PARTHA SARATHI CHANDRA Vs. JHARNA CHANDRA

JUDGEMENT

(1.) The applicant is seeking contempt proceedings against the contemnors for violation of solemn order dtd. 8/6/2022 passed by learned Division Bench in M.A.T 1288 of 2021 along with C.A.N 1 of 2021.

(2.) The applicant/respondent in the present case is one Partha Sarathi Chandra. The alleged contemnor No.1/petitioner is one Jharna Chandra@ Jharna Rani Chandra, mother of the applicant/respondent. The alleged contemnor No.3 is one Soma Nath, sister of the applicant/respondent. The premises in question is a two storied building, measuring about 1985 square feet and situated at 22/3 Mondal Para Road, Police Station -Behala, Kolkata - 700034.

(3.) Before considering the submissions made by learned counsel appearing on behalf of the respective parties, the facts of the case in a nutshell are that the petitioner(the alleged contemnor no.1 in the contempt application) moved a writ petition bearing WPA No.11588 of 2021, which was disposed of by the Learned Single Judge vide order dated November 29, 2021. It was recorded in the said order that the Learned Counsel for the petitioner submitted that the respondents no.4 and 5 (herein the applicants) have regularly harassed the petitioner.