NIKHIL BAIDYA Vs. HARAN LASKAR

JUDGEMENT

(1.) We have perused the report justifying as to why the instant appeal - which arises out of a judgment and order passed in WPCRC 86 (W) of 1986 - has been treated as a Mandamus Appeal. The report appears to be signed by one Debabrata Bandopadhyay, Additional Stamp Reporter, on 5/7/2019. For convenience, the report of the Additional Stamp Reporter is reproduced hereinbelow in its entirety:- "Pursuant to the Hon'ble Court's Order dtd. 1/7/2019 the following report is most humbly submitted.

(2.) The instant Appeal has been preferred classifying the same as Mandamus Appeal against Order dtd. 3/10/2018 passed in WPCRC 86 (W)/2018 arising out of a Writ Petition which has been disposed of. Sec. 19(1) of the Contempt of Courts Act, 1971 contemplates that an appeal from any Order or decision of High Court in the exercise of its jurisdiction to punish for Contempt.

(3.) Appeals preferred against Orders passed by this Hon'ble Court in connection with Writ Petitions are classified as "Mandamus Appeal".