Mangali @ Mangala Bouri vs Shri Satish Jha
2025 Latest Caselaw 368 Cal/2

Calcutta High Court

Mangali @ Mangala Bouri vs Shri Satish Jha on 11 July, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

ORDER SHEET
                                                                                  OD-6

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

                              CC No. 71 of 2025
                                    With
                             WPO No. 915 of 2024

                      MANGALI @ MANGALA BOURI
                               VERSUS
                 SHRI SATISH JHA, THE CMD, ECL & ORS.


 BEFORE:
 The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 11th July, 2025.

Ms. Simran Sureka, Mr. Debashis Das, Mr. Bratin Suin, Advocates for the petitioner.

Mr. Shiv Shankar Banerjee (VC), Ms. Sanchita Barman Roy, Mr. Abhishik Chakraborty, Advocates for alleged contemnors.

The Court :- The order under contempt was assailed before the

Division Bench. The appeal by Eastern Coalfields Limited (in short ECL) being

APOT 106 of 2025 was taken up for consideration along with a cross-appeal by

the petitioner being APOT 123 of 2025. Both the appeals were disposed of by a

common order and judgment dated 1st July, 2025. The judgment and order

dated 1st July, 2025 has been placed before the Court and on a perusal thereof

it appears that the order under contempt has been substantially upheld except

the date from which interest is payable has been slightly modified and the rate

of interest allowed under the order of contempt has been enhanced.

It is submitted by ECL that the time to comply with the order has

been extended till 15th July, 2025. In that view of the matter, this contempt

application should be placed after 15 th July, 2025.

In the aforesaid facts and circumstances, let this contempt petition

appear before the Court on 1st August, 2025.

(ARINDAM MUKHERJEE, J.)

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