Sri Arun Kumar Jagatramka & Ors vs State Bank Of India & Ors
2026 Latest Caselaw 917 Cal/2

Calcutta High Court

Sri Arun Kumar Jagatramka & Ors vs State Bank Of India & Ors on 13 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-15
                         IN THE HIGH COURT AT CALCUTTA
                          Ordinary Original Civil Jurisdiction
                                   ORIGINAL SIDE

                                IA NO. GA/6/2025
                              [OLD NO. CS/68/2018]
                                  In CS/26/2024
                      SRI ARUN KUMAR JAGATRAMKA & ORS.
                                        Vs
                           STATE BANK OF INDIA & ORS.
   BEFORE:
   The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 13th February, 2026.

Appearance:

Mr. M.S.Tiwari,Adv.

Ms. Soumili Paul,Adv.

...for the plaintiff.

Ms. Vedika Sureka,Adv.

...for def.1

Mr. Sounak Banerjee, Adv.

Mr. Sweta Gandhi, Adv.

..for def. 5

The Court:- Service of Summons could not be made on all the Defendants.

The Defendant nos.1 and 5 have already filed written statement.

As submitted, substituted service of Summons should be made by the

Plaintiff on all the Defendants. The substituted service shall be made by paper

publication, a notice of which shall be approved by the Learned Registrar,

Original Side, High Court.

The suit will appear in the list for further order on 30th March, 2026.

Liberty is given to file a supplementary affidavit to the Learned Counsel

for the Defendants.

Adjourned to the returnable date for hearing the applications.

(SUGATO MAJUMDAR, J.) D.Ghosh A.R.(C.R.)