The State Of West Bengal vs Shiladitya Banerjee And Ors
2026 Latest Caselaw 785 Cal/2

Calcutta High Court

The State Of West Bengal vs Shiladitya Banerjee And Ors on 11 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-11
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                        Civil Appellate Jurisdiction
                              ORIGINAL SIDE

                               APOT/277/2025
                              IA No.GA/1/2025

                      THE STATE OF WEST BENGAL
                                  -VS-
                     SHILADITYA BANERJEE AND ORS.

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
             -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: February 11, 2026.
                                                                        Appearance:
                                                         Mr. Partha Pratim Roy, Adv.
                                                  Mr. Biswaroop Bhattacharyya, Adv.
                                                          Ms. Nilanjana Adhya, Adv.
                                                            Mr. Paritosh Sinha, Adv.
                                                              Mr. Debayan Sen, Adv.
                                                                Mr. Niket Ojha, Adv.
                                                           Ms. Swagata Ghosh, Adv.
                                                                  ...for the appellant

                                                        Mr. S. N. Mookherjee, Sr. Adv.
                                                              Mr. Sabyasachi Sen, Adv.
                                                               Mr. Rajarshi Dutta, Adv.
                                                       ...for the respondent nos.1 & 3

Mr. Pranit Bag, Adv.

Mr. Ramanuj Roy Chowdhuri, Adv.

...for the respondent no.2

Mr. Swapan Nath, Adv. Mr. Rachit Lakhmani, Adv. Ms. Shreyasi Nath, Adv. ...for the respondent no.6

The Court : Heard learned counsel for the respective parties.

Hearing concluded.

Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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