Smt. Mamoni Pal (Biswas) vs Ar Sri Samir Pal
2022 Latest Caselaw 6689 Cal

02      16.9.2022

                                         CPAN 944 of 2022
Ct-08                                            in
                                           FMAT 107 of 2022

                                        Smt. Mamoni Pal (Biswas)
                                                   Vs.
ar                                            Sri Samir Pal

                                             Re: CPAN 944 of 2022


                          Ms. Papiya Chattopadhyay
                                     ... For the Applicant/Respondent

Let a rule do issue calling upon the contemnors/opposite parties to show cause as to why they should not be committed to prison or otherwise penalised or suitably dealt with for having violated the judgment and order dated July 21, 2022 passed by this court in FMAT 107 of 2022.

The Rule is made returnable on September 28, 2022 at 1.00 p.m.

It is ordered that on the returnable date the alleged contemnors/opposite parties shall appear personally before this Court at 1.00 p.m. and shall not leave the Court without permission. The contemnor no. 1. Smt. Mamoni Pal (Biswas) shall produce the child on the adjourned date.

Leave is granted to the learned advocate for the applicant to correct the cause title of the contempt application.

The department must ensure the service of Rule upon the alleged contemnors. Learned advocate for the applicant is directed to deposit requisites for service of the Rule upon the alleged contemnors in course of today.

We direct the S.P, North 24 Parganas to ensure the presence of the alleged contemnors on the adjourned date.

A copy of this order along with the order dated 21st July, 2022 shall be communicated to the S.P, North 24 Parganas for information and doing the needful.

(Siddhartha Roy Chowdhury ,J.) (Soumen Sen, J.)