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Sri Pranab Kumar Dey Alias Pronab Kumar ... vs Sri Bimal Dey Alias Bimal Kumar Dey And ...
2026 Latest Caselaw 2880 Cal/2

Citation : 2026 Latest Caselaw 2880 Cal/2
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Sri Pranab Kumar Dey Alias Pronab Kumar ... vs Sri Bimal Dey Alias Bimal Kumar Dey And ... on 9 April, 2026

Author: Arindam Mukherjee
Bench: Arindam Mukherjee
O-49                                                     ORDER SHEET


                    IN THE HIGH COURT AT CALCUTTA
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                            IA NO. GA/1/2024
                                    IN
                              CS/217/2024
            SRI PRANAB KUMAR DEY ALIAS PRONAB KUMAR DEY
                                    VS
           SRI BIMAL DEY ALIAS BIMAL KUMAR DEY AND OTHERS




BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 9th April, 2026.

APPEARANCE:

Mr. Rachit Lakhmani, Adv.

Mr. Shubham Gupta, Adv.

Mr. Piyush Kumar, Adv.

Mr. Rajsekhar Bal Bakshi, Adv.

For plaintiff Md. Salamuddin, Adv.

For defendant no.2 Mr. I.B. Jha, Adv.

Mr. Goutam Roy, Adv.

Mr. Samya Ray, Adv.

For defendant nos. 4 to 27

THE COURT: The disputes in the suit were referred to mediation by an

order dated 22nd January, 2026. The parties submit that the mediation has

commenced and there is a fair prospect in such mediation.

Let this matter appear in the monthly list of July 2026 to enable the

parties to conclude the mediation.

In the event, the mediation is concluded prior to the publication of the

monthly list of July 2026, the parties will be at liberty to mention the matter

for preponement of the date of hearing.

The interim order which is in subsistence is extended till 31 st July, 2026

or until further orders whichever is earlier.

(ARINDAM MUKHERJEE, J.)

Sb/

 
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