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Harsh Vardhan Lodha & Ors vs Ajay Kumar Newar & Ors
2026 Latest Caselaw 2938 Cal/2

Citation : 2026 Latest Caselaw 2938 Cal/2
Judgement Date : 10 April, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Harsh Vardhan Lodha & Ors vs Ajay Kumar Newar & Ors on 10 April, 2026

Author: Arindam Mukherjee
Bench: Arindam Mukherjee
OD-2                                                     ORDER SHEET


                 IN THE HIGH COURT AT CALCUTTA
            TESTAMENTARY AND INTESTATE JURISDICTION

                              TS 6 of 2004
IA No. GA/9/2005 (Old No. GA/3566/2005) IA NO. GA/15/2013(OLD NO. GA
3165/2013), GA/16/2014( OLD NO. GA/3278/2014), GA/19/2015(OLD NO.
GA/3332/2015), GA/20/2015 (OLD NO. GA/3619/2015), GA/22/2016( OLD
NO. GA/144/2016), GA/ 28/2016 (OLD NO. GA/1473/2016), GA/31/2018
(OLD NO.GA/1322/2018), GA/47/2019( OLD NO. GA/2007/2019),
GA/50/2019        (OLD       NO.GA/2376/2019),       GA/53/2019(OLD
NO.GA/2450/2019), GA/56/2019 (OLD NO. GA/2747/2019), GA/59/2020
(OLD NO.GA/93/2020), GA/61/2020 (OLD NO. GA/267/2020), GA/63/2020
(OLD NO. GA/793/2020), GA/64/2020 (OLD NO.GA/794/2020), GA/76/2020
(OLD NO. GA/1236/2020), GA/79/2021, GA/84/2025



                        IN THE GOODS OF :
                PRIYAMVADA DEVI BIRLA, DECEASED
                               AND
                  HARSH VARDHAN LODHA & ORS.
                               VS.
                    AJAY KUMAR NEWAR & ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE
Date: 10th April, 2026.
                                                                     APPEARANCE:

                      Mr. Anindya Kumar Mitra, Sr. Adv., Mr. Abhrajit Mitra, Sr.
                   Adv. Mr. Dhruba Ghosh, Sr. Adv., Mr. Jishnu Chowdhury, Sr.
                  Adv., Mr. Debanjan Mandal, Adv., Mr. Sanjiv Kr. Trivedi, Adv.,
                   Mr. Sarvapriya Mukherjee, Adv. Mr. Soumya Roy Chowdhury,
                     Adv. Mr. Satadeep Bhattacharyya, Adv., Mr. Shounak Mitra,
                       Adv., Mr. Aritra Basu, Adv. Mr. Sanket Sarawgi, Adv., Mr.
                      Deepan Sarkar, Adv., Mr. Amar Agarwal, Adv., Mr. Altamas
                    Alim, Adv., Mr. Samriddha Sen, Adv., Ms. Mahindra Cholera,
                                                Adv., Mr. Rachit Lakhmani, Adv.
                                                    for the plaintiffs/petitioners.
                                           2

   Mr. S. N. Mookherjee, Sr. Advocate, Mr. Naman Choudhury, Adv., Mr. Subhrojyoti
           Mookherji, Adv.,Mr. Shounak Mitra, Adv., Ms. Vaibhavi Pandey, Adv., Mr.
            Saptarshi Mandal, Adv. Mr. Aman Khemka, Adv., for defendant nos.1(b) &
                                                                              1(c).

                      Mr. Anuj Singh, Adv. Mr. Malay Kumar Seal, Adv. for defendant
                                                                             no.1(d)

                           Ms. Vineeta Meharia, Sr. Adv., Mr. Saptarshi Mandal, Adv.
                                                     For the defendant/respondent

no.3(a).

THE COURT: Cross-Examination of the plaintiffs' first witness by the

defendant nos. 1(b) and 1(c) is concluded. The defendant nos. 1(d) and 3(a) who

are represented in the proceedings do not wish to cross-examine the plaintiffs'

first witness. The evidence of the plaintiffs' first witness is, therefore, closed at

this stage.

Let this matter appear on 7th May, 2026 for fixing a date for further

witness action as prayed for by the parties.

In view of the judgment delivered on 6 th March, 2026 in IA No.

GA/85/2026 in TS No. 6 of 2004, the joint affidavit shown to the PW-1 in

question no. 2572 is tendered and marked as Exhibit-14 with objection.

The said joint affidavit is directed to be sent for being kept in the safe

custody of the Registrar, Original Side of this Court along with other exhibits

and be placed before the Court along with the other exhibits on the date or

dates the suit is fixed for hearing.

(ARINDAM MUKHERJEE, J.)

Sb/snn.

 
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