- (1.) This matter has been fixed and marked 'To Be Mentioned', today in view of a publication/posting in a website called 'LinkedIn' in the account of one S.Kakrania & Co. The matter was brought to my notice by a family member, who has received it from a classmate from out of town, day before yesterday.
(2.) The publication included a screenshot of the hearing of this Court, which is equivalent to a photograph of actual court proceedings on the day when interim order was passed by this Court in the matter while calling for affidavits. The above screenshot was preceded by the following writing : "? "We are #happy to#share that we managed to obtain an#Ante "? #Arbitration#Injunction (ICC Arbitration)in a matter before the Calcutta High Court".
(3.) After having noticed the publication, the screenshot was circulated by me to respective counsel for the parties, Mr. S. N. Mookherjee and Mr. Siddhartha Mitra, who have communicated the same to their Advocates on Record. Hence the hearing today. In course of the hearing today, this Court indicated to the parties the following impropriety evident from the aforesaid screenshot/publication [a] a screenshot of Court Proceeding has been taken which is equivalent to a photograph of a Court Proceeding, without the leave of this Court. [b] The screenshot was published in a personal web page of a website called 'Linked In' about two months ago without the leave or knowledge of this Court. [b] an insinuation may be evident from the aforesaid writing on the page in question seen with the screenshot. ;