1

17.08.2012

(PP)

CPAN 254 of 2010

in

W. P. 8791 (W) of 2009

Mr. Sk. Abu Sufian

.....for the applicant/petitioner. Re : CPAN 254 of 2010

Let this matter appear for further consideration under the same heading three weeks hence. In the meanwhile, the learned advocate appearing on behalf of the applicant/petitioner is directed to serve notice together with a copy of the instant contempt application upon the alleged contemnor/respondent and file an affidavit of service, indicating service as directed herein, on the next date. (Biswanath Somadder, J.)