Abdul Hadi vs Md. Rizwan And Ors
2026 Latest Caselaw 1040 Cal/2

Calcutta High Court

Abdul Hadi vs Md. Rizwan And Ors on 17 February, 2026

OD-1

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

                                   CC/47/2025

                                  ABDUL HADI
                                      VS
                              MD. RIZWAN AND ORS.

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 17TH February, 2026.

                                                                         Appearance :
                                                             Mr. Rupak Ghosh, Adv.
                                                               ...for the petitioner

                                                       Mr. Arindam Banerjee, Adv.
                                                   Mr. Prashant Kumar Singh, Adv.
                                                       Mr. Sabbir Ali Mirza, Adv.
                                          ... for the alleged contemnor nos. 1 to 6

                                                             Mr. Somdev Ash, Adv.
                                                     Ms. Anandi Chakraborty, Adv.
                                                 ...for the contemnor Nos. 7 and 12

                                                     Ms. Ujjaini Chatterjee, Adv.
                                           ...for the contemnor Nos.8, 9, 10 and 11

                                                           Mr. Shamit Sanyal, Adv.
                                                                Ms. S. Jamal, Adv.
                                                             Ms. P. Banerjee, Adv.
                                                                Mr. S. Jamal, Adv.
                                                         ...for the contemnor No. 13

  1.

Time and again this Court finds that alleged contemnor nos. 1 to 6 have

violated the order passed by this Court. On 14 th January, 2026, this

Court has further given a chance to the alleged contemnor nos. 1 to 6 to

file affidavit subject to payment of costs but in spite of the said direction

till date the alleged contemnor nos. 1 to 6 have not paid the amount.

2. Learned Counsel for the alleged contemnors submit that though this

Court has issued the warrant but has not issued the Rule, accordingly,

this Court finds that this is the fit case wherein the Rule can be issued

against the alleged contemnor nos. 1 to 6.

3. The petitioner is directed to take immediate steps for issuance of Rule

upon the alleged contemnor nos. 1 to 6 within a week from date.

4. The Rule is made returnable on 10 th March, 2026.

5. Let the matter appear on 10th March, 2026.

(KRISHNA RAO, J.)

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