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17.08.2012 W. P. C. R. C. 253 (W) of 2012 (PP) with CPAN 1528 of 2011

Mr. Kallol Bose,

Mr. Suvodip Bhattacharjee

.....for the applicant/petitioner.

Today is the returnable date of the Rule of contempt, which was issued by this Court on 20th July, 2012, upon Utpal Biswas, who was described as the Chairman, Jalpaiguri District Primary School Council, by the applicant in the contempt application. The note from the department indicates that notice and subpoena could not be served upon the alleged contemnor/respondent since he has already been transferred as per report of process server as well as Nazir of the serving Court, Jalpaiguri. The learned advocate appearing on behalf of the applicant prays for leave to amend the cause-title of the contempt application by adding the present Chairman of the Jalpaiguri District Primary School Council as party.

Such leave is granted.

Let the cause-title of the contempt application be amended by the learned advocate-on-record of the applicant suitably in course of this day.

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Let notice together with a copy of the amended contempt application be served upon the added alleged contemnor/respondent within three weeks. Let this matter appear for further consideration under the same heading three weeks hence.

(Biswanath Somadder, J.)