Smt. Indira Mullick & Anr vs Prem Lal Jain
2026 Latest Caselaw 3010 Cal/2

Calcutta High Court

Smt. Indira Mullick & Anr vs Prem Lal Jain on 16 April, 2026

Author: Debangsu Basak

Bench: Debangsu Basak

OD-2
                         IN THE HIGH COURT AT CALCUTTA
                          CIVIL APPELLATE JURISDICTION
                                  ORIGINAL SIDE


                              IA NO. GA/3/2026
                                      In
                                 APO/75/2019

                        SMT. INDIRA MULLICK & ANR.
                                     Vs
                               PREM LAL JAIN

BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
                 AND
The Hon'ble JUSTICE MD. SHABBAR RASHIDI
Date : April 16, 2026.


                                                                         Appearance:
                                                               Mr. Paritosh Sinha, Adv.
                                                              Ms. NilanjanaAdhya, Adv.
                                                                 Mr. K. K. Pandey, Adv.
                                                                     ...for the applicant.

                                                                Mr. Sakya Sen, Sr. Adv.
                                                               Mr. PriyankarSaha, Adv.
                                                                 Ms. Sormi Dutta, Adv.
                                                                   ...for the appellants.

                                                              Mr. Sujit Banerjee, Adv.
                                                         Mr. Rishav Deb Barman, Adv.
                                                                     ...for respondent.

The Court: GA/3/2026 is an application for restoration of

APO/75/2019. It is a cross-objection of a pending appeal.

The appeal in which the cross-objection was registered is yet to be heard

and decided.

On such ground, and on the causes shown in the application for

restoration as also for the ends of justice, we deem it appropriate to recall the

order dated May 14, 2025 dismissing APO/75/2019.

GA/3/2026 is allowed. APO/75/2019 is restored to its original file and

number.

GA/3/2026 stands disposed of.

Court is informed that same papers used in APO/220/2015 will suffice

so far as the present cross-objection is concerned.

In such circumstances, it would be appropriate to hear and decide

APO/220/2015 and APO/75/2019 analogously.

List both the matters on April 22, 2026.

(DEBANGSU BASAK, J.)

(MD. SHABBAR RASHIDI, J.)

KB AR (CR)