K.C.AGRAWAL, J. - (1.) directed by the judgment dated 3-10-94 we are recording our reasons for the decisions taken.
(2.) This appeal under S. 19 of the Contempt of Courts Act has been preferred by Sukumar Mukhopadhyay against the judgment of a learned single Judge dated 12/07/1989 convicting him for Contempt committed by not supplying the copies of the documents to the respondent T.D. Karamchandani.
(3.) Briefly stated the facts are that T.D. Karamchandani (since deceased) was the Superintendent of Customs (Preventive) at the material time. He moved a writ petition in the Calcutta High Court challenging initiation of the departmental proceedings against him on 6/08/1984. This Court directed the Excise and Customs Department to give inspection/supply copies of the documents demanded by the respondent (hereinafter referred to as the deceased). The relevant portion of the order dated 6/08/1984 is quoted below : "The respondent shall be at liberty to proceed with the impugned enquiry dated 11/05/1984 and dated 21/07/1984 after supplying the documents asked for by the petitioner. Respondents shall be at liberty to conclude the enquiry but no final order will be passed without the leave of this Court.";