MD. ATATUR RAHAMAN Vs. BISWAJIT BISWAS

JUDGEMENT

(1.) This is an application filed under Contempt of Courts Act, 1971 for alleged violation of an order dated December 3, 2010 passed in the writ application.

(2.) It is submitted by the learned counsel appearing on behalf of the petitioner that an order dated May 20, 2011 was passed by the alleged contemnor purportedly in compliance of the above order passed in the writ application. According to him, that order was passed to circumvent the order passed in the writ application.

(3.) The above submissions made on behalf of the writ petitioner are vividly opposed by Mr. Kamalesh Bhattacharjee, learned additional Government pleader, High Court, Calcutta. It is submitted by him that none of the grounds shown in the order passed in the writ application was repeated and/or reiterated in the order passed by the alleged contemnor.