Shipra Bhattacherjee vs Abhishek Chourasiya
2026 Latest Caselaw 1546 Cal/2

Calcutta High Court

Shipra Bhattacherjee vs Abhishek Chourasiya on 27 February, 2026

Author: Aniruddha Roy

Bench: Aniruddha Roy

Item no. 2

                        In The High Court at Calcutta
                      Special Civil Jurisdiction (contempt)
                                Original Side

                               CC/127/2025
                               WPO/666/2025

                    SHIPRA BHATTACHERJEE
                              VS
        ABHISHEK CHOURASIYA, MANAGING DIRECTOR OF WBTC

BEFORE:
The Hon'ble JUSTICE ANIRUDDHA ROY

Date: February 27, 2026.

Appearance:

Mr. Debdutta Basu, Adv.

..for the petitioner.

Ms. Deblina Chattaraj, Adv.

Ms. Poulami Chattopadhyay, Adv.

..for the contemnor.

The Court: Affidavit of service filed in Court is taken on record.

Mr. Debdutta Basu, learned advocate appears for the petitioner.

Ms. Deblina Chattaraj, learned advocate with Ms. Poulami

Chattopadhyay, learned advocate appears for the alleged contemnor.

Learned advocate for the alleged contemnor submits that the

direction of this Court has been substantially complied only with regard to

the interest component; the alleged contemnor has also sent requisition for

fund from the State Government, which is awaited.

In view of the above, the alleged contemnor shall file a compliance

report on the next date.

The matter shall appear under the heading "Contempt Application"

on March 13, 2026.

(ANIRUDDHA ROY, J.)

Arsad