S.B. Sinha, J. - (1.) Leave granted.
(2.) Appellants are before us aggrieved by and dissatisfied with a judgment and order passed by a Division Bench of the High Court of Judicature at Calcutta dismissing their appeal under Section 19(1) of the Contempt of Courts Act, 1970 (for short, 'the Act') and holding them guilty of violation of the Court's order dated 31-11-2005 passed by a learned single Judge of the said Court.
(3.) Three Cheers Entertainment Pvt. Ltd. (the Company) is a producer of some programmes which are telecast.;