Ramijlal Agarwal vs Sourav Agarwal
2025 Latest Caselaw 2922 Cal/2

Calcutta High Court

Ramijlal Agarwal vs Sourav Agarwal on 3 November, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

O-3 & 4

                     IN THE HIGH COURT AT CALCUTTA
                          Civil Appellate Jurisdiction
                      In appeal from Order passed in its
                      Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE


                                APOT/99/2025
                              WITH CS/126/2023
                               IA No.GA/1/2025


                                          RAMIJLAL AGARWAL
                                              -VERSUS-
                                          SOURAV AGARWAL

                                 APOT/95/2025

                                          SAURAV AGARWAL
                                             -VERSUS-
                                          RAMIJLAL AGARWAL


BEFORE :
THE HON'BLE JUSTICE DEBANGSU BASAK
             And
THE HON'BLE JUSTICE MD. SHABBAR RASHIDI
Date : 3rd November, 2025.

                                                                         Appearance:
                                                 Mr. Sabyasachi Chowdhury, Sr. Adv.
                                                            Mr. V.V.V. Shastry, Adv.
                                                             Mr. Rahul Poddar, Adv.
                                                                 ...for the appellant.

                                                                Mr. Anuj Singh, Adv.
                                                         Mr. Sourajit Dasgupta, Adv.
                                                             Mr. Varun Kothari, Adv.
                                                              Mr. Shayak Mitra, Adv.
                                                               Mr. Rupal Singh, Adv.
                                                        Mr. Ashok Kumar Singh, Adv.
                                                                ...for the respondent.

The Court :- Two appeals are taken up for hearing analogously.

Heard learned counsel for both the parties in both the appeals.

Hearing concluded.

Judgment reserved.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

A/s.