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Calcutta High Court
Shree Shree Iswar Sitaram Jew And Anr vs Subhodeep Ganguly And Ors on 6 April, 2026
Author: Arindam Mukherjee
Bench: Arindam Mukherjee
O- 6, 7, 56
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
ORDINARY ORIGINAL CIVIL JURISDICTION
ORIGINAL SIDE
IA NO. GA/12/2026
IN
EOS/6/2025
SHREE SHREE ISWAR SITARAM JEW AND ANR.
VS
SUBHODEEP GANGULY AND ORS.
IA NO. GA/13/2026
IN
EOS/6/2025
SHREE SHREE ISWAR SITARAM JEW AND ANR.
VS
SUBHODEEP GANGULY AND ORS.
IA NO. GA/11/2026
IN
EOS/6/2025
SHREE SHREE ISWAR SITARAM JEW AND ANR.
VS
SUBHODEEP GANGULY AND ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 6th April, 2026.
Appearance:
Mr. Sakya Sen, Sr. Adv.
Mr. Aditya Mondal, Adv.
For the defendant/respondent no.4 in EOS No. 4 of 2025 and
plaintiff in CS No. 229 of 2024.
Mr. Shayak Mitra, Adv.
Ms. Akanksha Mukherjee, Adv.
Ms. Antara Biswas, Adv.
Ms. Samaita Das Chowdhury, Adv.
For plaintiff in EOS No. 4 of 2025 and Raktima Chatterjee and Deity in EOS No. 6/ 2025.
Mr. Arindam Banerjee, Sr. Adv.
Mr. Pranit Bag, Adv.
Mr. Raja Baliyal, Adv.
Mr. Rajarshi Ganguly, Adv.
Mr. Vidhya Bhusan Upadhyay, Adv.
For the defendant No. 3 in EOS No. 4 of 2025 (T.S. 530 of 2025) and CS 229 of 2024
(Shubhadeep Ganguly.)
Mr. Debabrata Roy, Adv.
Mr. Rishab Ahmed Khan, Adv.
For the defendant/respondent no.2 in EOS/6/2025
Mr. Debasish Kundu, Sr. Adv.
Mr. Sukrit Mukherjee, Adv.
Mr. Sankarsan Sarkar, Adv.
Mr.Ayan Dutta, Adv.
Mr. Piyush Jain, Adv.
For Gaurav Agarwalla.
Mr. Haradhan Banerjee, Adv.
Mr. Oishik Chatterjee, Adv.
For defendant no.3.
Mr. Suman Dutt, Sr. Adv.
Mr. Soumabho Ghose, Adv.
Mr. Arijeet Doss Mullick, Adv.
Mr. Biswajit Kumar, Adv.
For the defendant no.4 in EOS 6 of 2025
RE: GA/11/2026
THE COURT: GA No. 11 of 2026 is an application by Gaurav Agarwala
son of Kailash Agarwala to intervene in the suit.
The applicant claims to have served the deity.
The suit was instituted by Swapna Mukherjee as plaintiff no.2 and on
behalf of the deity being the plaintiff no.1. There is a dispute whether Swapna
Mukherjee is still representing the deity.
It is submitted by Mr. Sayak Mitra that he has been instructed by Ms.
Samaita Das Chowdhury, learned advocate to represent the deity. The
applicant says that the applicant has served on Ms. Samaita Das Chowdhury.
Mr. Aditya Mondal, learned advocate, however, submits that he has the
instruction to represent the deity and Swapna Mukherjee, the plaintiffs.
The defendant no.1, namely, Mr. Suhodeep Ganguly is represented by
Mr. Pranit Bag, instructed by Mr. Raja Baliyal, learned advocate.
Mr. Arkoprovo Ganguly, the defendant no.2 is represented by Mr.
Debabrata Roy, learned advocate, instructed by Mr. Rishab Ahmed Khan.
Ms.Priya Ganguly, the defendant no.3 is represented by Mr. Haradhan
Banerjee, instructed by Mr. Oishik Chatterjee, learned advocate.
Tirupati Assets Private Ltd., the defendant no.4 is represented by Mr.
Suman Kumar Dutt, learned senior advocate assisted by Mr. Soumabho Ghose,
learned advocate and instructed by Mr. Arijeet Doss Mullick, learned advocate.
It is submitted by the defendant nos. 1, 2, 3 and 4 that they have not
been served with a copy of the application made by Gaurav Agarwala.
Let a copy of this application be served on defendant nos.1, 2, 3, 4 and/
or their respective advocates by Friday(10-04-2026). In case of dispute as to
representation both the advocates are to be served.
Affidavit-in-opposition filed by Aritrojit Ganguly claiming himself to be
authorised to represent the deity is taken on record. The said Aritrojit Ganguly
represented by Ms. Samaita Das Chowdhury, learned advocate has affirmed
the said affidavit on 6th April, 2026.
Mr. Aritrojit Ganguly is directed to serve a copy of the affidavit on Gaurav
Agarwala and/or his advocate being the applicant in GA/11/2026.
The applicant shall be at liberty to file affidavit-in-reply dealing with the
affidavit filed by Mr. Aritrojit Ganguly.
The defendant nos.1, 2, 3 and 4 shall be at liberty to file their respective
affidavit-in-opposition by 28th April, 2026, reply, if any, thereto be filed by the
applicant by 19th May, 2026.
Let this matter appear in the monthly list of June, 2026 under the
appropriate heading.
RE:GA/12/2026
This is an application by Gaurav Agarwala inter alia seeking stay of all
further proceedings in EOS No. 6 of 2025.
Before any interim order can be made, the parties to the said suit are to
be given an opportunity to disclose their stand on affidavit.
Let a copy of this application be served on defendant nos.1, 2, 3, 4 and
Ms. Swapna Mukherjee and the deity or their respective advocates by
Friday(10-04-2026).
The parties, if are desirous in using affidavit-in-opposition shall do so by
28th April, 2026, reply, thereto if any, be filed by 19 th May, 2026. Matter to
appear in the monthly list of June 2026 under the appropriate heading.
RE:GA/13/2026
This is an application by Pabitra Kr. Chakraborty son of late Nirmal
Kumar Chakraborty residing at Darpan Apartments, Flat No. C-1, 3 rd Floor, 69
S.B. Das Road, Kolkata - 700149 to intervene in the suit being EOS No. 6 of
2025. The applicant claims himself to be a devotee of the deity being the
plaintiff no.1
Let a copy of this application be served on the plaintiffs and the
defendants in the suit being EOS No. 6 of 2025, if not already served by
Friday(10-04-2026).
The parties to the suit shall be entitled to use affidavit-in-opposition by
28th April, 2026, reply thereto, if any, be filed by 19 th May, 2026.
Let this matter appear in the monthly list of June 2026 under the
appropriate heading.
(ARINDAM MUKHERJEE, J.)
Sb/
