Ramesh Kumar Jhunjhunwala And Anr vs Manoj Kumar Todi
2026 Latest Caselaw 599 Cal/2

Calcutta High Court

Ramesh Kumar Jhunjhunwala And Anr vs Manoj Kumar Todi on 6 February, 2026

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

OD-4

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

                                    CC/135/2025

                   RAMESH KUMAR JHUNJHUNWALA AND ANR.
                                   VS
                            MANOJ KUMAR TODI
BEFORE:
The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 6th February, 2026 Appearance:

Mr. Sourojit Dasgupta, Adv.

Mr. Aasish Choudhury, Adv.

Mrs. Uma Bagree, Adv.

...for the petitioners.

Ms. Ranjana Seal, Adv.

Mr. Vivek Kumar Sah, Adv.

Ms. Ishika Khan, Adv.

...for the contemnor.

The Court: This is an application alleging violation of an order dated 5

September, 2023. Pursuant to orders of Court, the alleged contemnor is present.

It is submitted on behalf of the alleged contemnor that insofar as the

proceedings in the Criminal Court are concerned, they have not been informed and

are not actively participating in the same.

In view of the above, the petitioner is at liberty to file an appropriate

application in accordance with law.

The parties are directed to exchange affidavits.

Let Affidavit-in-Opposition be filed within one week from date; Reply thereto,

if any, be filed one week thereafter.

Let this matter appear in the monthly list of March, 2026.

(RAVI KRISHAN KAPUR, J.) spal