Manashi Sengupta Bhadra vs Tapati Sengupta
2026 Latest Caselaw 2595 Cal/2

Calcutta High Court

Manashi Sengupta Bhadra vs Tapati Sengupta on 2 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-13
                                 ORDER SHEET

                        IN THE HIGH COURT AT CALCUTTA
                            Civil Appellate Jurisdiction
                                 ORIGINAL SIDE

                                  APDT/7/2026
                                 With TS/4/2022
                          IA No. GA/1/2026, GA/2/2026

                          MANASHI SENGUPTA BHADRA
                                    -VS-
                              TAPATI SENGUPTA


BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
             -AND-
The Hon'ble JUSTICE MD. SHABBAR RASHIDI

Date: April 2, 2026.
                                                                        Appearance:
                                                   Mr. Kallol Guha Thakurta, Adv.
                                                                ...for the appellant

                                                 Ms. Suparna Mukherjee, Sr. Adv.
                                                     Mr. Sarvajit Mukherjee, Adv.
                                                     Mr. Abhikchitta Kundu, Adv.
                                                             ...for the respondent

The Court : IA No. GA/1/2026 is an application for condonation of

delay of 61 days in preferring the appeal.

Respondent is represented.

Delay is explained on the ground that, initially, the appeal was filed

before a wrong forum and, thereafter, time was consumed in filing the

present appeal.

On the principle that, the wrong, if any, on the part of the advocate,

should not befall the litigant, we are minded to condone the delay of 61 days

in filing the appeal.

IA No. GA/1/2026 is disposed of.

Appellant seeks to prefer an appeal against the judgment and decree

dated November 11, 2025 passed in a Testamentary Suit No. 4/2022.

Appellant will prepare informal paper books incorporating all papers

used before the learned Trial Judge.

Informal paper book be prepared within three weeks from date and

served upon the respondent.

List the appeal in the monthly list of May, 2026.

Till July 31, 2026 or until further orders, respondent will not put on

decree into execution.

IA No. GA/2/2026 is disposed of accordingly.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

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