Syed Imteyaz Husain vs Dhaval Jain And Ors
2026 Latest Caselaw 2213 Cal/2

Calcutta High Court

Syed Imteyaz Husain vs Dhaval Jain And Ors on 23 March, 2026

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-1
                                ORDER SHEET

                                  CC/11/2025

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

                           SYED IMTEYAZ HUSAIN
                                   VS
                           DHAVAL JAIN AND ORS.


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE APURBA SINHA RAY
  Date : 23rd March, 2026

                                                                             Appearance:
                                                                Mr. Syed E. Huda, Adv.
                                                               Ms. Nabeela Akbar, Adv.
                                                                  Sk. Aptabuddin, Adv.
                                                                      ..for the petitioner

                                                           Mr. Nilotpal Chatterjee, Adv.
                                                                              ..for KMC

                                                                Mr. Rahul Karmakar, Adv.
                                                                   Mr. D. Upadhyay, Adv.
                                                   ..for the alleged contemnor nos.3 & 4



                             Dictated by Arijit Banerjee, J.

The Court: Read order dated February 23, 2026.

There has again been a change of incumbent in the Post of

Municipal Commissioner. The new Commissioner is Smt. Smita Pandey.

Learned Advocate-on-record for the petitioner shall add Smt.

Pandey as an added respondent. No fresh service need be effected as Mr.

Chatterjee says that he will represent Smt. Pandey.

Time for the respondents to file affidavit-in-opposition is extended

by a week from date. Within that time, the private respondents will be at

liberty to file a supplementary affidavit.

The petitioner will be at liberty to file his affidavit-in-reply within a

week thereafter.

List the matter two weeks hence (April 6, 2026).

Affidavit-in-opposition filed on behalf of the private respondents in

Court today be kept with the records.

(ARIJIT BANERJEE, J.)

(APURBA SINHA RAY, J.)

bp.