Shyamal Jana And Ors vs The Reserve Bank Of India And Ors
2026 Latest Caselaw 1427 Cal/2

Calcutta High Court

Shyamal Jana And Ors vs The Reserve Bank Of India And Ors on 25 February, 2026

OD-3
                                 ORDER SHEET

                     IN THE HIGH COURT AT CALCUTTA
                    CONSTITUTIONAL WRIT JURISDICTION
                              ORIGINAL SIDE

                                 WPO/894/2025

                         SHYAMAL JANA AND ORS.
                                  VS
                   THE RESERVE BANK OF INDIA AND ORS.

 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : 25th February, 2026.

                                                                            Appearance:
                                                                Mr. Rohit Banerjee, Adv.
                                                                Mor. Arindam Paul, Adv.
                                                                  Ms. Debarati Das, Adv.
                                                             Ms. Sohini Choudhury, Adv.
                                                                    Mr. Aditya Roy, Adv.
                                                                 Ms. Eshika Nandy, Adv.
                                                                        ...for petitioners.

                                                                        Mr. D. Das, Adv.
                                                                     Mr. A. Sarkar, Adv.
                                                                Mr. Pratik Acharjee, Adv.
                                                                               ...for RBI

                                                             Mr. Ajit Kumar Mishra, Adv.
                                                                  Mr. Abhishek Dey, Adv.
                                                             Mr. Suprovat Banerjee, Adv.
                                                              ..for respondent nos.5 & 6.

1. The matter is listed as "To Be Mentioned" on the prayer made by the

counsel for the petitioner for withdrawal of the present writ application.

2. Counsel for the petitioner has handed over a settlement agreement

entered between the petitioner and the respondent no.5.

3. Counsel for the petitioner submits that in terms of the settlement

agreement dated 28th January, 2026, the dispute between the parties

have been settled and nothing remain in the present writ application and

he prays for withdrawal of the present writ application.

4. In view of the above, WPO/894/2025 is dismissed as withdrawn.

5. Copy of the settlement agreement dated 28 th January, 2026 be kept with

the record.

6. Interim order, if any, stands vacated.

(KRISHNA RAO, J.)

S.De