Biswanath Somadder, J. - (1.) This matter was last taken up for consideration on 11th May, 2017, when the following order was passed: In answer to the Rule of Contempt, the contemnor no.14, namely, Amlan Bhaduri who was not personally present in Court on the earlier date appears and is being represented by his learned advocate. He is directed to file an affidavit explaining his conduct by next Thursday. List this matter under the same heading next Thursday (18.5.2017).
(2.) Today, when the matter is called, the contemnor/respondent no.14 Amlan Bhaduri is present in Court and is being represented through his learned advocate who seeks leave to file an affidavit in terms of the directions contained in the order dated 11th May, 2017. Let the said affidavit filed in Court today be kept on record.
(3.) Perusing the said affidavit, this Court is satisfied with the explanation provided by Amlan Bhaduri. So far as the contempt proceedings are concerned, upon taking into consideration the statement made in paragraph 4 of the affidavit, this Court is of the view that no further purpose will be served in keeping the said proceedings pending. The contempt Rule issued earlier stands discharged and the contempt application is accordingly disposed of. In Re: FMA 1028 of 2016 with CAN 9943 of 2014;