Sk. Sahadat Ali vs Dr. Rashmi Kamal
2022 Latest Caselaw 2861 Cal

13.05.2022
 Item No.38
 Court No.6.
    AB
                                 C.P.A.N. 186 of 2022
                                           In
                                 M.A.T. 1307 of 2021

                                   Sk. Sahadat Ali
                                         Vs
                                  Dr. Rashmi Kamal

                     Ms. Santi Das           .....for the Petitioner.

                     Mr. Amitesh Banerjee, Ld. Sr. Standing Counsel
                     Md. T. M. Siddiqui,
                     Mr. N. Chatterjee ....for the alleged Contemnor.


                     By our judgment and order dated December 24,

               2021, MAT No.1307 of 2021 was disposed of. The

               operative portion of the said order reads as follows:

                           "On an overall consideration of the facts and
                      circumstances of the case, we are of the view that
                      ends of justice will be served if the State pays
                      interest @5% per annum on the principal sum for the
                      period from January 1, 2018, till the date of
                      payment.    Such payment is to be made within a
                      month from the date of communication of this order.
                      In the event such payment is not made within the
                      aforesaid period of one month from the date of
                      communication    of   this   order   by      the   writ
                      petitioner/respondent to the concerned Officer, the

applicable interest rate from January 1, 2018 would be 8% per annum till the date of payment."

The State preferred a Special Leave Petition from

the said order being Special Leave to Appeal (C) No.

3570/2022. By an order dated May 6, 2022, the

Hon'ble Supreme Court dismissed the Special Leave

Petition by extending the time for making payment in

terms of our order by a period of two months from May

6, 2022.

In that view of the matter, let this contempt

application be listed once again on July 11, 2022,

when it is expected that the alleged contemnor will file

an affidavit of compliance.

(Kausik Chanda, J.) (Arijit Banerjee, J.)