G P ROY Vs. K MOHAN DAS

JUDGEMENT

(1.) CONTEMPT is averred of the order dated 11 th July, 2006 in W.P.(C) No.10869/2006 stated to be still pending. On enquiry as to whether the order dated 11th July, 2006 was confirmed subsequently or not, the counsel states that no further order has been made.

(2.) THE writ petition was filed impugning the appointment vide letter dated 3rd July, 2006 of Mr. Ranjit Lahiri as Chairman-cum-Managing Director (CMD) of M/s Hooghly Dock & Port Engineers Ltd. (HDPEL), Kolkata. THE writ petition was accompanied with an application for interim relief.

(3.) THIS Court having not granted any interim relief of stay of confirmation of appointment or of consideration for sanction of the appointment and which must have been pending as on 11 th July, 2006, no case of contempt is made out.