Eastern India Educational Institution vs Birla Corporation Limited And Ors
2026 Latest Caselaw 1648 Cal/2

Calcutta High Court

Eastern India Educational Institution vs Birla Corporation Limited And Ors on 9 March, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-32-37
              IN THE HIGH COURT AT CALCUTTA
               Ordinary Original Civil Jurisdiction
                        ORIGINAL SIDE

                      IA NO. GA/1/2022
                       In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS

                       IA NO. GA/3/2022
                        In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS

                       IA NO. GA/4/2022
                        In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS

                       IA NO. GA/5/2022
                        In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS

                       IA NO. GA/6/2022
                        In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS

                       IA NO. GA/8/2023
                        In CS/212/2022

           EASTERN INDIA EDUCATIONAL INSTITUTION
                            Vs
             BIRLA CORPORATION LIMITED AND ORS
                                             2




     BEFORE:
     The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 9th March, 2026.

Appearance:

Mr. Anirban Ray, Sr. Adv.

Mr. Sankarsan Sarkar, Adv.

Mr. Debartha Chakraborty, Adv.

Ms. Siddhi Agarwal, Adv.

Mr. Sagar Dutta, Adv.

...for the petitioner.

Mr. Sayan Ray Chowdhury, Adv.

Mr. Satyaki Mukherjee, Adv.

..for Birla Corporation Ltd.

Mr. Soumya Roy Chowdhury, Adv.

Mr. Sanjiv Kr. Trivedi, Adv.

Mr. Satadeep Bhattacharya, Adv.

Mr. Altamas Alim, Adv.

Mr. Sanket Sarawagi, Adv.

...for Harsh Vardhan Lodha & Anamika Lodha.

The Court:- Liberty is given to the Plaintiff to file affidavit stating the

progress of the matter before the Hon'ble Supreme Court of India.

However, parties are at liberty to file affidavit-in-opposition subject to the

outcome of the order of the Hon'ble Supreme Court.

Fix 23rd March, 2026 for filing affidavit-in-opposition. In case of default, it

will be deemed that no affidavit-in-opposition shall be filed.

(SUGATO MAJUMDAR, J.) S.Seal