Calcutta High Court
Dr Narinder Kohli vs Jagannath Marothia And Ors on 20 January, 2026
Author: Debangsu Basak
Bench: Debangsu Basak
OD-2
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
IA NO. GA/2/2026
In
APOT/260/2025
DR NARINDER KOHLI
Vs
JAGANNATH MAROTHIA AND ORS
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : January 20, 2026.
Appearance:
Mr. Malay Kr. Ghosh, Sr. Adv.
Mr. Swarnendu Ghosh, Adv.
Ms. Suchismita Ghosh, Adv.
Mr. Vivek Basu, Adv.
Mr. Pramod Kr. Bagaria, Adv.
Ms. Himika Saraf, Adv.
...for the appellant.
Mr. Rupak Ghosh, Adv.
Mr. Varun Kothari, Adv.
Mr. Nikunj Berlia, Adv.
Mrs. Urvashi Jain, Adv.
...for the respondent.
The Court: GA/2/2026 is an application for restoration. Considering the causes shown in the application for restoration, the order dated December 17, 2025 is recalled.
The appeal stood dismissed on December 17, 2025. The stay application was taken up for consideration on December 23, 2025. Finding that the appeal itself was dismissed on December 17, 2025, the stay petition was also dismissed on December 23, 2025.
Since we are minded to restore the appeal, it would be appropriate and in the interest of justice, the stay petition be also restored. In such 2 circumstances, orders dated December 17, 2025 and December 23, 2025 are recalled.
APOT/260/2025 along with GA/1/2025 are restored to their respective files and numbers.
GA/2/2026 is disposed of accordingly. List both the appeal and application on January 27, 2026.
(DEBANGSU BASAK, J.) (MD. SHABBAR RASHIDI, J.) KB AR (CR)