Calcutta High Court - Port Blair
Sk Prohlad Sikdar & Ors vs Anand Vardhan Mishra(Danics) on 5 December, 2025
In the High Court of Calcutta Circuit Bench
At Port Blair
C.P.A.N. 13 of 2024
05.12.2025 in
WPA 944 of 2023
Ct.25,sl.1.
sk Prohlad Sikdar & Ors.-vs- Anand Vardhan Mishra(Danics)
Ms. G.Mini
...for the petitioners
Mr. V.D.Sivablan
...for the respondent/alleged contemnor.
1. Learned advocate for the petitioners as well as the alleged contemnor are present through Virtual Mode.
2. According to the learned advocate appearing for the petitioners, the order of this Court dated 1.4.2025 has not yet been complied with by the alleged contemnor whereas challenging the so-called alleged one half-hearted order passed by the alleged contemnor, the petitioners have filed one review application before the Court.
3. Learned advocate appearing for the alleged contemnor however raised objection to the contention of the petitioner.
4. Having heard both the learned advocates, it is found proper that the alleged contemnor be directed to submit a status report as regards compliance of the Court's order dated 1.4.2025 on the next date.
5. Let this matter be adjourned today and listed in the Monthly Cause List of January, 2026.
(Rai Chattopadhyay, J.)