Calcutta High Court (Appellete Side)
Indranil Ghosh & Ors vs Utpal Mazumdar on 19 February, 2026
19.02.2026 Sl. No.8.
D/L. Mithun.
Ct.No.29.
CRR/406/2026 Indranil Ghosh & Ors.
Vs. Utpal Mazumdar Mr. Milon Mukherjee, Sr. Adv., Mr. Biswajit Manna ...for the petitioner in CRR No.406 of 2026 Mr. Sekhar Basu, Sr. Adv., Mr. Sabyasachi Bhattacherjee ...for the petitioner in CRR 573 of 2026 Mr. Biswaroop Bhattacharya, Mr. P. Kar, Mr. Anirban Datta, Ms. Anyapurba Banerjee, Mr. Devdas Saha ...for the opposite party in CRR 406 of 2026 and CRR 573 of 2026 Let the instant application be tagged with application being CRR 573 of 2026.
Petitioner submits that he has already serve copy of Application being CRR 406 of 2026 upon the learned Counsel appearing for the opposite parties.
Petitioner is directed to serve a copy of application being CRR 573 of 2026 upon the opposite parties within a week.
Let both the matter be listed under the heading "To Be Mentioned"
on 12th March, 2026.
Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
( Dr. Ajoy Kumar Mukherjee, J. ) 2