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Sharmila Vijay Shetty vs Somnath Chatterjee on 5 February, 2026

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                     1

     ITEM NO.7                             COURT NO.6                 SECTION XV

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).   5070/2026

     [Arising out of impugned final judgment and order dated 28-01-2026
     in IA(C) No. 3983/2025 passed by the Gauhati High Court]

     SHARMILA VIJAY SHETTY                                              Petitioner(s)

                                                    VERSUS

     SOMNATH CHATTERJEE & ORS.                                          Respondent(s)

     (FOR ADMISSION)

     Date : 05-02-2026 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE ALOK ARADHE

     For Petitioner(s) : Ms. V. Mohana, Sr. Adv.
                         Mr. Kaushik Choudhury, AOR
                         Mr. B.kaushik, Adv.
                         Mr. Jyotirmoy Chatterjee, Adv.
                         Mr. Aaheli Roy, Adv.

     For Respondent(s) : Mr. Ratnanko Banerji, Sr. Adv.
                         Mr. Dhirendranath Sharma, Sr. Adv.
                         Mr. Anunoy Basu, Adv.
                         Mr. Sidhartha Sharma, Adv.
                         Mr. Arjun Asthana, Adv.
                         Mr. Pathik Chaudhury, Adv.
                         Ms. Aakanksha Sahni, Adv.
                         Ms. Prachi Sharma, Adv.
                         Mr. Arup Banerjee, AOR

                               UPON hearing the counsel the Court made the following
                                           O R D E R

1. While we are not inclined to interfere with the impugned order passed by the High Court, we direct that the FAO and the suit shall Signature Not Verified be decided expeditiously.

2. Needless to say that the observations made in the impugned order will have no bearing on subsequent proceedings.

3. With these observations, the Special Leave Petition is dismissed.

4. Pending interlocutory application(s), if any, stands disposed of.

 (JAYANT KUMAR ARORA)                                  (NIDHI WASON)
ASTT. REGISTRAR-cum-PS                               ASSISTANT REGISTRAR