(1.) The Petitioners are represented by their Learned Advocates. There is none to represent any of the Opposite Party-Contemners, who are absent without any step. Heard the Learned Advocate for the Petitioners as such in the absence of the Opposite Party-Contemners.
(2.) Upon hearing the Learned Advocate for the Petitioners and perusal of the materials on record it appears that the petitioners had filed an application for Contempt of Court against the Opposite Parties Contemners (hereinafter referred to as O.P.S.) for wilful and deliberate violation of the order of injunction dated 9th October, 1991 passed by a learned Single Judge of this Court in C. R. No. 3801 of 1991. On the basis of the allegations made therein a Contempt Rule was issued against the Opposite Parties. But the Rule could not be served upon the Opposite Party-Contemner No. 1 Smt. Kamala Pal despite repeated endeavours, who had eventually refused to accept the Rule, as appearing from the Bailiff's Report on record amounting to service upon her. Even so the Rule has not been returned by her. In her absence without any step and in the absence of any Affidavit filed by her, the allegations made against her in the Contempt Application accordingly remain unchallenged and uncontroverted.
(3.) It appears from the materials on record that a Title Suit was filed by the Petitioners against the O. P. No. 1 herein before the City Civil Court at Calcutta for the reliefs prayed for therein, registered as Title Suit No. 684 of 1991, as appearing from the copy of the Plaint, marked Annexure 'A' to the Contempt Application. An application for temporary injunction was filed by the Plaintiffs Petitioners, which having been rejected by the learned Judge, 6th Bench, City Civil Court at Calcutta, a Revisional Application was preferred by them before this Court, being C. R. No. 3801 of 1991. Kalyanmoy Ganguly, J., as His Lordship then was, by his Order dated 9th October, 1991 passed therein, while issuing certain directions thereunder, had passed an interim order in terms of the prayers made therein which are set out below :