Runa Layla Begum vs Soumitra Kundu Chowdhury And Ors
2026 Latest Caselaw 1336 Cal/2

Calcutta High Court

Runa Layla Begum vs Soumitra Kundu Chowdhury And Ors on 24 February, 2026

OD- 38

                                   ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                             SPECIAL JURISDICTION
                                  (CONTEMPT)
                                 ORIGINAL SIDE

                                     CC/53/2018

                             RUNA LAYLA BEGUM
                                     VS
                    SOUMITRA KUNDU CHOWDHURY AND ORS.


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 24th February, 2026 Appearance:

Mr. Amitava Ghosh, Adv.

Mr. Tapas Kr. Dey, Adv.

...For the Petitioner

Mr. Shibnath Bhattacharya, Adv.

Mr. Ashis Kumar Dutta, Adv.

Mr. Rishav Mazumdar, Adv.

...For the Contemnor Nos. 2, 5, 6 & 7

Mr. Golam Mastafa, Adv.

Mr. Subir Sabud, Adv.

Mr. Surojit Maity, Adv.

...For the Contemnor Nos. 1, 8 & 9

The Court:- The report submitted by the Registrar, Original Side dated

23rd February, 2026 stating the status of service of notice upon the

contemnor no.3 and contemnor no.4 be kept on record.

The Learned Advocate representing the contemnor nos. 2, 5, 6 and 7

has filed the affidavit in compliance of the earlier order passed by this Court.

Let the same be kept on record. A copy of the same is to be served upon the

Learned Advocate representing the petitioner.

Affidavit-in-reply, if any, to the aforesaid affidavit-in-opposition is to be

filed prior to the next date of hearing.

The Leaned Advocate representing the contemnor nos. 1, 8 and 9 seeks

further time to file affidavit-in-opposition and the same is allowed as last

chance, failing which a cost of Rs. 20,000/- is to be deposited at the Office of

the State Legal Services Authority.

Next date be fixed on 31st March, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM