Arunangshu Chakraborty vs The Court In Its Own Motion
2024 Latest Caselaw 4658 Cal

Calcutta High Court (Appellete Side)

Arunangshu Chakraborty vs The Court In Its Own Motion on 11 September, 2024

Author: Debangsu Basak

Bench: Debangsu Basak

                     11.09.2024
                      Item No.8
                      Daily List
                      Ct. No.26
                      CHC
                                                         MAT 1619 of 2024
                                                        IA NO: CAN/1/2024
                                                        (Specially Assigned)

                                                    Arunangshu Chakraborty
                                                              Vs.
                                                  The Court In Its Own Motion



                                      Mr. Arunangshu Chakraborty
                                                      ...Petitioner-in-person

                                      Mr. Piush Chaturvedi, Advocate
                                      Mr. Tarun Kumar Das, Advocate
                                                             ...for the writ petitioner

                                      Mr. Soumya Majumder, Advocate
                                      Mr. Pratik Majumder, Advocate
                                      Mr. Kinnor Ghosh, Advocate
                                                       ...for the University


                                             1.

MAT/1619/2024 is an appeal which is

specially assigned to this Bench. It arises out of an

order dated August 9, 2024 which directs the

Contempt Rule to be listed on August 30, 2024.

2. IA NO: CAN/1/2024 is an application

seeking stay of the unregistered contempt proceeding.

3. Certified copy of the impugned order is

yet to be filed.

4. Appellant contends that, certified copy

was applied for and not issued.

5. Department is required to ensure

issuance of the certified copy of the impugned order

expeditiously to the appellant.

Signed By :

CHINMOY CHAKRABORTY High Court of Calcutta 11 th of September 2024 04:57:11 PM

6. Appellant contends that, he is not

required to serve any cause papers upon any of the

parties in view of the settled law.

7. We considered this contention of the

appellant in our judgment and order dated August

21, 2024 against which a Special Leave Petition is

pending. Parties are bound by such judgment and

order at present.

8. Without prejudice to the maintainability

of the appeal, following directions are passed:-

(i) Appellant will prepare informal paper book

incorporating all papers used before the learned

Single Judge within two weeks from date.

(ii) Appellant will serve copies of all cause

papers in the appeal including the informal paper

book upon the parties appearing before the learned

Single Judge which is resulted in the impugned order

dated August 9, 2024.

9. List the appeal in the Combined Monthly

List of October, 2024.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)

Signed By :

CHINMOY CHAKRABORTY High Court of Calcutta 11 th of September 2024 04:57:11 PM