Suneel Swaika vs Rajeev Swaika And Ors
2026 Latest Caselaw 1126 Cal/2

Calcutta High Court

Suneel Swaika vs Rajeev Swaika And Ors on 18 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-26-29
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE

                         IA NO. GA/3/2025
                          In CS/216/2019

                         SUNEEL SWAIKA
                              Vs
                     RAJEEV SWAIKA AND ORS

                          IA NO. GA/4/2025
                           In CS/216/2019

                         SUNEEL SWAIKA
                              Vs
                     RAJEEV SWAIKA AND ORS

                          IA NO. GA/5/2025
                           In CS/216/2019

                         SUNEEL SWAIKA
                              Vs
                     RAJEEV SWAIKA AND ORS

                          IA NO. GA/6/2026
                           In CS/216/2019

                         SUNEEL SWAIKA
                              Vs
                     RAJEEV SWAIKA AND ORS


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 18th February, 2026.

Appearance:

Mr. Sakya Sen, Sr. Adv.

Mr. Ankan Rail, Adv.

Mr. S. Dasgupta, Adv.

Mr. R. K. Rail, Adv.

Ms. D. Deora, Adv.

Ms. N. Manna, Adv.

...for the plaintiffs.

Ms. Aparajita Rao, Adv.

...for defendant no. 1.

Mr. Shounak Mukherjee, Adv.

Mr. S. Tibrewal, Adv.

Ms. S. Mitra, Adv.

...for defendant no. 2.

The Court:- Mr. Sen, the Learned Senior Counsel for the Plaintiff

submitted that an application is filed for withdrawal of the suit which has been

heard before this Court since long. The Defendants did not raise any objection

right now for passing order of withdrawal of the suit. This apart written

statement is yet to be filed on behalf of the Defendants. They have no vested

right as yet in the suit though expressed an intention to make counter claim but

there is no claim as yet as the written statement has not been filed.

Let the suit be withdrawn and stand dismissed accordingly along with all

the applications.

All interim orders stand vacated.

(SUGATO MAJUMDAR, J.) S.Seal