Biplab Shankar Bose vs State Bank Of India And Ors
2025 Latest Caselaw 2860 Cal/2

Calcutta High Court

Biplab Shankar Bose vs State Bank Of India And Ors on 28 October, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD-7

                                    APOT/5/2024
                                  IA NO: GA/1/2024
                                      GA/2/2024

                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                               ORIGINAL SIDE


                                            BIPLAB SHANKAR BOSE

                                                     -VERSUS-

                                            STATE BANK OF INDIA AND ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 28th October, 2025.

                                                                          Appearance:
                                                           Mr. Mainak Bose Sr. Adv.
                                                             Mr. Rajarshi Dutta, Adv
                                                           Mr. Pramav Sharma, Adv.
                                                           Mr. Rishgav Karnani, Adv.
                                                                  ...for the appellant.

                                                               Mr. Joy Saha, Sr. Adv.
                                                         Mr. Anirban Pramanick, Adv.
                                                                      Mr. P. Nath, Adv.
                                                           Ms. Bhagyasree Dey, Adv.
                                                                 ...for the respondent.

The Court :- IA No.GA/1/2024 is an application for condonation of

delay.

Learned senior advocate appearing for the respondent submits that,

the appeal is not maintainable.

Wholly without prejudice to the rights and contentions of the

respondent and keeping the point of maintainability open, we deem it

appropriate to condone the delay in making and filing the appeal.

IA No.GA/1/2024 is disposed of accordingly.

The Court is informed that there are three other appeals including

the present appeal relating to the same issue. In fact, it emanates from the

initial judgment and order passed by the learned Single Judge disposing of five

writ petitions analogously.

List the three appeals on December 2, 2025. The appellants will

prepare informal paper book in respect of three appeals and will serve the same

upon the respondent.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.