Calcutta High Court (Appellete Side)
Uttar Kolkata Sanhati Sporting Club vs Timir Baran Hatai And Ors on 27 November, 2025
27.11.2025
Item No.14
Ct. No.1
Saikat
Mukherjee
MAT/1855/2025
with
IA NO: CAN/1/2025
UTTAR KOLKATA SANHATI SPORTING CLUB
VS.
TIMIR BARAN HATAI AND ORS.
Mr. Anirban Mitra, Adv.
Mr. Amit Halder, Adv.
Mr. Amit Roy, Adv.
Ms. Madhumita Sadhukhan, Adv.
...For the Appellant
Mr. Suman Ghosh, Sr. Govt. Adv.
Ms. Ratna Das, Adv.
...For the Respondent State
Mr. Subhojit Seal, Adv.
...For the Respondent No.1 Mr. Iftekar Munshi, Adv.
...For the Respondent Nos.6-8 Per, Partha Sarathi Sen, J.:-
1. We have heard the learned counsels for the contending parties.
2. A report dated 15th November, 2025, as submitted on behalf of the Respondent-State and photocopies of the police report as submitted before the learned trial court and as filed by the appellant, are taken on record.
3. Judgment is reserved.
(SUJOY PAUL, ACJ.) (PARTHA SARATHI SEN, J.)