Arvind Kumar Mehrotra vs Rakhi Loonia And Ors
2026 Latest Caselaw 1818 Cal/2

Calcutta High Court

Arvind Kumar Mehrotra vs Rakhi Loonia And Ors on 12 March, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-4 & 5
                     IN THE HIGH COURT AT CALCUTTA
                         Civil Appellate Jurisdiction
                               ORIGINAL SIDE

                               APOT/315/2025
                              IA No. GA/1/2025

                                         ARVIND KUMAR MEHROTRA
                                            -VS-
                                         RAKHI LOONIA AND ORS

                                           With

                                OCOT/9/2025

                                         ARVIND KUMAR MEHROTRA
                                               -VS-
                                         RAKHI LOONIA AND ORS
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
             -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date: 12th March, 2026.

                                                                         Appearance:
                                                              Ms. Radhika Singh, Adv.
                                                           Mr. Saurojit Dasgupta, Adv.
                                                                    ...for the appellant

                                                                Mr. V. V. V. Sastry, Adv.
                                                                 Mr. Rahul Poddar, Adv.
                                                       ...for the respondent nos. 1 to 3

Ms. Srijani Ghosh, Adv. (VC) Mr. Sayak Ranjan Ganguly, Adv.

Ms. Ankita Jha, Adv.

Ms. Kripa Kami, Adv.

...for the respondent no.4

Ms. Soni Ojha, Adv.

Ms. Sambrita B. Chatterjee, Adv.

...for the respondent no.9.

The Court :- Parties mention order dated January 21, 2026 passed

in the appeal and the cross-objection.

Learned advocates for the parties submit that, the suit should be

directed to be decreed in terms of the settlement dated January 9, 2026 and

the further orders that were passed on January 21, 2026.

In such circumstances, CS/193/2024 is decreed in terms of the

terms of settlement dated January 9, 2026 and the order dated January 21,

2026.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.