Mamata Basu vs Anjali Dey And Ors
2026 Latest Caselaw 2492 Cal/2

Calcutta High Court

Mamata Basu vs Anjali Dey And Ors on 31 March, 2026

OD - 1

                          IN THE HIGH COURT AT CALCUTTA
                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                  ORIGINAL SIDE

                                   IA NO.GA/1/2025
                                      GA/6/2025
                                      CS/5/2025

                                    MAMATA BASU
                                       VERSUS
                                 ANJALI DEY AND ORS.

BEFORE :
THE HON'BLE JUSTICE RAJA BASU CHOWDHURY
Date: 31st March, 2026
                                                                                  Appearance :
                                                                         Mr. Anirban Bose, Adv.
                                                                         Mr. Suvadeep Sen, Adv.
                                                                     Mr. Satyajit Senapati, Adv.
                                                                                ...for the plaintiff
                                                                   Mr. Debnath Ghosh, Sr. Adv.
                                                                       Mr. Meghnad Dutta, Adv.
                                                                              Mr. S. Rudra, Adv.
                                                                            Mr. Amit Sinha, Adv.
                                                                 .....for the defendant nos.1 to 3
                                                                     Mr. Dhiraj Trivedi, Sr. Adv.
                                                                 Mr. Bikash Kumar Singh, Adv.
                                                                 ....for the defendant nos.4 to 6

1.

This matter was mentioned in the morning upon notice and, accordingly, has

been listed in the supplementary list.

2. The learned Advocate for the plaintiff, on instruction by placing before this Court

a written communication dated 24th March, 2026, would submit that the parties have

settled the dispute inter se between themselves and, accordingly, he has been

instructed to seek withdrawal of the suit.

3. Mr. Ghosh, learned senior Advocate representing the defendant nos.1, 2 and 3

does not raise any objection. Mr. Singh, learned Advocate led by Mr. Trivedi, learned

senior Advocate also does not raise any objection on their behalf as well.

4. Having regard thereto, let the suit being CS/5/2025 along with all connected

applications filed by the plaintiff stand dismissed as withdrawn.

5. Interim orders, if any subsisting, stand vacated.

6. The department is directed to draw up the decree accordingly.

7. Let a copy of the written instruction as placed before this Court be taken on

record.

(RAJA BASU CHOWDHURY, J.)

akg/