Calcutta High Court (Appellete Side)
One Mobikwik Systems Limited And Others vs State Of West Bengal And Anr on 12 December, 2025
12.12.2025
Sl.No. 8
Ct. 32
Amalranjan
In The High Court At Calcutta
Criminal Revisional Jurisdiction
Appellate Side
CRR 687 of 2024
With
CRAN 1/2024
CRAN 2/2024
CRAN/5/2025
CRAN/6/2025
ONE MOBIKWIK SYSTEMS LIMITED AND OTHERS
VS
STATE OF WEST BENGAL AND ANR
Ms. Diksha Ghosh ........for the petitioners
Ms. Rajarshi Chatterjee
Mr. Rounak Mahajan........for the o.p. 2
1.The applications being CRAN 1/2024 & CRAN 2/2024 were earlier disposed of on 05.07.2024 & 01.10.2024 respectively. However, it is still appearing in the daily cause list.
2. The concerned department is directed to take appropriate steps to remove the same from the CIS system.
Re: CRAN 5/2025
3. Having heard the learned counsel for the parties, list the matter on 9th January, 2026 under the heading "Contested Application".
2
4. The interim order passed earlier by this court extended from time to time, is further extended till 16th January, 2026 or until further order, whichever is earlier.
5. The application being CRAN 5/2025 is, thus, disposed of.
6. Parties are at liberty to pray for extension and/or modification and/or vacating and/or variation of the interim order upon notice to the other side.
7. All parties shall act in terms of the copy of this order downloaded from the official website of this court.
8. Urgent Photostat certified copy of this order, if applied for, be supplied to the parties after observing all legal formalities.
( Ajay Kumar Gupta, J. )