Smt. Malati Dutta And Anr vs Smt. Chandrani Dhar And Ors
2026 Latest Caselaw 1205 Cal/2

Calcutta High Court

Smt. Malati Dutta And Anr vs Smt. Chandrani Dhar And Ors on 20 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-21
                       IN THE HIGH COURT AT CALCUTTA
                        Ordinary Original Civil Jurisdiction
                                 ORIGINAL SIDE

                                IA NO. GA/1/2021
                                 In CS/195/2021

                        SMT. MALATI DUTTA AND ANR.
                                    Vs
                       SMT. CHANDRANI DHAR AND ORS.


  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 20th February, 2026.

Appearance:

Mr. Suman Kr. Dutt, Sr. Adv.

Mr. Debmalya Ghosal, Adv.

Mr. Niladri Khanra, Adv.

Mr. D. Mukhopadhyay, Adv.

...for the plaintiffs.

Mr. Anirban Bose, Bar at Law.

Mr. C. Biswajit, Adv.

Mr. Md. Salamuddin, Adv.

...for defendant no. 11.

The Court:- Report of the Registrar of Assurances is challenged by the

Defendant on the ground that this Report is incomplete one as at the time of

valuation, the Registrar of Assurances did not notice that the property is fully

tenanted.

A further Report is hereby called for from the Registrar of Assurances

regarding valuation of the property keeping in mind that the property is fully

tenanted. The Report shall be filed on or before the returnable date i.e. 1 st April,

2026.

The suit will appear in the list on the same date for framing of issues

apart from filing Report.

Written statement filed by the Defendant No. 11 in Court today be kept in

record. Copy of the written statement be served immediately in the course of the

day.

Discoveries, inspections, disclosure of documents as well as admission

and denial of documents shall be complete in the meantime.

The Registrar, Original Side shall furnish a Report regarding date of

service of writ of summons, date of appearances of the Defendants and filing of

written statement of the other defendants on or before the returnable date.

Interim order is extended till the returnable date.

(SUGATO MAJUMDAR, J.) S.Seal