Keya Kar vs The State Of West Bengal And
2025 Latest Caselaw 2376 Cal/2

Calcutta High Court

Keya Kar vs The State Of West Bengal And on 2 September, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

OD-10
                                 APO/49/2025

                       IN THE HIGH COURT AT CALCUTTA
                           Civil Appellate Jurisdiction
                                 ORIGINAL SIDE

                                          KEYA KAR
                                                 -VERSUS -
                                          THE STATE OF WEST BENGAL AND
                                          ORS.

BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK

And THE HON'BLE JUSTICE MD. SHABBAR RASHIDI Date : 2nd September, 2025.

Appearance :

Mr. Soumya Majumdar, Sr. Adv.

Mr. Ratikanta Pal, Adv. Ms. Afreen Begum, Adv.

...for the appellant.

Mr. Santanu Kr. Mitra, Sr. Adv.

Mr. Amartya Pal, Adv.

...for the State

Mr. Pradeep Kumar Roy, Sr. Adv.

Mr. Ankit Sureka, Adv.

Mr. Partha Sarathi Pal, Adv. ...for the Registrar of Cooperative Society

The Court: Heard learned Senior Advocate appearing for the

appellant.

Heard learned Advocates appearing for the Kolkata Municipal

Corporation and the State.

Hearing concluded. Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

sg/R.Bhar