Aijul Gharami vs State Of West Bengal

All these matter are taken up together.

Reports filed on behalf of the State be kept with the record.

Presence of the alleged contemnors are noted and dispensed with at present.

Senior counsels appearing for the alleged contemnors submit that their clients tender unqualified apology for their conduct.

These matters relate to protracted cessation of work in law courts in the District Judgship of Paschim Medinipur due to wildcat lawyers’ strike

which impeded the administration of justice in the district. Public servants including judges, police personnel and other stakeholders were not allowed

to enter court premises. Witnesses particularly victims could not be examined resulting in delay and incalculable inconvenience to them. These matters

came to our notice through police reports filed by the police administration of the District Paschim Medinipur. Report of the District Judge, Paschim

Medinipur also endorses such facts.

Under such circumstances, we consider it prudent to direct the alleged contemnors to place on record their responses by way of affidavits.

Copies of the reports which are the foundation of the instant proceedings including the one filed in Court today may be served upon them through their

counsel.

They are directed to file their respective affidavits in response to the said reports and to show-cause why contempt proceeding shall not be initiated

against them for obstruction and/or interference with administration of justice. Affidavits shall be filed by the adjourned date.

As the matters involve same questions of fact and law, the matters may be heard analogously and each of the alleged contemnors may file one

affidavit in response to the notices issued in these matters.

The matters will appear on 17th March, 2020.

Further report of progress of trial in CRM 12209 of 2019 be filed on that date.