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Sisir Kumar Roychoudhury And Ors vs Deo Kishan Mohta
2026 Latest Caselaw 1206 Cal/2

Citation : 2026 Latest Caselaw 1206 Cal/2
Judgement Date : 20 February, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Sisir Kumar Roychoudhury And Ors vs Deo Kishan Mohta on 20 February, 2026

OD- 13 with 14
                               ORDER SHEET

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

                                CS/219/2005

                   SISIR KUMAR ROYCHOUDHURY AND ORS
                                   VS
                            DEO KISHAN MOHTA

                                     With

                              EOS/1/2019
                      RADHA KISHAN MOHTA AND ORS
                                  VS
                         MAYA ROY CHOUDHURY

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 20th February, 2026 Appearance:

Mr. Sourav Sengupta, Adv.

Mr. Aman Baid, Adv.

...for the plaintiffs in CS/219/2005 & For the defendant in EOS/1/2019

Mrs. Manju Agarwal,Sr.Adv.

Ms. Anita Pandey, Adv.

Ms. Anusua Das, Adv.

...for the defendant no.1

Mr. Jayanta Sengupta, Adv., Mr. Shayak Mitra, Advocate ...Commissioner

The Court:- The cross-examination of DW 1 has been concluded. The

Learned Advocate representing the DW 1 intends to file an affidavit and the

same is allowed.

The Advocate Commissioner is to file the report of the concluded

examination of DW 1 on 24th February, 2026.

The remuneration of the Advocate Commissioner on attending 26

sittings from 2023 till date be acknowledged through the payment of

remuneration of Rs.1 Lakh to be equally borne by the respective parties.

Let the matter be fixed for argument.

(ANANYA BANDYOPADHYAY, J.)

DB

 
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