Sajal Dutta vs Reserve Bank Of India And Ors
2025 Latest Caselaw 2807 Cal/2

Calcutta High Court

Sajal Dutta vs Reserve Bank Of India And Ors on 25 September, 2025

Author: Supratim Bhattacharya

Bench: Supratim Bhattacharya

ORDER SHEET
                                                                      OD-1 wt.2.


                    IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE


                          APO No. 114 of 2016
                                 With
                          WPO No. 1157 of 2004

                            SAJAL DUTTA
                              VERSUS
                   RESERVE BANK OF INDIA AND ORS.

                           OCOT No. 3 of 2016
                           IA No. GA/1/2025

                            SAJAL DUTTA
                              VERSUS
                   RESERVE BANK OF INDIA AND ORS.


 BEFORE:
 The Hon'ble JUSTICE MADHURESH PRASAD
        And
 The Hon'ble JUSTICE SUPRATIM BHATTACHARYA

 Date: 25th September, 2025.


                                                                      Appearance:
                                                          Mr. Shounak Mitra, Adv.
                                                          Mr. Samriddha Sen, Adv.
                                                     Mr. Vishwarup Acharyya, Adv.
                                                                For the Appellant.

                                                          Mr. S. N. Mitra, Sr. Adv.
                                                           Mr. Prantik Garai, Adv.
                                                           Mr. Subhojit Roy, Adv.
                                                 Mr. Ramanuj Roy Chowdhuri, Adv.
                                                        Mr. Atish Majumdar, Adv.
                                                         For the respondent no. 6.

Mr. Debdatta Sen, Sr. Adv. Ms. Suchismita Ghosh Chatterjee, Adv.

Mr. Prasun Ghosh, Adv.

For RBI.

1. The written notes of submissions on behalf of the Appellant as well

as the Respondent No. 6 filed in Court today are taken on record.

2. Reserve Bank of India has filed earlier the written notes of

submissions.

3. The hearing is concluded.

4. Judgment is reserved.

(MADHURESH PRASAD, J.)

(SUPRATIM BHATTACHARYA, J.)

snn.