Arun Kumar Gadhyan (Agarwalla) vs Sushil Kumar Gadhyan And Ors
2026 Latest Caselaw 2876 Cal/2

Calcutta High Court

Arun Kumar Gadhyan (Agarwalla) vs Sushil Kumar Gadhyan And Ors on 9 April, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-72 & 107                                                     ORDER SHEET


                   IN THE HIGH COURT AT CALCUTTA
                 ORDINARY ORIGINAL CIVIL JURISDICTION

                              IA NO. GA/1/2025
                                      IN
                                 CS/67/2025

                   ARUN KUMAR GADHYAN (AGARWALLA)
                                 VS
                    SUSHIL KUMAR GADHYAN AND ORS.

                              IA NO. GA/2/2025
                                      IN
                                 CS/67/2025

                   ARUN KUMAR GADHYAN (AGARWALLA)
                                 VS
                    SUSHIL KUMAR GADHYAN AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 9th April, 2026.

APPEARANCE:

Ms. Paramita Banerjee, Adv.

Mr. Sayan Dey, Adv.

Mr. Tamaghna Chattopadhyay, Adv.

For the plaintiff.

Ms. Urmila Chakraborty, Adv.

Mr. Yash Maheria, Adv.

For the defendants.

RE:GA/1/2025

THE COURT: On the prayer of the plaintiff, the matter is adjourned and

shall appear in the monthly list of June 2026.

Learned advocate for the defendants submits that presently he has no

instruction and shall take necessary instructions from his client prior to the

returnable date.

RE:GA/2/2025

Although the plaintiff seeks extension of the interim order but records

reveal that the interim order was extended up to 13 th March, 2026 by an order

dated 22nd January, 2026. The matter has thereafter been taken up on 3 rd

February, 2026, 23rd February, 2026 and lastly on 5th March, 2026 when the

plaintiff did not bring to the notice of the Court about the interim order to be

expired on 13th March, 2026. Long time has passed since the interim order has

expired by afflux of time and there is every likelihood of change in situation.

The interim order, therefor, cannot be either reinstated or extended without

there being an application with proper grounds and reasons for the same.

(ARINDAM MUKHERJEE, J.)

Sb/