SAMBUDDHA CHAKRABARTI, J. - (1.) Pursuant to my earlier order dated March 22, 2016, the alleged contemnor, Sri. Vijoy Kumar Prasad, is personally present in Court.
(2.) Mr. Bhattacharyya, the learned Senior Counsel for the alleged contemnor, has filed in Court today an answer to the rule in the form of an affidavit affirmed by the alleged contemnor. Let the same be kept with the record.
(3.) The alleged contemnor has given a sequence of events up to March 17, 2015 and submits that a sum of Rs. 15,27,026/- was kept in a separate fixed deposit account with the State Bank of India, Park Street Branch, Kolkata on August 8, 2015. The Court directed the Provident Fund authorities to set apart the money within a period of 10 days from the date of communication of the order. The order was communicated on February 19, 2015.;