Mrinal Kanti Kumbhakar vs Santi Kundu & Anr
2022 Latest Caselaw 7594 Cal

Court No. 22          IN THE HIGH COURT AT CALCUTTA
16.11.2022

Constitutional Writ Jurisdiction (Item No. 9) Appellate Side

(AB) C.P.A.N. 1076 of 2022 In W.P.A. 18551 of 2022

Mrinal Kanti Kumbhakar VS Santi Kundu & Anr.

Mr. Dilip Kumar Sinha .... For the petitioner Mr. Sunit Kumar Roy Mr. Debasis Maitra ... for the College Authority

The contempt application arising from the

judgment and order dated September 12, 2022 passed

by this Court.

Mr. Sunit Kumar Roy, learned counsel

appearing for the alleged contemnors, College

Authority submits that, an appeal has been carried

out being MAT 1803 of 2022.

It appears from the records that, the order

impugned before the Hon'ble Appellate Court has not

yet been stayed nor that it stood set aside.

In view of the submissions, since the appeal is

pending for consideration, this contempt application

is directed to appear on December 7, 2022 for

consideration under the heading "Contempt

Application".

(Aniruddha Roy, J.)