RAGHUNATH KARFA Vs. UMESH KUMAR ROY

JUDGEMENT

(1.) This Court is called upon to decide an action in contempt brought by the Applicant alleging wilful violation of its judgement and order dated 17th May, 2019 passed in WP 891 of 2016, In Re: Raghunath Karfa vs. United Bank of India & Ors. The Writ Petitioner is the Applicant in the Contempt Application. The Respondent/Bank in the Writ Petition is represented through its concerned officers impleaded as the Alleged Contemnors.

(2.) The Alleged Contemnors Nos.1, 2, 3, 4, 5 and 6 have answered the Rule issued by this Court. Each of the Alleged Contemnors have filed Affidavits of Compliance responding to the Rule. Counter Affidavits to the Affidavits of Compliance have been also filed on behalf of the Applicant.

(3.) It is not in dispute before this Court that the effective answering Alleged Contemnors are Nos. 2, 4 and 6 (for short AC 2, AC 4 and AC 6) The next question to be considered is whether ACs 2, 4 and 6 have committed wilful disobedience of the Judgement and Order dated 17th May, 2019.