Rajgaon Stone Co. (Pvt.) Ltd. & Anr vs Shri Milind Deouskar
2026 Latest Caselaw 1254 Cal/2

Calcutta High Court

Rajgaon Stone Co. (Pvt.) Ltd. & Anr vs Shri Milind Deouskar on 23 February, 2026

Author: Amrita Sinha

Bench: Amrita Sinha

OD-1
                             ORDER SHEET

                            CC No.88 of 2025
                           IA NO: GA/1/2025
                              Arising out of
                          WPO No.338 of 2025
                  IN THE HIGH COURT AT CALCUTTA
                  Special Civil Jurisdiction [Contempt]
                             ORIGINAL SIDE


                      RAJGAON STONE CO. (PVT.) LTD. & ANR.
                                -VS-
                      SHRI MILIND DEOUSKAR, GENERAL MANAGER,
                      EASTERN RAILWAY & ORS.



BEFORE:
The Hon'ble JUSTICE AMRITA SINHA
Date: 23rd February, 2026.

                                                                    Appearance :
                                                Mr. Pramit Kumar Ray, Sr. Adv.
                                                       Mr. Avirup Mondal, Adv.
                                               Ms. Atmaja Bandyopadhyay, Adv.
                                                         Ms. Banazir Kazi, Adv.
                                                           ...for the Petitioners.

                                               Mr. Brijendra Pratap Singh, Adv.
                                                        Mr. Asit Kumar De, Adv.
                                                          ...for the Contemnors.

1.

Leave is granted to the Advocate-on-record of the petitioners to affirm

the supplementary affidavit and file the same in the department.

Supplementary affidavit is handed over to the learned advocate

representing the Railways in Court today.

2. As regards page 69 of the supplementary affidavit the petitioners have

annexed a document in respect of the submission that the rakes in

respect of indent nos.405, 406, 407 and 408 are pending before the

Railways. Upon allotment of rakes and loading of materials, bills will be

raised by the Railways for payment by the petitioners. Only after the

Duplicate Carbon Receipt copy in respect of the subject stone materials

to be transported is produced before the authority, Railways will permit

the rakes to be transported.

3. The Railways are directed to allot rakes to the petitioners by 27th

February, 2026. Upon allotment of rakes, the petitioners will be

permitted to load the stone materials. Payment for the allotment of

rakes shall be made upon the amount being made known to the

petitioners. The Railways will permit the petitioners to transport the

goods only after production of original DCRs in respect of the goods to

be transported.

4. Relist the contempt application on 16th March, 2026.

5. All parties shall act on the basis of a server copy of this order duly

downloaded from the official website of this Court.

(AMRITA SINHA, J.)

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