Shiela Mehra And Ors vs Rabindra Kumar Mehra And
2025 Latest Caselaw 2240 Cal/2

Calcutta High Court

Shiela Mehra And Ors vs Rabindra Kumar Mehra And on 22 April, 2025

Author: Arijit Banerjee

Bench: Arijit Banerjee

OD-8
                              APOT/463/2023
                                CS/90/2012
                             IA No.GA/1/2023

                     IN THE HIGH COURT AT CALCUTTA
                     CIVIL APPELLATE JURISDICTION
                             ORIGINAL SIDE


                                     SHIELA MEHRA AND ORS.

                                             -Versus-

                                     RABINDRA KUMAR MEHRA AND
                                     ORS.

BEFORE :
THE HON'BLE JUSTICE ARIJIT BANERJEE
            And
THE HON'BLE JUSTICE OM NARAYRN RAI
Date : 22nd April, 2025
                                                                      Appearance:
                                                        Mr. Rahul Karmakar, Adv.
                                                             Ms. Papiya Roy, Adv.
                                                               ..for the appellant.

                                                       Mr. Abhrajit Mitra, Sr. Adv.
                                                Mr. Satadeep Bhattacharyya, Adv.
                                                           Ms. Sonia Sharma, Adv.
                                                         ..for the respondent No.1.

Mr. Sankarsan Sarkar, Adv.

Mr. Aditya Kanodia, Adv.

..for the respondent no.3.

Mr. Rajib Ray, Adv.

Mr. Debashis Halder, Adv.

Ms. Oishanee Ghosh, Adv.

..for the respondent no.5.

The Court: An accommodation is prayed for on behalf of the

appellants.

Mr. Mitra, learned senior advocate representing the

respondent/plaintiff seriously opposes the prayer. He says that the conduct

of the appellant has been far from happy as has been recorded by the learned

single Judge in the order under appeal. The appellants are keeping this

matter pending only to delay the disposal of the suit. Argument in the suit

has been concluded and judgment has been reserved.

As a last chance to the appellant, let this matter stand adjourned

and be listed again on April 25, 2025.

On the adjourned date, APOT/59/2023 will be listed immediately

after this matter.

(ARIJIT BANERJEE, J.)

(OM NARAYAN RAI, J.)

As.