Sri Aloke Saha Roy @ Alok Saha vs Sri Binod Kumar & Ors
2023 Latest Caselaw 2212 Cal

31.03.2023
    6
NS/PG Ct.1
                               C.P.A.N. 499 of 2022
                                        In
                               F.M.A. 1088 of 2019
                         Sri Aloke Saha Roy @ Alok Saha
                                        Vs.
                              Sri Binod Kumar & Ors.

             Mr. Krishna Das Poddar         .... for the petitioner.

             Mr. Alak Kr. Ghosh,
             Mr. Arijit Dey,
             Ms. Manisha Nath          .....for the alleged contemnors/
                                                          respondents

1. We have heard Mr. Krishna Das Poddar,

learned Advocate for the petitioner and Mr. Alak Kumar

Ghosh, learned Advocate for the alleged contemnors.

2. It is submitted by the learned Advocate for the

alleged contemnors / respondents that in the Special

Leave Petition filed before the Hon'ble Supreme Court

against the judgment dated 29th November, 2021, the

Hon'ble Supreme Court has been pleased to stay the

contempt proceedings by order dated 3rd March, 2023.

3. For such reason, let this contempt petition go

out of the list and liberty is granted to the learned

Advocates to mention the matter after the disposal of the

Special Leave Petition.

(T. S. SIVAGNANAM) ACTING CHIEF JUSTICE

(HIRANMAY BHATTACHARYYA, J.)