HINDUSTAN STEEL WORKS CONSTRUCTION Vs. P. L. HARANADH

JUDGEMENT

(1.) This Court has been called upon to decide the above noted contempt application being CPAN 1184 of 2022 arising out of the Judgement and Order dated 11th of March, 2022 passed in the appeal being MAT 287 of 2021 with IA No. CAN 1 of 2021, in the matter of Board of Trustees for the Port of Kolkata and Another vs. Hindustan Steel Works Construction Limited and Others.

(2.) The alleged contemnors, being the officers of The Board of Trustees for the Port of Kolkata as well as other officers involved with the management of the Haldia Dock Complex (HDC) which operates under the said Board of Trustees for the Port of Kolkata (for short, referred to as KoPT), were bound by the said Judgement and Order dated 11th of March, 2022, inter alia, to act as follows:-

(3.) Although a prayer for stay was subsequently made by Learned Counsel appearing for the KoPT to stay the part of the Judgement and Order pertaining to the interim arrangement (supra), such prayer for stay stood refused.