Abhijit Das @ Bobby vs Abhishek Banerjee And Ors
2026 Latest Caselaw 2556 Cal/2

Calcutta High Court

Abhijit Das @ Bobby vs Abhishek Banerjee And Ors on 1 April, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-37
                      IN THE HIGH COURT AT CALCUTTA
                          Election Petition Jurisdiction
                                 ORIGINAL SIDE

                                 EP/5/2024
                        IA NO: GA/1/2025, GA/2/2025

                           ABHIJIT DAS @ BOBBY
                                    VS
                       ABHISHEK BANERJEE AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 1st April, 2026.

                                                                         Appearance:
                                                 Mr. Billwadal Bhattacharyya, Sr. Adv.
                                                              Ms. Rashmi Bothra, Adv.
                                                               Mr. Suryaneel Das, Adv.
                                                               Mr. Aditya Mondal, Adv.
                                                                    ...for the petitioner.

                                                             Mr. Anirban Ray, Sr. Adv.
                                                             Mr. Piyush Agarwal, Adv.
                                                              Mr. Debohyoti Das, Adv.
                                                                ...for respondent no. 1.

Mr. Pratip Mukherjee, Adv.

Ms. Riya Ballar, Adv.

Mr. Purnankar Biswas, Adv.

...for respondent nos. 3 & 8.

Mr. Soumya Majumdar, Sr. Adv.

Ms. Anamika Pandey, Adv.

...for E.C.I.

The Court:- Inspection of the Report was ordered on 24 th March, 2026

that is yet to be done. Mr. Bhattacharyya, the Learned Senior Advocate for the

Petitioner raises objection on inspection of the Report, today. This Court thinks

fit that aid of the Report is needed for hearing the demurer application and the

parties should be aware of the Report for effective hearing of the same

application. Therefore, the Learned Counsels shall inspect the said Report today

itself and shall be at liberty to take notes.

Both the applications, namely, GA/1/2025 and GA/2/2025 shall be taken up

for hearing on 30th April, 2026 at 2 pm.

(SUGATO MAJUMDAR, J.) S.Seal