Calcutta High Court (Appellete Side)
Abhijit Malo vs Shri D. Bhattacharya on 27 February, 2026
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 38
In the High Court at Calcutta
27.02.2026
Special Civil Jurisdiction (Item No. 23 ) Appellate Side (AB) C.P.A.N. 1731 of 2025 in W.P.A. 13281 of 2025 Abhijit Malo VS Shri D. Bhattacharya, Deputy Inspector General, CRPF Durgapur, Paschim Bardhaman & Ors.
Mr. Debasish Kundu .... For the petitioner Mr. Indrajeet Dasgupta Mr. Tapan Bhanja .... For the alleged contemnors Affidavit of service filed in Court today is taken on record.
Mr. Debasish Kundu, learned advocate appears for the petitioner has placed an instruction letter dated February 10, 2026, the same is taken on record. He submits that, on the basis of the said instruction he has been instructed to withdraw this contempt proceeding, as the petitioner has been selected in the subsequent selection process.
Mr. Indrajeet Dasgupta, learned advocate with Mr. Tapan Bhanja, learned advocate appears for the alleged contemnors.
In view of the above, this contempt proceeding being CPAN 1731 of 2025 stands dropped and closed.
Accordingly, the application being CPAN 1731 of 2025 stands disposed of.
(Aniruddha Roy, J.)