Meraj Yusha vs Hamida Khatoon And Ors
2023 Latest Caselaw 3479 Cal/2

Calcutta High Court

Meraj Yusha vs Hamida Khatoon And Ors on 15 December, 2023

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

OCD-12
                          ORDER SHEET

                           AP/816/2023

                IN THE HIGH COURT AT CALCUTTA
                 Ordinary Original Civil Jurisdiction
                          ORIGINAL SIDE
                       (Commercial Division)


                        MERAJ YUSHA
                             VS
                   HAMIDA KHATOON AND ORS.


  BEFORE:
  The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA
  Date : 15th December, 2023.

                                                                    Appearance:
                                                         Mr. Joy Saha, Sr. Adv.
                                                Mr. Saraswata Mohapatra, Adv.
                                                        Mr. Abhijit Sarkar, Adv.
                                                  Ms. Urmila Chakraborty, Adv.
                                                             ...for the petitioner

                                                        Mr. Utpal Bose, Sr. Adv.
                                                        Mr. Dhruv Chadda, Adv.
                                                          Mr. Yash Singhi, Adv.
                                                          ...for respondent no.1

Mr. Ratnanko Banerji, Sr. Adv. Mr. Jishnu Chowdhury, Adv.

Mr. D.N. Sharma, Adv.

Mr. Ratnesh Kr. Rai, Adv.

...for respondent no.2

Mr. Jishnu Saha, Sr. Adv.

Mr. Ishaan Saha, Adv.

Mr. Rishabh Karnani, Adv. Mr. Pranav Sharma, Adv.

... for the respondent no.3

Mr. S.K. Kapur, Sr. Adv.

Mr. Utpal Bose, Sr. Adv.

Mr. K.R. Thaker, Adv.

Mr. Ankan Rai, Adv.

...for respondent no.4

The Court: The affidavit which the petitioner intends to file is taken

on record.

Learned counsel appearing for the respondent nos.1, 2, and 4 along

with the petitioner as well as the respondent no.3 have been heard on the point

of the legality of the show-cause notice as well as the letter of expulsion.

List this matter on 22nd December, 2023, under the heading "For

Judgment".

(MOUSHUMI BHATTACHARYA, J.)

bp./R.Bhar