Debashish Roy vs Kalyan Kumar
2024 Latest Caselaw 5583 Gua

Gauhati High Court

Debashish Roy vs Kalyan Kumar on 5 August, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/2

GAHC010144212024




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Cont.Cas(C)/404/2024

            DEBASHISH ROY
            S/O LATE NALINI MOHAN ROY, R/O HOUSE NO 3, SUB LANE NO 4, BYE
            LANE NO 7, LACHIT NAGAR, GUWAHATI -781007.



            VERSUS

            KALYAN KUMAR
            EXECUTIVE DIRECTOR, PUNJAB NATIONAL BANK, HEAD OFFICE, PLOT
            NO. 4, SECTOR-10, DWARKA, NEW DELHI-110075.



Advocate for the Petitioner   : PETITIONER IN PERSON,

Advocate for the Respondent : ,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                             ORDER

05-08-2024 Heard Shri Debashish Roy, petitioner-in-person, who by means of this petition has alleged willful and deliberate disobedience of the judgment and order dated 18.03.2024 passed by this Court in WP(C) No. 2102/2015. By the said judgment and order, 60 days time was granted to pass a speaking order. It is contended that though the speaking order has been passed on 14.06.2024, it Page No.# 2/2

has not followed the directions given by this Court.

This Court is however of the opinion that in a matter alleging contempt, the essential aspect would be to see whether such disobedience/non- compliance is willful and deliberate. The speaking order passed on 14.06.2024 can be challenged in any other manner but whether a contempt would lie is a highly debatable issue.

Shri Roy, the petitioner-in-person at this stage likes to withdraw this petition however with a liberty to challenge the said order in an appropriate manner.

The contempt petition is accordingly closed with liberty as prayed for.

JUDGE

Comparing Assistant