Mr Gokul Chand Agarwal vs Reserve Bank Of India And Ors
2026 Latest Caselaw 2811 Cal/2

Calcutta High Court

Mr Gokul Chand Agarwal vs Reserve Bank Of India And Ors on 8 April, 2026

OD-65 & 66
                                 ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                          Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE

                                IA NO:GA/1/2026
                                IN WPO/93/2026

                      MR GOKUL CHAND AGARWAL
                                 VS
                    RESERVE BANK OF INDIA AND ORS.

                                        &

                                IA NO: GA/1/2026
                                 IN WPO/94/2026

                         MR VIKASH AGARWAL
                                 VS
                    RESERVE BANK OF INDIA AND ORS.


     BEFORE:
     The Hon'ble JUSTICE KRISHNA RAO
     Date : 08th April, 2026.


                                                                        Appearance:
                                                            Mr. S. N. Mitra, Sr. Adv.
                                                           Mr. Rajarshi Dutta, Adv.
                                                           Mr. Piyush Agarwal, Adv.
                                                              Shrivalli Kajaria, Adv.
                                                                    ...for petitioner.

                                              Mr. Suchismita Ghosh Chatterjee, Adv.
                                                            Mr. Malay Kr. Seal, Adv.
                                                             ...for respondent no. 2

1. Though the matters are listed as item nos.65 and 66 but the learned

Counsel for both the parties have mentioned the matter and submit that the

interim order is till 15th April, 2026 and the same can be extended with

certain modification.

2. It is submitted that the show-cause notice has been issued in the name

of altogether seven persons but only two persons have challenged the said

show-cause notice i.e., Mr. Vikash Agarwal and Mr. Gokul Chand Agarwal,

who are the petitioners before this Court.

3. Learned Counsel for the petitioner prays for modification of the interim

order only with respect of the petitioner herein.

4. In view of the above, the interim order is extended till 21st May, 2026 or

until further orders, whichever is earlier only with respect of petitioner

herein. This order will not prevent the respondents for taking steps against

the other persons who are not the petitioner before this Court.

5. Let the matter appear on 18th May, 2026 at 3:00 p.m.

(KRISHNA RAO, J.)

S.De