Palas Mandal vs Rajesh Kumar Singh
2024 Latest Caselaw 288 Cal/2

Calcutta High Court

Palas Mandal vs Rajesh Kumar Singh on 25 January, 2024

                                                                            OD-4

                               CC/110/2023
                   IN THE HIGH COURT AT CALCUTTA
                      Special Jurisdiction (Contempt)
                              ORIGINAL SIDE

                              PALAS MANDAL
                                 VERSUS
                           RAJESH KUMAR SINGH

BEFORE
The Hon'ble Justice RAJA BASU CHOWDHURY
Date: 25th January, 2024


                                                                 APPEARANCE
                                                     Mr. Ajitesh Pandey, Advocate
                                                                 ....for the applicant
                                                     Mr. Rohan Raj, Advocate (VC)
                                                              ....for the respondent

The Court: Affidavit of service filed in Court today be taken on

record.

Mr. Rohan Raj, learned Advocate enters appearance on behalf of

the alleged contemnor. He, however, submits that the respondent has

preferred an appeal from the judgment and order dated 26th June, 2023

and, as such, prays for an accommodation.

Mr. Pandey, learned Advocate representing the applicant

submits that only after the contempt application was served on the alleged

contemnor, the alleged contemnor started taking steps in the appeal.

According to him, appeal is out of time and barred by limitation. He insists

that the matter be taken up for consideration.

Having heard learned Advocates appearing for the respective

parties and taking note of the fact that an appeal has been filed challenging

the judgment and order dated 26th June, 2023, let this matter stand

adjourned and appear in the monthly list of March, 2024.

(RAJA BASU CHOWDHURY, J.)

akg/