Dr. Amitava Samanta & Ors vs Medinipur Samanway Sanstha & Ors
2025 Latest Caselaw 2156 Cal/2

Calcutta High Court

Dr. Amitava Samanta & Ors vs Medinipur Samanway Sanstha & Ors on 25 August, 2025

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OD-14, 32, 33, 34, & 44
                          ORDER SHEET

                 IN THE HIGH COURT AT CALCUTTA
               ORDINARY ORIGINAL CIVIL JURISDICTION
                          ORIGINAL SIDE

                            GA/6/2025
                                IN
                           CS/11/2024

                   DR. AMITAVA SAMANTA & ORS.
                               VS.
               MEDINIPUR SAMANWAY SANSTHA & ORS.

                            GA/1/2024
                                IN
                           CS/11/2024

                   DR. AMITAVA SAMANTA & ORS.
                               VS.
               MEDINIPUR SAMANWAY SANSTHA & ORS.

                            GA/3/2024
                                IN
                           CS/11/2024

                   DR. AMITAVA SAMANTA & ORS.
                               VS.
               MEDINIPUR SAMANWAY SANSTHA & ORS.

                            GA/4/2024
                                IN
                           CS/11/2024

                   DR. AMITAVA SAMANTA & ORS.
                               VS.
               MEDINIPUR SAMANWAY SANSTHA & ORS.

                            GA/2/2024
                                IN
                           CS/11/2024

                   DR. AMITAVA SAMANTA & ORS.
                               VS.
               MEDINIPUR SAMANWAY SANSTHA & ORS.
                                           2




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 25th August, 2025.

Mr. Debnath Ghosh, Sr. Adv., Mr. Sourojit Dasgupta, Mr. Shomrik Das, Advocates for the plaintiffs.

Mr. Nirmalya Dasgupta, Mr. R. L. Mitra, Advocates for defendants.

The Court : Since the application for rejection and/or taking the

plaint off the file and dismissal of the suit has been heard and the judgment

wherein has been reserved, let these applications be directed to go out of the

list for the time being with liberty to mention.

(ARINDAM MUKHERJEE, J.)

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