Supreme Court - Daily Orders
Sanjay Kumar Dalmia vs Nawal Kishore Berlia Agarwal on 16 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.4 COURT NO.8 SECTION XVI
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).34754/2025
[Arising out of impugned final judgment and order dated 20-08-2025
in CO No.119/2024 passed by the High Court of Calcutta Circuit
Bench at Jalpaiguri]
SANJAY KUMAR DALMIA Petitioner
VERSUS
NAWAL KISHORE BERLIA AGARWAL Respondent
FOR ADMISSION
Date : 16-01-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) :Mr. Tapas Bhattacharya, Adv.
Mr. Satyam Pandey, AOR
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Kisalaya Shukla, Adv.
Mr. Neeraj Kumar Singh, Adv.
Mr. Vishweshwar Mishra, Adv.
Mr. Makardhvaj Yadav, Adv.
Mr. Deelip Kumar, Adv.
For Respondent(s) :Ms. Subhra Saha, Adv.
Mr. Pradip Kumar Saha, Adv.
Ms. Pushpa Kishore, Adv.
Ms. Manjeet Kirpal, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order of the High Court; hence, the special leave petition is dismissed.
2. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by rashmi dhyani pant Date: 2026.01.16 17:01:17 IST Reason: (RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASST. REGISTRAR-CUM-PS COURT MASTER (NSH)