Sankar Prasad Mukherjee & Ors vs Alok Sarkar
2023 Latest Caselaw 3189 Cal

03.05.2023
Item No.6
Court No.550
Saswata
                                CPAN 585 of 2023
                                        IN
                                WPA 8600 of 2019
                          Sankar Prasad Mukherjee & Ors.
                                      Versus
                                    Alok Sarkar

                     Mr. Asoke Kumar Banerjee, Sr. Adv.
                     Mr. Sarajit Sen
                     Mr. Tapas Singha Roy
                                     ...For the applicants/petitioners

                              In re: CPAN 585 of 2023

                     Fresh affidavit of service filed in Court today is

               retained with the records.

                     From the aforesaid affidavit-of-service, it would

               transpire that notice of this contempt application has

               been accepted on behalf of the alleged contemnor on

               2nd May 2023. Despite service, none appears on behalf

               of the alleged contemnor

                     The present contempt application has been filed

               complaining of violation of the judgment and order

               dated 27th February 2023. It is contended that despite

               specific direction contained in the aforesaid order, the

               alleged contemnor has committed a contempt by not

               exercising joint option as employer by not filling up

               and putting his seal and signature on the part of the

               joint option form as prescribed for the employer.

                     It   would   also   appear   from   the   contempt

               application that the aforesaid order though passed in

               presence of the respondents, was served on the

respondents by a communication in writing dated 22nd

March 2023 with a request to fill up the joint option

form by signing the same for the purpose of exercising

joint option in terms of the judgment and order dated

27th February 2023.

Since, the alleged contemnor, despite service,

has failed to appear, let a rule of contempt be issued

upon the alleged contemnor. The rule is made

returnable on 12th May 2023.

Rule drawn In a separate sheet (Raja Basu Chowdhury, J.)