Bhattacharyya, J.) (Soumen Sen, J.)