The Court In Its Own Motion vs Arunangshu Chakraborty
2024 Latest Caselaw 4673 Cal

Calcutta High Court (Appellete Side)

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

Author: Debangsu Basak

Bench: Debangsu Basak

                 11.09.2024
                 Item No.5
                 Ct. No. 26
                     CHC
                                              C.R.L.C.P. 23 of 2024
                                                   (Assigned)

                                         The Court In Its Own Motion
                                                   Vs.
                                          Arunangshu Chakraborty

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

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

                              Mr. Arunangshu Chakraborty
                                              ...alleged contemnor (in person)



                              1.

Alleged contemnor appears in person and submits

that, he preferred a Special Leave Petition directed

against our judgment and order dated August 21,

2024. He submits that Diary number was given by the

Registry of Hon'ble Supreme Court. He seeks time to

move the Special Leave Petition.

2. List the Contempt Rule in the Combined Monthly

List of October 2024 in order to afford the contemnor

an opportunity as prayed for.

(Debangsu Basak, J.)

(Md. Shabbar Rashidi, J.)

Signed By :

CHINMOY CHAKRABORTY High Court of Calcutta 11 th of September 2024 05:12:44 PM