Decd. -And vs Abhishek Agrawalla -Vs- Malati Tulshan ...
2026 Latest Caselaw 1100 Cal/2

Calcutta High Court

Decd. -And vs Abhishek Agrawalla -Vs- Malati Tulshan ... on 18 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-19-22
                   IN THE HIGH COURT AT CALCUTTA
                  Testamentary and Intestate Jurisdiction
                             ORIGINAL SIDE

                           IA NO. GA/27/2023
                              In TS/3/2017

               IN THE GOODS OF JAGDISH PRASAD TULSHAN
                             DECD. -AND-
                                 -Vs-
           ABHISHEK AGRAWALLA -VS- MALATI TULSHAN AND ORS

                           IA NO. GA/28/2024
                              In TS/3/2017

               IN THE GOODS OF JAGDISH PRASAD TULSHAN
                             DECD. -AND-
                                 -Vs-
           ABHISHEK AGRAWALLA -VS- MALATI TULSHAN AND ORS

                           IA NO. GA/29/2024
                              In TS/3/2017

               IN THE GOODS OF JAGDISH PRASAD TULSHAN
                             DECD. -AND-
                                 -Vs-
           ABHISHEK AGRAWALLA -VS- MALATI TULSHAN AND ORS

                           IA NO. GA/30/2026
                              In TS/3/2017

               IN THE GOODS OF JAGDISH PRASAD TULSHAN
                             DECD. -AND-
                                 -Vs-
           ABHISHEK AGRAWALLA -VS- MALATI TULSHAN AND ORS


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 18th February, 2026.

Appearance:

Mr. Ovik Sengupta, Adv.

Mr. Shiv Ratan Kakrania, Adv.

...for the plaintiffs.

Mr. Siddhartha Banerjee, Adv.

Mr. Arnab Dutt, Adv.

Mr. Sailendranath Chakraborty, Adv. Mr. Ramkrishna Bhattacharya, Adv.

Mr. Sabyasachi Hazra, Adv.

Ms. Laboni Dey, Adv.

Mr. Tathagata Ganguly, Adv.

...for defendant.

The Court:- Mr. Banerjee, learned Counsel appearing for the sole

Defendant seeks leave to file supplementary affidavit. Let the same be allowed.

Supplementary affidavit shall be filed on or before the returnable date.

Hearing of GA/27/2023 is adjourned to 18 th March, 2026.

(SUGATO MAJUMDAR, J.) S.Seal