Calcutta High Court (Appellete Side)
One Mobikwik Systems Limited & Ors vs E on 16 May, 2025
27-28
16.05.2025
Court No.22
pg.
IN THE HIGH COURT AT CALCUTTA
CRIMINAL REVISIONAL JURISDICTION
APPELLATE SIDE
CRR 687 of 2024
with
IA No. CRAN 4 of 2025
One MobiKwik Systems Limited & Ors.
Vs.e
The State of West Bengal & Anr.
with
CRR 769 of 2024
with
IA No. CRAN 4 of 2025
Navdeep Singh Suri & Anr.
Vs.
The State of West Bengal & Anr.
Ms. Diksha Ghosh
... For the petitioners
Mr. Satadru Lahiri
Adv. R. Mantosh
Mr. Jyotirmoy Talukdar
... For the opposite party no.2
In re: CRAN 4 of 2025 in CRR 687 of 2024
And
CRAN 4 of 2025 in CRR 769 of 2024
1.Affidavit of service filed in Court is taken on record.
2. Learned counsel appearing on behalf of the petitioner and the opposite party no.2 are present.
3. Learned counsel appearing on behalf of the petitioner in both the applications has prayed for extension of the interim order by the instant applications which were filed prior to expiry of the existing interim order.
2
4. Considering all facts and circumstances, the interim order stands revived and extended till 30th August, 2025 or until further order, whichever is earlier.
5. Accordingly, CRAN 4 of 2025 in connection with CRR 687 of 2024 and CRAN 4 of 2025 in connection with CRR 769 of 2024 stand disposed of.
In re: CRR 687 of 2024 & CRR 769 of 2024
6. Learned counsel appearing on behalf of the opposite party no.2 in both the revisional applications has prayed for extension of time to file affidavit-in-opposition.
7. Liberty is granted to the opposite party no.2 to file affidavit-in-opposition within two weeks from date and reply thereto, if any, be filed within one week thereafter.
8. Let both the revisional applications appear in the Combined Monthly List of August, 2025 under the heading "Contested Application".
9. All parties shall act on the basis of a server copy of this order duly downloaded from the official website of this Court.
(Bibhas Ranjan De, J.)