Woodland Manufactures Limited vs Sankar Prosad Garga Anr
2026 Latest Caselaw 911 Cal/2

Calcutta High Court

Woodland Manufactures Limited vs Sankar Prosad Garga Anr on 13 February, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-4
                        IN THE HIGH COURT AT CALCUTTA
                         CIVIL APPELLATE JURISDICTION
                                 ORIGINAL SIDE

                                  APOT/17/2026
                                IA NO: GA/1/2026

                    WOODLAND MANUFACTURES LIMITED
                                 VS
                       SANKAR PROSAD GARGA ANR

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                  AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : February 13, 2026.


                                                                         Appearance:
                                                         Mr. Rudradeb Choudhuri, Adv.
                                                             Mr. Shashwat Nayak, Adv.
                                                         Mr. Vishwarup Acharyya, Adv.
                                                                       ...for appellant.

                                                        Mr. Javed K. Sanwarwala, Adv.
                                                            Mr. Sarosij Dasgupta, Adv.
                                                            Mr. S. A. Sanwarwala, Adv.
                                                                 ...for respondent no. 1.

Mr. Chayan Gupta, Adv.

Mr. Avijit Dey, Adv.

Mr. Aurin Chakraborty, Adv.

...for Jawed Akhtar.

The Court: On the prayer made on behalf of Mr. Jawed Akhtar, list the

appeal on March 16, 2026.

We clarify that, this order will not be construed to mean that we allow Mr.

Jawed Akhtar to intervene in this appeal.

Learned Advocate appearing for Mr. Jawed Akhtar, on instructions, submits

that, his client will not proceed with the pending application before the learned

Single Judge in the meantime. He submits that, his client is negotiating with the

defendant no. 1 in the suit.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)