Pho Com Net Pvt. Ltd. And Anr vs The Office Of The Chief Electoral ...
2025 Latest Caselaw 2919 Cal/2

Calcutta High Court

Pho Com Net Pvt. Ltd. And Anr vs The Office Of The Chief Electoral ... on 3 November, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

O-12
                                 ORDER SHEET

                                APOT/193/2025
                                     WITH
                                 WPO/509/2025
                               IA NO: GA/1/2025

                      IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                                ORIGINAL SIDE


                     PHO COM NET PVT. LTD. AND ANR.
                                   VS
               THE OFFICE OF THE CHIEF ELECTORAL OFFICER
                         GOVT. OF WEST BENGAL


  BEFORE:
  The Hon'ble JUSTICE ARIJIT BANERJEE
                 AND
  The Hon'ble JUSTICE APURBA SINHA RAY
  Date : 3rd November, 2025.

                                                                              Appearance
                                                               Mr. Anirban Ray, Sr. Adv.
                                                                 Mr. V.V.V. Sastry, Adv.
                                                                   Mr. Sourav Roy, Adv.
                                                                     ...for the appellants

                                                            Mr. S.N. Mookherjee, Sr. Adv.
                                                              Mr. Anuran Samanta, Adv.
                                                                     ...for the respondent




                              Dictated by Arijit Banerjee, J.

The Court: This appeal is directed against a judgment and order

dated July 15, 2025, whereby the appellants' writ petition being

WPO/509/2025 was dismissed by a learned Judge of this Court.

We need to hear out the appeal.

Let the appellants prepare requisite number of informal paper-

books containing all papers that were available before the learned Single

Judge as also all papers filed in connection with this appeal.

All formalities are dispensed with.

Since the respondent is represented through learned Senior

Counsel, notice of appeal is deemed to be waived.

List the appeal for hearing on November 13, 2025, amongst first

three items under the heading "Residuary Appeals (Group-IX)".

The stay application stands disposed of.

However, a copy of the stay application be included in the informal

paper-book for the sake of reference.

(ARIJIT BANERJEE, J.)

(APURBA SINHA RAY, J.)

sg.