Siddhartha Mitra vs Harsh Vardhan Lodha And Ors
2026 Latest Caselaw 1048 Cal/2

Calcutta High Court

Siddhartha Mitra vs Harsh Vardhan Lodha And Ors on 17 February, 2026

OD-2-3

                            ORDER SHEET
                  IN THE HIGH COURT AT CALCUTTA
                   Ordinary Original Civil Jurisdiction
                            ORIGINAL SIDE

                             CS/16/2024
         IA NO: GA/1/2024, GA/2/2024, GA/3/2024, GA/4/2024

                       SIDDHARTHA MITRA
                              VS
                 HARSH VARDHAN LODHA AND ORS.

                             CS/21/2024
                    IA NO: GA/1/2024, GA/2/2024

                 SOUTH POINT EDUCATION SOCIETY
                               VS
               KALPESH SATYENDRA JHAVERI AND ORS


  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : 17TH February, 2026.

                                                                              Appearance :
                                                                  Mr. Anirban Ray, Sr. Adv.
                                                                Mr. Debdut Mukherjee, Adv.
                                                           Mr. Debartha Chakraborty, Adv.
                                                                     Mr. Shayak Mitra, Adv.
                                                                   Ms. Siddhi Agarwal, Adv.
                                 ...for the plaintiff item no. 1 and respondent in item no.2.

Mr. Ranjan Bachawat, Sr. Adv. Mr. Sayan Roy Chowdhury, Adv.

Mr. Shounak Mitra, Adv.

Mr. Paritosh Sinha, Adv.

Mr. Satyaki Mukherjee, Adv. Mr. Bhavesh Garodia, Adv. Mr. Saubhik Chowdhury, Adv. Ms. Sayantani Banerjee, Adv. Ms. Suchismita Mallick, Adv. ...for the defendant no.2 in CS/16/2024 and ...for the plaintiff in CS No.21/2024

Mr. D. N. Sharma, Adv.

... for the plaintiff.

Mr. Debdut Mukherjee, Adv.

1. Though the matter is specially fixed toady at 3.00 p.m. but due to

paucity of time the matter could not be taken up for hearing.

2. Accordingly, cases are adjourned.

3. Let the matter appear on 17th April, 20th April, 22nd April, 2026 at 3.00

p.m. for hearing.

(KRISHNA RAO, J.)

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