Electrosteel Castings Limited vs Smt. Vandana Yadav
2026 Latest Caselaw 1510 Cal/2

Calcutta High Court

Electrosteel Castings Limited vs Smt. Vandana Yadav on 27 February, 2026

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-9
                    IN THE HIGH COURT AT CALCUTTA
                  CONSTITUTIONAL WRIT JURISDICTION
                            ORIGINAL SIDE

                              CC/84/2024
                           WITH WPO/192/2024

                   ELECTROSTEEL CASTINGS LIMITED
                                VS
                        SMT. VANDANA YADAV



BEFORE:
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA

Date: 27thFEBRUARY, 2026.

APPEARANCE:

Mr. Arif Ali, Adv.

Mr. Prabhat Kumar Srivastava, Adv.

..for the petitioner

Mr. Kishore Dutta, Ld. AG.

Mr. Nilotpal Chatterjee, Adv.

Mr. DebangshuDinda, Adv.

..forthe alleged contemnors (State)

Mr. Kishore Dutta, Ld. AG.

Mr. Tanoy Chakraborty, Adv.

Mr. Suddhadev Adak, Adv.

...for the W.B.I.D.C.L.

The Court:- Learned Counsel appearing for the alleged contemnor

submits that the appeals pending against the parent order, from which the

present contempt application arises, is scheduled to be taken up for hearing

by the concerned Division Bench on March 2, 2026.

Even otherwise, the Division Bench, while taking up the said appeals

for hearing, was pleased to express in its order dated November 17, 2025

the view that since the appeal has been heard out,it was sure that on a

prayer made before this Court, in the fitness of things, this Court will adjourn the contempt application till disposal of the two appeals.

Accordingly, let the contempt application be adjourned sine die, with liberty

to the parties to mention the same for inclusion in the list as and when the

appeals are disposed of finally.

(SABYASACHI BHATTACHARYYA, J.)

S.Seal