Hamida Khatoon vs Meraj Yusha And Ors
2024 Latest Caselaw 1797 Cal/2

Calcutta High Court

Hamida Khatoon vs Meraj Yusha And Ors on 14 May, 2024

Author: I. P. Mukerji

Bench: I.P. Mukerji

            IN THE HIGH COURT AT CALCUTTA
                     In appeal from its
          ORDINARY ORIGINAL CIVIL JURISDICTION
             CIVIL APPELLATE JURISDICTION
                   (Commercial Division)



                 IA NO: GA-Com 1 of 2024
                     APOT of 10 of 2024
                            with
                     AP No. 816 of 2023
                      Hamida Khatoon
                              Vs
                    Meraj Yusha And Ors
                             And
                 IA NO: GA-Com 1 of 2024,
                  IA No: GA-Com 2 of 2024
                  IA No: GA-Com 3 of 2024
                    APOT No. 11 of 2024
                            with
                     AP No. 816 of 2023
                         Seraj Yusha
                              Vs
                    Meraj Yusha And Ors
                             And
                  IA NO: GA-Com 1 of 2024
                    APOT No. 19 of 2024
                            with
                     AP No. 816 of 2023
                 Mohammad Intekhab Alam
                              Vs
                    Meraj Yusha And Ors




Before
The Hon'ble Justice I.P. MUKERJI
      And
The Hon'ble Justice BISWAROOP CHOWDHURY
Date: 14th May 2024



                                                      Appearance:
                                       Mr. D. N. Sharma, Advocate
                                     Mr. Ratnesh Kr. Rai, Advocate
                                     Ms. Devanshi Deora, Advocate
                               for the appellant in APOT/10/2024
                                     Mr. Ratnesh Kr. Rai, Advocate
                                     Ms. Devanshi Deora, Advocate
                               for the appellant in APOT/11/2024
                                       Mr. Joy Saha, Sr. Advocate
                               Mr. Saraswata Mohapatra, Advocate
                                      Mr. Abhijit Sarkar, Advocate
                                Ms. Urmila Chakraborty, Advocate
                                              for respondent no.1

Mr. Jishnu Saha, Sr. Advocate Mr. Debnath Ghosh, Advocate

Mr. Sudarsan Roy, Advocate for respondent no.2 to 10 Mr. Pranav Sharma, Advocate for respondent no.2

The Court: Written notes of submission filed in court by

learned counsel for the parties are taken on record.

The continuing interim order is extended till judgment is

pronounced.

(I. P. MUKERJI, J.)

(BISWAROOP CHOWDHURY, J.)

R. Bose