Shiladitya Banerjee And Ors vs The State Of West Bengal
2025 Latest Caselaw 433 Cal/2

Calcutta High Court

Shiladitya Banerjee And Ors vs The State Of West Bengal on 17 July, 2025

OD-23

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


                              EC/7/2025

                  SHILADITYA BANERJEE AND ORS.
                               VS
                   THE STATE OF WEST BENGAL

BEFORE:
The Hon'ble JUSTICE BISWAROOP CHOWDHURY
Date : 17th July, 2025.


                                                                   APPEARANCE:
                                                     Ms. Rajarshi Dutta, Adv.(VC)
                                                 ...for the decree holder/petitioner

                                                             Mr. Pranit Bag, Adv.
                                                Mr. Ramanuj Ray Chowdhury, Adv.
                                                             ...for the intevenors.

                                                          Mr. Poritosh Sinha, Adv.
                                                        Mr. Arindam Mandal, Adv.
                                                         Ms. Swagata Ghosh, Adv.
                                                                    ...for the State.


    1.

Learned Advocate for the decree-holder and the learned Advocate

for the judgment debtor are present.

2. Let the additional supplementary affidavit filed by the added party

be kept with the record. Copy has been served.

3. It is submitted by Mr. Sinha, learned Advocate appearing for the

judgment debtor that special leave petition is pending before the

Hon'ble Apex Court and the matter is due to appear and he prays

for time to obtain necessary orders from the Hon'ble Apex Court.

4. In the interest of justice, the matter stands adjourned till 7 th

August, 2025.

(BISWAROOP CHOWDHURY, J.)

gb.