Pradip Kumar Bhojnagarwala And Anr vs Sukhchand Sekh And Ors
2026 Latest Caselaw 2810 Cal/2

Calcutta High Court

Pradip Kumar Bhojnagarwala And Anr vs Sukhchand Sekh And Ors on 8 April, 2026

OD-2 & 3

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

                                 CC/57/2024

                 PRADIP KUMAR BHOJNAGARWALA AND ANR
                                 -VS-
                       SUKHCHAND SEKH AND ORS.

                                     AND

                                 CC/77/2024

                 PRADIP KUMAR BHOJNAGARWALA AND ANR
                                 -VS-
                       SUKHCHAND SEKH AND ORS.
  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date: 08TH April, 2026.

                                                                      Appearance:
                                                       Mr. Tanish Generiwala, Adv.
                                                        Ms. Sananda Ganguli, Adv.
                                                              ... for the petitioners

                                                          Mr. Mahim Sasmal, Adv.
                                                     ...for alleged contemnor no. 9.

                                CC/57/2024

           1.

Deputy Sheriff of Calcutta has submitted the report dated 6 th

April, 2026 wherein it reveals that the Rule issued against the

alleged contemnor no.10 could not be served as the alleged

contemnor no.1 could not find the address mentioned in the Rule.

2. The learned Counsel for the petitioner prays for time for taking

appropriate steps for issuance of fresh Rule upon the alleged

contemnor no.10.

3. In view of the above, the petitioner is directed to take appropriate

step for issuance of fresh Rule upon the alleged contemnor no.10

within a week from date. If the petitioner is taken any step for

issuance of Rule within a period of a week from date, the

Department shall take appropriate step for execution of the

warrant upon the alleged contemnor no.10 and to submit the

report on the next date fixed.

4. List the matter on 19th May, 2026.

5. As the alleged contemnor nos.1, 2, 4 and 7 have not filed their

affidavit-in-opposition in terms of the order passed by this Court

dated 11th February, filing of affidavit-in-opposition by alleged

contemnor nos. 1, 2, 4 and 7 is closed.

CC/77/2024

6. In spite of the direction passed by this Court neither the alleged

contemnors have appeared nor have filed the affidavit-in-

opposition.

7. Let the same may be fixed for hearing on 19 th May, 2026.

(KRISHNA RAO, J.)

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