Taltala Ekata Sangha And Ors vs The Indian Football Association West ...
2026 Latest Caselaw 921 Cal/2

Calcutta High Court

Taltala Ekata Sangha And Ors vs The Indian Football Association West ... on 13 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-14


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


                                   CS/175/2024
                           IA NO: GA/1/2024, GA/3/2025,
                                    GA/4/2026

                  TALTALA EKATA SANGHA AND ORS
                               VS
    THE INDIAN FOOTBALL ASSOCIATION WEST BENGAL (IFA) AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 13th February, 2026.

Appearance:

Mr. Krishnendu Bhattacharya, Adv.

Mr. Amit Gupta, Adv. Ms. Subhasri Chatterjee,Adv. Mr. Aman Deep Gupta, Adv.

...for the plaintiff

Mr. Surajit Nath Mitra, Sr. Adv. Mr. Aburba Kr. Ghosh, Adv.

..for the defendants.

The Court:-

GA/4/2026

GA/4/2026 is filed praying for condonation of delay and extension of time

to file written statement.

The Learned Counsel for the Plaintiff strongly objected to the application.

However, for the end of justice, the time is extended till the returnable date to

file written statement.

GA/4/2026 stands disposed of.

GA/3/2025

An accommodation is also sought for to file affidavit in opposition.

Let affidavit in opposition be filed within two weeks from date; reply

thereto, if any, be filed one week thereafter.

Let the GA/1/2024 and GA/3/2025 shall appear in the list for hearing on

13th March, 2026.

(SUGATO MAJUMDAR, J.)

D.Ghosh A.R.(C.R.)