Sk Jahir And Ors vs Firhad Hakim And Ors
2026 Latest Caselaw 2633 Cal/2

Calcutta High Court

Sk Jahir And Ors vs Firhad Hakim And Ors on 2 April, 2026

OD 4 & 5

                                 ORDER SHEET
                      IN THE HIGH COURT AT CALCUTTA
                         Special Jurisdiction (Contempt)
                                 ORIGINAL SIDE

                                 CC/63/2025

                              SK JAHIR AND ORS.
                                     VS
                           FIRHAD HAKIM AND ORS.

                                      AND

                                 CC/64/2025

                           ANSAR AHMED AND ORS.
                                    VS
                           FIRHAD HAKIM AND ORS.




  BEFORE:
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date: 2nd April, 2026.


                                                                          Appearance:
                                                         Mr. Srijib Chakraborty, Adv.
                                                                         (Through VC)
                                                             Mr. Aditya Mondal, Adv.
                                                          Mr. Lalratan Mondal, Adv.
                                                                    ...for the petitioner

                                                              Ms. Deepti Priya, Adv.
                                                              Mr. Jishnujit Roy, Adv.
                                                                   Ms. D. Bose, Adv.
                                            ...for the respondents/alleged contemnors

The Court: For the reason of ensuing election, the incumbent in office has

been changed for now. Let the name of new incumbent Ms. Smita Pandey, IAS

be incorporated in the contempt application.

Since there is no affidavit-in-opposition as yet filed by the alleged

contemnors and no stay order granted by the Hon'ble Appeal Court, in which

appeal against the order under contempt is now pending, the Court finds it

proper to proceed with the contempt application.

For the reasons as noted above, let a Rule be issued directing the alleged

contemnor, namely, Ms. Smita Pandey, IAS, to be personally present in Court on

the next returnable date and explain in writing as to why the Rule against her

should not be made absolute due to willful violation of the Court's order dated 4th

April, 2024.

Let the Rule be returnable on 8th May, 2026.

Requisites be deposited at once.

(RAI CHATTOPADHYAY, J.) B.Pal