M/S. Impulse Health Care & Ors vs Binod Kumar & Ors
2023 Latest Caselaw 904 Cal/2

OD-3                           ORDER SHEET
                               CC No.44 of 2021
                                      With
                              WPO No.338 of 2018
                     IN THE HIGH COURT AT CALCUTTA
                      Special Civil Jurisdiction [Contempt]
                                ORIGINAL SIDE

                           M/S. IMPULSE HEALTH CARE & ORS.
                                    -Versus-
                            BINOD KUMAR & ORS.


BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date:10th April, 2023.
                                                                              Appearance:
                                                              Mr. Anant Kumar Shaw, Adv.
                                                                 Mr. Mainak Ganguly, Adv.
                                                                      ...for the Petitioners.

                                                               Mr. Alak Kumar Ghosh, Adv.
                                                              Mr. Gopal Chandra Das, Adv.
                                                              Mr. Subhrangsu Panda, Adv.
                                                              ...for the alleged Contemnors.


       The Court:- The review application filed by the Kolkata Municipal

Corporation has been dismissed by the Hon'ble Division Bench vide judgment

dated 23.03.2023.

       In view of the dismissal of the review petition, the alleged contemnors in

the contempt application are duty bound to comply the order passed by the

learned Single Judge.

       In view of the above, the contempt application is adjourned till

11.05.2023

.

An affidavit of compliance shall be filed on the adjourned date with an

advance copy to the learned advocate appearing for the petitioners.

(AMRITA SINHA, J.)

nm