[Cites 0, Cited by 0]
Calcutta High Court
Sabina Afreen & Ors vs Sahir Haque Molla & Ors on 27 March, 2026
Author: Sugato Majumdar
Bench: Sugato Majumdar
2019:CHC-OS:97
OD 1
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/11/2026
In CS/185/2017
SABINA AFREEN & ORS
Vs
SAHIR HAQUE MOLLA & ORS.
BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR
Date:27th March, 2026 APPEARANCE:
Md. Shafiul Alam,Adv.
Mr. Kalyan Mitra,Adv.
....for the plaintiff.
Mr. A.C.Kar, Sr. Adv.
Mr. Rohit Mahato,Adv.
...for def. nos. 1-4 Mohim Choudhury,Adv.
Md. Basir Layek,Adv.
...for def. nos. 5 & 6.
The Court:- GA No. 11 of 2026 is filed praying for restoration of the suit which was dismissed for default on 14 th January, 2026 by this Court. The instant application was filed on 16th February, 2026.
Mr. Kar, Learned Senior Counsel did not raise any objection. Let the suit be restored to the original file along with pending applications. 2
2019:CHC-OS:97 The Learned Receiver shall be intimated accordingly and shall furnish a statement of account on or before the returnable date.
The matter stands adjourned to 18th May, 2026. GA No. 11 of 2026 stands disposed of accordingly.
(SUGATO MAJUMDAR, J.) s.chandra