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Judgment
10 paragraphs · 366 wordsArindam Sinha, J
Mr. Bose, learned advocate appears on behalf of applicant and submits, alleged contemner should be punished for contempt on having violated order dated 29th January, 2021, by which W.P.(C) no.3047 of 2020 was disposed of as under:
"Regard being had to the facts and submission, the writ petition is disposed of directing the petitioner to file an application before the Branch Manager, State Bank of India-Opposite Party No.1 for release of the amount in the fixed deposit and the Branch Manager, State Bank of India-Opposite Party No.1 has the discretion to take a decision on such application by passing a reasoned order within a period of one month."
Mr. Mishra, learned advocate appears on behalf of alleged contemner and submits, alleged contemner officiated as Branch Manager, now transferred. The present Branch Manager, to enable compliance, wrote to Principal, Kalinga Institute of Mining Engineering and Technology (KIMET) at Chhendipada, District, Angul to furnish documents stated in bank's letter 24th May, 2021, copy disclosed at page-5 of the show cause.
Mr. Bose submits, pursuant to result in litigation, his client is in management of Kalinga Institute of Mining Engineering and Technology.
Applicant for purpose of compliance, will supply documents mentioned in letter dated 24th May, 2021 disclosed at page-5 of the show cause. Mr. Bosh submits, the documents are in custody of the Collector who was administrator at that time.
Applicant is at liberty to produce this order before the Collector for compliance of requisitions made by the bank in its said letter dated 24th May, 2021. It is excepted office of the Collector will cooperate in causing compliance of direction made in said order dated 29th January, 2021. On fulfillment of the requisites, the present Branch Manager will cause compliance of direction in said order, to report on adjourned date. Mr. Bose submits, the documents required by said letter are already record in the contempt application.
It will be easier for applicant to furnish those documents to present Branch Manager of opposite party-bank. The required documents are to be furnished to the present Branch Manager of opposite party-bank by 10th December, 2021.
List on 10th January, 2022.
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