Haribol Ghosh vs Shri Samiran Dutta The Cmd Ecl And Ors
2025 Latest Caselaw 717 Cal/2

Calcutta High Court

Haribol Ghosh vs Shri Samiran Dutta The Cmd Ecl And Ors on 7 January, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

                                       1




OD 6

                              ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                     SPECIAL JURISDICTION (CONTEMPT)
                               ORIGINAL SIDE

                            CC 102 OF 2024
                            HARIBOL GHOSH
                                Versus
               SHRI SAMIRAN DUTTA THE CMD ECL AND ORS.


   BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK

AND The Hon'ble JUSTICE MD. SHABBAR RASHIDI Date : 7th January, 2025.

Appearance :

Mr. Partha Ghosh, Adv.

Mr. Amal Kumar Datta, Adv.

Ms. Simran Sureka, Adv.

Mr. Debashis Das, Adv.

...For the writ petitioner/applicant Mr. L.K. Gupta, Sr. Adv.

Mr. Arjun Roy Mukherjee, Adv.

Mr. Nilankar Banerjee, Adv.

Mr. Pradipto Bose, Adv.

...for the contemner

The Court: Petitioner complains of violation of the judgment and order

dated September 3, 2024 passed in APOT 129 of 2022 as also the judgment

and order dated November 28, 2024 passed in RVWO 42 of 2024.

Learned advocate appearing for the appellant submits that the time

period extended by judgment and order dated November 28, 2024 to comply

with the directions contained in the judgment and order dated

September 3, 2024 expired without the alleged contemner complying with the

directions. He points out that the directions are to grant employment under the

land loser scheme.

Learned senior advocate appearing for the alleged contemner submits

that a special leave petition was filed directed against both the judgment and

orders dated September 3, 2024 passed in APOT 129 of 2022 as also November

28, 2024 passed in RVWO 42 of 2024.

In such circumstances, it would be appropriate to permit the parties one

opportunity to file affidavits.

Let affidavit-in-opposition be filed within three weeks from date; reply

thereto, if any, within a week thereafter.

List the contempt petition on February 11, 2025.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

TR/