Shri Tushar Kanti Satpathi vs Union Of India And Others
2023 Latest Caselaw 474 Cal

16th January,

(AK) 03-04

CPAN 209 of 2022 With W.P.C.T 103 of 2014

Shri Tushar Kanti Satpathi Vs.

Union of India and others

Mr. S.K. Datta Mr. Barun Chatterjee ...for the petitioner/applicant.

Mr. Dhiraj Trivedi Mr. Praloy Bhattacharya ...for the Union of India.

The supplementary affidavit filed by the

petitioner/applicant be kept on record.

Learned counsel for the petitioner places reliance

on the judgments and the legal provisions annexed

thereto to reiterate the claim of entitlement to interest for

the period of non-payment of the dues of the petitioner.

Learned counsel appearing for the alleged

contemnors submits at the outset that since the

entitlement of the petitioner itself arose only in the month

of November, 2021 with the passing of the order, there

was no scope for the alleged contemnors disbursing such

amount prior to the said period.

As such, it is submitted that no interest is payable

by the alleged contemnors to the petitioner on such score.

That apart, learned counsel seeks some time to take

instructions on the legal provision and judgments cited

today by the applicant.

Accordingly, the matter is adjourned and shall next

be listed on February 13, 2023.

(Sabyasachi Bhattacharyya, J.)

(Jay Sengupta, J.)