Kantimoy Kundu Chowdhury And Ors vs Sumitra Kundu Choudhury And Ors
2026 Latest Caselaw 2770 Cal/2

Calcutta High Court

Kantimoy Kundu Chowdhury And Ors vs Sumitra Kundu Choudhury And Ors on 8 April, 2026

  OD-24 & 25
                              ORDER SHEET
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE

                             IA NO. GA/251/2024
                                      In
                                 CS/978/1935

                  KANTIMOY KUNDU CHOWDHURY AND ORS
                                  Vs
                  SUMITRA KUNDU CHOUDHURY AND ORS


                             IA NO. GA/286/2025
                                      In
                                 CS/978/1935

                  KANTIMOY KUNDU CHOWDHURY AND ORS
                                 Vs
                  SUMITRA KUNDU CHOUDHURY AND ORS


  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
  Date : 08th APRIL, 2026.


                                                                             Appearance:
                                                              Mr. Sourajit Dasgupta,Adv.
                                                                    Mr. S. Banerjee, Adv.
                                                                       Mr. R. Jana, Adv.
                                                                        For the Petitioner

                                                                          Mr. P. Das, Adv.
                                                                     For the Respondents

Mr. Subir Sabud, Adv.

Mr. Surajit Maity, Adv.

..for the Joint Receivers

Ms. Madhurima Patra, Adv.

... for the most of the co-sharers

The Court : Affidavit-in-opposition filed on behalf of the Joint Receivers

in compliance with the earlier Order of this Court be kept on record.

The Learned Advocate representing the Petitioners intends to file

affidavit-in-reply to the same and the same is allowed.

Next date be fixed on 7th May, 2026 for filing affidavit-in-reply.

Interim order granted earlier is extended till 7 th May, 2026.

The Learned Advocate representing the Purchasers, namely, Sk Faiaz,

Sekh Naosad and Sekh Mehetab Ali whose purchase has been challenged in

the instant application intends to file affidavit-in-opposition and the same is

allowed.

Affidavit-in-opposition is to be filed within a week by the Learned

Advocate representing the Respondent in GA/286/2025 as a last chance failing

which the cost will be imposed.

(ANANYA BANDYOPADHYAY, J.)

A Dey