Gita Rani Jana vs Dr. Abhrajit Mukhopadhyay
2023 Latest Caselaw 7126 Cal

   Ct. 36
Item No.12
13.10.2023

(Suvendu)

CPAN 764 of 2023 In WPA 10427 of 2023

Gita Rani Jana Vs.

Dr. Abhrajit Mukhopadhyay

Ms. Soma Kar Ghosh Mr. Arabinda Pathak ........for the petitioner

Mr. Santanu Kumar Mitra Ms. Parna Roy Chowdhury ...for the alleged contemnor

It appears from the documents placed before the

Court that the directions contained in the judgment

and order dated 3rd May, 2023 has been complied

with by the alleged contemnor /ESI Hospital by its

decision of 12th May, 2023.

It should be clarified that by the judgment

passed by this Court on 3rd May, 2023, ESI Hospital

was directed to revisit the evaluation of the financial

bids submitted by the bidders including the

petitioners and arrive at a fresh decision within a

certain timeframe.

The decision dated 12th May, 2023 passed by

the ESI Hospital appears to be a detailed order.

It is relevant to say that the ESI Hospital was

only directed to revisit its earlier decision and make a

fresh evaluation in accordance with the terms of the

tender and if the petitioners have any continuing

grievance against the alleged contemnors or the

decision dated 12th May, 2023, which was in

compliance with the judgment and order passed by

this Court, the petitioner must approach the Bench

which presently has determination to hear these

matters with a fresh writ petition.

CPAN 764 of 2023 is disposed of in terms of the

above.

Urgent photostat certified copy of this order, if

applied for, be given to the parties on usual

undertakings.

(Moushumi Bhattacharya, J.)