Chandra Prakash Agarwal vs Bhagirath Agarwal
2026 Latest Caselaw 1127 Cal/2

Calcutta High Court

Chandra Prakash Agarwal vs Bhagirath Agarwal on 18 February, 2026

ORDER SHEET                                          OD-1-5


                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                      IA NO. GA/14/2021
                              In
                         CS/283/2001
                  CHANDRA PRAKASH AGARWAL
                              Vs
                     BHAGIRATH AGARWAL

                              And

                      IA NO. GA/15/2021
                              In
                         CS/283/2001
                  CHANDRA PRAKASH AGARWAL
                              Vs
                     BHAGIRATH AGARWAL

                              And

                      IA NO. GA/16/2021
                              In
                         CS/283/2001
                  CHANDRA PRAKASH AGARWAL
                              Vs
                     BHAGIRATH AGARWAL

                              And

                      IA NO. GA/17/2021
                              In
                         CS/283/2001
                  CHANDRA PRAKASH AGARWAL
                              Vs
                     BHAGIRATH AGARWAL

                              And

                      IA NO. GA/18/2023
                              In
                         CS/283/2001
                  CHANDRA PRAKASH AGARWAL
                              Vs
                     BHAGIRATH AGARWAL
                                        2



  BEFORE:
  The Hon'ble JUSTICE ANANYA BANDYOPADHYAY
  Date: 18th February, 2026.
                                                                       Appearance:
                                                         Mr. Sayantan Bose, Adv.
                                                         Ms. Priyanka Gope, Adv.
                                                                 ...for the plaintiff

                                                            Ms. Manali Bose, Adv.
                                                           Mr. Aditya Sarkar, Adv.
                                                    ... for the Applicant/intervenor

                                                             Ms. Sormi Dutta, Adv.
                                                          ...for the defendant no.1

                                                         Mr. Supratim Laha, Adv.
                                                         ...for the defendant no. 2


      The     Court:-    The     Learned     Advocate      representing         the

applicant/intervenor in IA NO. GA 14 OF 2021, IA NO. GA 15 OF 2021, IA

NO. GA 16 OF 2021, IA NO. GA 17 OF 2021 and IA NO. GA 18 OF 2023 and

the respondent in IA NO. GA 8 of 2023 in CS 228 of 2004 submitted to have

convened a meeting on 16th February, 2026 in compliance of the order dated

15th January, 2026, wherein the defendant no.2 participated online.

The Learned Advocates representing the plaintiff and defendant no.1

did not participate despite receipt of an email communication of the meeting

to be convened.

The Learned Advocate representing the applicant/intervenor as

aforesaid further submitted to have prepared a chart indicating the

properties belonging to the plaintiffs and the defendant nos. 1 and 2's father.

The Learned Advocate representing the defendant no.2 confronted the

chart to the extent that the properties mentioned in the schedule of the

plaint had not been described individually. The defendant no.2 being the

sister and the daughter of the father of the parties being married at an early

age was not aware of the exact extent and number of properties belonging to

the father.

The Learned Advocates representing the plaintiff and defendant no.1

are to convene a meeting with prior notice of seven days on 10th March,

2026, wherein the plaintiff and defendant no.1 along with the intervenor

should participate and the defendant no.2 being an octogenarian lady can

participate in the meeting in virtual mode. The chart in question should be

updated including the exact location of the properties and the extent of

interest in the properties to be borne by the respective parties.

Next date be fixed on 23rd March, 2026.

Interim order granted earlier by a Co-ordinate Bench of this Court on

18th January, 2024 and being extended thereafter from time to time be

extended till 23rd March, 2026.

(ANANYA BANDYOPADHYAY, J.)

JM