Sk. Alamgir vs Santanu Boral
2023 Latest Caselaw 4492 Cal

25.07.2023
Item No.41
Court No.6.
    S. De
                               C.P.A.N. 826 of 2023
                                         in
                                 MAT 108 of 2023

                                   Sk. Alamgir.
                                        Vs
                                  Santanu Boral.

                    Mr. N.K. Das,
                    Mr. Hirak Kumar Basu,
                                      ...for the petitioner.
                    Mr. Fazlul Haque,
                    Ms. Ina Bhattacharyya,
                                      ...for the contemnor.

                    This contempt application has been taken out by

              the respondent no.7 in the appeal being MAT 108 of

2023, which was disposed of by a judgment and order

dated February 2, 2023. The present petitioner was

the writ petitioner before the learned Single Judge and

respondent no.7 in the appeal.

Learned advocate for the petitioner says that a

hearing was held by the Special Officer (Building),

Kolkata Municipal Corporation, in accordance with

this Court's order dated February 2, 2023. The

hearing was concluded on February 20, 2023. No

order has been communicated to the petitioner herein.

This is the violation of the order dated February 2,

2023, alleged by the petitioner.

Mr. Haque, learned advocate says that he shall

accept service on behalf of the alleged contemnor. Let

a copy of the contempt petition be made available to

Mr. Haque by learned advocate for the petitioner, in

course of the day.

Mr. Haque says that he will come back with

instructions and if necessary with an affidavit of

compliance.

List the matter once again on August 4, 2023.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)