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Camac Leathers Private Limited And Ors vs Sri Sushanta Mitra And Ors
2024 Latest Caselaw 1688 Cal/2

Citation : 2024 Latest Caselaw 1688 Cal/2
Judgement Date : 7 May, 2024

Calcutta High Court

Camac Leathers Private Limited And Ors vs Sri Sushanta Mitra And Ors on 7 May, 2024

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD 4 & 5
                 IN THE HIGH COURT AT CALCUTTA
                    Special Jurisdiction (Contempt)
                           ORIGINAL SIDE

                           CC/38/2024
                       WITH WPO/1853/2023

            CAMAC LEATHERS PRIVATE LIMITED AND ORS.
                              VS
                 SRI SUSHANTA MITRA AND ORS.

                               AND

                         IA NO. GA/1/2024
                         WITH CC/38/2024
                        IN WPO/1853/2023

            CAMAC LEATHERS PRIVATE LIMITED AND ORS.
                              Vs
                STATE OF WEST BENGAL AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
  Date: 7th May, 2024.


                                                                 Appearance:
                                                   Mr. Utpal Bose, Sr. Adv.
                                          Mr. Suddhasatva Banerjee, Adv.
                                               Mr. Sagnik Majumdar, Adv.
                                           Ms. Anyapurba Banerjee, Adv.
                                              Mr. Abhidipto Tarafdar, Adv.
                                                       . . .for the petitioner

                                        Mr. Biswaroop Bhattacharya, Adv.
                                              Mr. Ayan Chakraborty, Adv.
                                               Ms. Sohini Mukherjee, Adv.
                                               . . .for the respondent no.5.

Mr. Amitesh Banerjee, Sr. Adv.

Ms. Ipsita Banerjee, Adv.

Mr. Arindam Mandal, Adv.

. . .for the State respondents.

The Court: GA 1 of 2024 is taken up first for hearing. The said

application has been made by the alleged contemnors for enlargement of time to

comply with the order of this Court dated February 13, 2024 whereby the alleged

contemnors were inter alia directed to stop functioning of the clinical

establishment being run from the disputed property within March 31, 2024 and

to shift the patients who were housed in the said establishment to alternative

establishments/locations.

Additionally, an observation was made in the said order that the order

would not prevent the respondent no.5 from making endeavor to ensure that all

fire safety norms were satisfied prior to March 31, 2024.

Only and only if such compliance was achieved, it would be open to the

said respondent no.5 to approach the respondent authorities for appropriate

sanction. Again, only upon such sanction being obtained in writing, the

respondent no.5 would be at liberty to approach this Court with a proper

application for modification/recall of the order.

It is an admitted position that no sanction has been obtained till date from

the authorities in writing by the respondent no.5 in the writ petition. Although

learned counsel for the alleged contemnors submits that the alleged contemnors

have made applications but no sanction has yet been granted by the respondent

authorities, the respondent authorities controvert such allegation and points out

that only on May 3, 2024 has an application been apparently filed, which was

much beyond the period stipulated in the order under contempt.

In any event, as rightly pointed out by learned senior counsel appearing for

the writ petitioners/applicants, the period of extension sought in GA 1 of 2024

was four weeks which has long elapsed after filing of the said application.

I do not find that there is anything on record to indicate that the alleged

contemnors even made an effort to shift the patients who are accommodated in

the said clinical establishment, although it is submitted by learned counsel for

the applicant in GA 1 of 2024 that apart from the emergency patients, others

have been removed.

In view of the above, I do not find any justification for enlarging the time

further. Accordingly, GA 1 of 2024 is dismissed on contest without any order as

to costs.

CC 38 of 2024 is now taken up for hearing. In view of the above

observations, there is no manner of doubt that the alleged contemnors are in

contempt of the judgment and order dated February 13, 2024 passed in WPO

1853 of 2023 on several counts. First, the alleged contemnors have not stopped

functioning of the clinical establishment run from 195/1, Park Street, P.S.

Beniapukur, Kolkata 700017 till date, thereby flouting the cut-off date of March

31, 2024 by about one and half months.

Furthermore, there is nothing on record to substantiate that the alleged

contemnors have made any endeavor whatsoever to accommodate the patients

who are housed in the said clinical establishment in order to facilitate shifting of

such patients to alternative establishment/locations.

The pith and substance of the said order was the stoppage of the clinical

establishment within March 31, 2024. The other observations made in the said

order were merely by way of riders/leaves granted over and above the said

directions. The said directions having not been complied with, nor there being

anything on record to indicate even any attempt on the part of the alleged

contemnors to comply with the said directions till date, a Rule be issued calling

upon the alleged contemnors to show cause as to why the alleged contemnors

should not be penalized in terms of the prayers made in the contempt

application. The Rule is made returnable on June 14, 2024 at 3 p.m.

Affidavits in opposition filed in GA 1 of 2024 in WPO 1853 of 2023 be kept

with the record.

(SABYASACHI BHATTACHARYYA, J.)

SP/

 
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