Smt Sefalika Ash vs Smt Jyotsna Das
2022 Latest Caselaw 2690 Cal/2

OD 3

                                      ORDER SHEET

                                     CC 54 of 2022
                                    IA GA 1 of 2022
                           IN THE HIGH COURT AT CALCUTTA
                          SPECIAL JURISDICTION (CONTEMPT)
                                    ORIGINAL SIDE

                                              SMT SEFALIKA ASH
                                                    VS
                                             SMT JYOTSNA DAS

  BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

Date: 4th November, 2022.

Mr. Radha Nath Nandy appears in person

The Court: The claim is of violation of the judgment and decree dated November 8,

2016.

By the judgment and decree dated November 8, 2016 I dismissed the

testamentary suit. An appeal was carried. The decree of dismissal was reversed and the

testamentary suit was remanded for trial. The judgment and decree dated November 8,

2016 does not contain any direction save and except of dismissal of the testamentary

suit. The decree of dismissal was set aside on appeal. Therefore, it cannot be said that

there is any violation of any order warranting interference under Article 215 of the

Constitution of India or the Contempt of Courts Act, 1971.

CC 54 of 2022 is dismissed. All connected applications are disposed of.

(DEBANGSU BASAK, J.)

TR/