Kashi Nath Tapuriah & Anr vs Smt. Sushila Devi Lodha & Ors
2023 Latest Caselaw 394 Cal/2

OD-36


                                 ORDER SHEET
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE


                                 CS/221/2004
     IA NO: GA/4/2005(Old No:GA/55/2005), GA/5/2006(Old No:GA/2322/2006)

                         KASHI NATH TAPURIAH & ANR.
                                     VS
                       SMT. SUSHILA DEVI LODHA & ORS.




BEFORE:
The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 09th February, 2023 Appearance :

Mr. D. N. Sharma, Adv.

Mr. S. Ghose, Adv.

... for the plaintiff.

Mr. Sarvapriya Mukherjee, Adv.

Mr. S. K. Trivedi, Adv.

Ms. Iram hassan, Adv.

Mr. Sanket Sarawgi, Adv.

... for the defendant.

The Court : The Hon'ble Supreme Court of India in terms of the

judgment passed in Civil Appeal No. 2277 of 2008 along with other

batches of appeals on 31st March, 2008 directed that the instant civil

suit be taken up for hearing only after dismissal of the probate

proceedings. It is submitted by the Counsel for both the parties that

probate proceedings are still pending.

Therefore, unless the probate proceedings are disposed of this

suit cannot be heard.

Let the suit go out of the list.

Learned Counsels are at liberty to mention for enlistment of the

suit.

(SUGATO MAJUMDAR, J.)

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