Calcutta High Court (Appellete Side)
One Mobikwik Systems Limited & Ors vs The State Of West Bengal & Anr on 6 August, 2025
Item 06.08. IN THE HIGH COURT AT CALCUTTA
No. 2025 CRIMINAL REVISIONAL JURISDICTION
58 & APPELLATE SIDE
59
CRR 687 of 2024
Ct 32 With
IA NO: CRAN 1 2024
rup CRAN 2 of 2024
One MobiKwik Systems Limited & Ors.
Vs.
The State of West Bengal & Anr.
With
CRR 769 of 2024
Navdep Singh Suri & Anr.
Vs.
The State of West Bengal & Anr.
Mr. Milon Mukherjee, Sr. Adv.
Ms. Diksha Ghosh. ... for the petitioner.
Mr. Raja Mantosh. ... for the O.P. No.2.
1.Both the learned counsel appearing on behalf of the parties to these revisional applications are present.
2. On prayer, let the matter be listed on 10 th November, 2025.
3. Learned counsel appearing on behalf of the petitioner has submitted that the interim order exists till 30 th August, 2025 and accordingly prays for extension of the same.
4. Let the interim order be extended till 29 th November, 2025 or until further whichever is earlier.
(Bibhas Ranjan De, J.) 2