Konsortia Project Private Limited vs Mohit Lal Seal And Others
2026 Latest Caselaw 2775 Cal/2

Calcutta High Court

Konsortia Project Private Limited vs Mohit Lal Seal And Others on 8 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

OCD-1, 2 & 3


                    IN THE HIGH COURT AT CALCUTTA
                        (COMMERCIAL DIVISION)
                            ORIGINAL SIDE


                    IA NO.GA-COM 1 OF 2024
                              IN
                       CS-COM 1 OF 2024
               KONSORTIA PROJECT PRIVATE LIMITED
                              VS
                  MOHIT LAL SEAL AND OTHERS

                    IA NO.GA-COM 2 OF 2024
                              IN
                       CS-COM 1 OF 2024
               KONSORTIA PROJECT PRIVATE LIMITED
                              VS
                  MOHIT LAL SEAL AND OTHERS

                    IA NO.GA-COM 7 OF 2024
                              IN
                       CS-COM 1 OF 2024
               KONSORTIA PROJECT PRIVATE LIMITED
                              VS
                  MOHIT LAL SEAL AND OTHERS




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date : 8th April, 2026

Appearance:

Mr. Krishnaraj Thaker, Sr. Adv.

Mr. Chayan Gupta, Adv.

Mr. Rittick Chowdhury, Adv.

Mr. Dwip Raj Basu, Adv.

For the plaintiff

Mr. Deep Narayan Mukherjee, Adv.

Mr. Sudarsan Roy, Adv.

Mr. Debayan Ghosh, Adv.

For defendant nos. 1 to 9

Mr. Rahul Karmakar, Adv.

For defendant nos.10 & 11.

Mr. Kallol Saha, Adv.

Mr. Shounak Mukhopadhyay, Adv.(VC) Mr. Akash Ghosh, Adv.

Ms. Nabanita Chakraborty, Adv.

For defendant no.12.

The Court : It is submitted by the parties that the appeal preferred by the

defendant no.12 against the order dated 10th March, 2026 has been dismissed by

the Division Bench today (08.04.2026).

The matters are adjourned and shall appear on 22nd April, 2026 when the

parties shall place before the Court the order of the Hon'ble Division Bench.

Perused the report filed by the Registrar, Original Side of this Court. The

report filed by the Director General (Building), Kolkata Municipal Corporation (in

short 'KMC') in terms of the order dated 10th March, 2026 in a sealed envelope

has been placed before the Court. The sealed envelope is taken on record.

However, it will be opened on 22nd April, 2026 when the matters are made

returnable after considering the order of the Hon'ble Division Bench.

(ARINDAM MUKHERJEE, J.)

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