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70 CPAN 723 of 2011 17.08.2012 in pg.

WP 13540 (W) of 2010

Mr. Fazlul Haque

Mr. Badal Saha

... For the applicant/petitioner Ms. Bratati Roy Chowdhury

... For the alleged contemnor/respondent On the prayer of the learned advocate representing the applicant/writ petitioner, leave granted for adding the Chairperson of the District Primary School Council, Malda, by name, as alleged contemnor/respondent no. 2, in the present contempt proceeding. The cause-title of the contempt application may be suitably amended within the course of this week and a notice together with a copy of the amended contempt application be served upon the added alleged contemnor/respondent within a fortnight. Let the contempt application come up for further consideration a fortnight hence. (Biswanath Somadder, J.)