Calcutta Commercial Bank Ltd. (In Liqn) vs Pradip Nahar
2026 Latest Caselaw 1499 Cal/2

Calcutta High Court

Calcutta Commercial Bank Ltd. (In Liqn) vs Pradip Nahar on 27 February, 2026

OD-18-23


                         ORDER SHEET
                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                       IA NO. GA/5/2025
                               In
                          CS/63/2024

           CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                            Vs
                       PRADIP NAHAR

                       IA NO. GA/6/2025
                               In
                          CS/63/2024

           CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                            Vs
                       PRADIP NAHAR

                       IA NO. GA/7/2025
                               In
                          CS/63/2024

           CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                            Vs
                       PRADIP NAHAR

                       IA NO. GA/8/2025
                               In
                          CS/63/2024

           CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                            Vs
                       PRADIP NAHAR

                       IA NO. GA/9/2025
                               In
                          CS/63/2024

           CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                            Vs
                       PRADIP NAHAR
                                              2

                                IA NO. GA/10/2025
                                        In
                                    CS/63/2024

                 CALCUTTA COMMERCIAL BANK LTD. (IN LIQN)
                                  Vs
                             PRADIP NAHAR

   BEFORE:
   The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 27TH FEBRUARY, 2026.

Appearance:

Mr. Anirban Bose, Adv.

Mr. Suvadeep Sen, Adv.

Mr. Jaydeep Dhar, Adv.

...for the defendant

Mr. Pramit Kr. Ray, Sr. Adv.

Ms. Benazir Kazi, Adv.

Mr. Sourav Pal, Adv.

Ms. Atmaja Bandyopadhyay, Adv.

...for the Court Liquidator

Mr. Ashok Banerjee, Sr. Adv. Ms. Nilanjana Adhya, Adv.

...for the intervener (IA No.GA/5/2025, IA NO.GA/8/2025, IA NO.GA/9/2025)

Mr. Subhasis Chakraborty, Adv. Ms. Sushmita Kumari Singh, Adv.

Mr. Aditya Mondal, Adv.

Mr. S. Chakraborty, Adv.

... for the applicant in GA/10/2025

Mr. Anirban Ray, Sr. Adv.

Mr. Arjun Ray, Adv.

Mr. Mohit Gupta, Adv.

Ms. Manju Jaiswal, Adv.

Mr. Debojyoti Mondal, Adv. ...For S. Lal Gupta & Modi

The Court : The Learned Advocate representing the Defendant intends to file

affidavit-in-opposition to GA/7/2025 and the same is allowed.

The Learned Court Liquidator seeks to file affidavit-in-opposition to

GA/7/2025 and the same is allowed.

The Learned Advocate representing the Court Liquidator has filed affidavit

dated 24th February, 2026. Let the same be kept on record. A copy of the same is to be

served upon the Learned Advocate representing the Defendant.

Next date be fixed on 22nd April, 2026.

(ANANYA BANDYOPADHYAY, J.) A Dey