Vishambhar Saran vs Punjab National Bank & Anr
2026 Latest Caselaw 80 Cal/2

Calcutta High Court

Vishambhar Saran vs Punjab National Bank & Anr on 14 January, 2026

OD-2 & 3
                               ORDER SHEET

                    IN THE HIGH COURT AT CALCUTTA
                      Constitutional Writ Jurisdiction
                             ORIGINAL SIDE

                             WPO No.825 of 2024

                         VISHAMBHAR SARAN
                               -Versus-
                     PUNJAB NATIONAL BANK & ANR.

                                      &

                             WPO No.840 of 2024

                           VIKAS AGARWAL
                               -Versus-
                     PUNJAB NATIONAL BANK & ANR.

  BEFORE:
  The Hon'ble JUSTICE KRISHNA RAO
  Date : 14th January, 2026.
                                                                         Appearance:
                                                             Mr. Tridib Bose, Adv.
                                                            Mr. Rahul Poddar, Adv.
                                                                ...for the Petitioner.

                                                         Mr. Abhishek Banerjee, Adv.
                                                    Ms. Parna Roy Choudhury, Adv.
                                                               Ms. Payel Ghosh, Adv.
                                                              Ms. Trisa Chanda, Adv.
                                                    ...for the Punjab National Bank.


  1. The matter is listed as "To Be Mentioned" for extension of the interim

     order.

  2. Counsel for the respondent has raised objection for extension of the

interim order. He further submits that in view of the judgment passed by

the Hon'ble Division Bench in other matter, in this matter also the

petitioner is required to implead the CBI as a party respondent.

3. Learned Counsel for the petitioner disputes the contention raised by the

respondent and submits that the petitioner has not prayed for quashing

of the FIR. The petitioner has challenged the show cause notice wherein

the bank is intending to declare the petitioner's account has fraud.

4. Heard learned Counsel for the respective parties.

5. This Court finds that the petitioner is already enjoying the interim

orders.

6. Accordingly, the interim order is extended till 4 th February, 2026 or until

further orders, whichever is earlier.

7. Let the matter remain in the list.

8. Affidavit in reply filed by the petitioner be kept with the record.

(KRISHNA RAO, J.)

S.De