Purabi Das vs Nabanita Ray And Anr
2025 Latest Caselaw 1427 Cal/2

Calcutta High Court

Purabi Das vs Nabanita Ray And Anr on 12 March, 2025

Author: Tapabrata Chakraborty

Bench: Tapabrata Chakraborty, Rajasekhar Mantha

                                        1



OD-2
                       IN THE HIGH COURT AT CALCUTTA
                      SPECIAL JURISDICTION (CONTEMPT)
                                ORIGINAL SIDE


                                 CC/54/2025
                                    WITH
                                WPO/1160/2013

                                 PURABI DAS
                                     VS
                            NABANITA RAY AND ANR.


BEFORE:
The Hon'ble JUSTICE TAPABRATA CHAKRABORTY
                  AND
The Hon'ble JUSTICE RAJASEKHAR MANTHA
Date : 12th March, 2025
                                                                          Appearance:
                                                          Mr. Subir Sanyal, Sr. Adv.
                                                                  Mr. Samir Pal, Adv.
                                                              Ms. Debjani Ray, Adv.
                                                         Mr. Bikram Banerjee, Adv.
                                                        Mr. Sudipta Dasgupta, Adv.
                                                              Mr. Baibhav Roy, Adv.
                                                       Ms. Sinjini Chakraborty, Adv.
                                                                  ...for the petitioner.


                                                              Mr. Utpal Bose, Sr. Adv.
                                                           Mr. Victor Chatterjee, Adv.
                                                ...for the High Court Administration.



       1.

The present contempt application has been preferred alleging violation

of the judgment dated 22nd May, 2024 delivered by this Court in five

writ petitions including the writ petition being WPO/1160/2013.

2. Heard Mr. Sanyal, learned Senior Advocate appearing for the petitioner.

3. Mr. Bose, learned Senior Advocate enters appearance on behalf of the

High Court Administration and prays for an accommodation to avail

necessary instructions.

4. He, however, assures this Court that the High Court Administration as

well as the District Judiciary shall act in strict compliance with the

judgment delivered by this Court on 22nd May, 2024.

5. List the matter for further consideration on 2nd April, 2025, as fixed at

3.15 P.M.

6. The Registrar General, High Court at Calcutta shall file a report before

this Court in the form of an affidavit on the returnable date, detailing

the steps taken by the High Court Administration as well as the District

Judiciary towards compliance of the judgment of this Court.

7. Let such affidavit be filed on the returnable date with a copy to the

learned advocate-on-record of the petitioner.

(TAPABRATA CHAKRABORTY, J)

(RAJASEKHAR MANTHA, J.)

snn/s.pal