Dalmia Securities Pvt. Ltd. And Anr vs The Calcutta Stock Exchage Ltd. And Anr
2025 Latest Caselaw 3597 Cal/2

Calcutta High Court

Dalmia Securities Pvt. Ltd. And Anr vs The Calcutta Stock Exchage Ltd. And Anr on 19 December, 2025

Author: Sabyasachi Bhattacharyya

Bench: Sabyasachi Bhattacharyya

OD-1
                      IN THE HIGH COURT AT CALCUTTA
                     CONSTITUTIONAL WRIT JURISDICTION
                               ORIGINAL SIDE

                                 WPO/305/2022

                                IA NO: GA/1/2022

                  DALMIA SECURITIES PVT. LTD. AND ANR.
                                  VS
               THE CALCUTTA STOCK EXCHAGE LTD. AND ANR.


   BEFORE:
   The Hon'ble JUSTICE SABYASACHI BHATTACHARYYA
   Date: 19th December, 2025.

                                                                            Appearance:
                                                        Mr. Ratnanko Banerjee, Sr. Adv.
                                                               Mr. Shaunak Mitra, Adv.
                                                             Ms. Nandini Khaitan, Adv.
                                                                 Mr. Pratik Shanu, Adv.
                                                            Mr. Mehul Bachhawat, Adv.
                                                                    ...for the Petitioners

                                                                Mr. Anirban Ray, Sr. Adv.
                                                              Mr. Jayanta Sengupta, Adv.
                                                           Mr. Uttam Kumar Mandal, Adv.
                                                                   Mrs. Maitree Roy, Adv.
                                                                   Ms. Udita Mandal, Adv.
                                     ...for the respondents no.1/Calcutta Stock Exchange

Mr. P. K. Dutt, Adv. (vc) Mr. S. K. Dutt, Adv. (vc) Mr. Syamantak Banerjee, Adv. (vc) ..for the SEBI/respondents no.2

The Court: The written notes of arguments filed by the writ petitioners

as well as the Calcutta Stock Exchange/respondents no.1 today be kept on

record.

Hearing is concluded and the matter is reserved for judgment.

(SABYASACHI BHATTACHARYYA, J.)

S. A. AR(CR)