Hdfc Bank Ltd vs Union Of India And Ors
2026 Latest Caselaw 1020 Cal/2

Calcutta High Court

Hdfc Bank Ltd vs Union Of India And Ors on 17 February, 2026

OD-1
                        IN THE HIGH COURT AT CALCUTTA
                         CIVIL APPELLATE JURISDICTION
                                 ORIGINAL SIDE

                                  IA NO. GA/1/2025
                                       WITH
                                   WPO/387/2025
                                         In
                                    APO/48/2025

                               HDFC BANK LTD
                                     VS
                           UNION OF INDIA AND ORS.

  BEFORE:
  The Hon'ble JUSTICE LANUSUNGKUM JAMIR
                        AND
  The Hon'ble JUSTICE RAI CHATTOPADHYAY
  Date : February 17, 2026

                                                                            Appearance:
                                                         Mr. Soumya Majumder, Sr. Adv.
                                                                 Mr. Paritosh Sinha, Adv.
                                                                 Mr. Amitava Mitra, Adv.
                                                        Mr. Shounak Mukhopadhyay, Adv.
                                                                Ms. Urmi Sengupta, Adv.
                                                                      ... for the appellant.

                                                                       Mr. K. Dalal, Adv.
                                                                      Ms. Hasi Saha, Adv.
                                                                     ... for Union of India.
                                                            Mr. Mrinal Kanti Sardar, Adv.
                                                              Mr. Tapas Singha Roy, Adv.
                                                                 Ms. Aparna Mandal, Adv.
                                                                   ... for respondent No.2

Mr. Dwaipayan Banerjee, Adv.

Mr. Ahanish Ghosh, Adv.

... for respondent No.3.

The Court: Reply-in-affidavit filed by the appellant is taken on record.

Learned counsel for the appellant is allowed three weeks' time to file

informal paper books.

List the matter after three weeks.

Interim order passed earlier to continue till the next date.

(LANUSUNGKUM JAMIR, J.)

(RAI CHATTOPADHYAY, J.)

KB AR (CR)