Woodland Manufacturer Ltd vs Sankar Prosad Garga And Ors
2026 Latest Caselaw 1341 Cal/2

Calcutta High Court

Woodland Manufacturer Ltd vs Sankar Prosad Garga And Ors on 24 February, 2026

OD- 5&6
                                ORDER SHEET

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

                              IA NO. GA/13/2020
                                      In
                                 CS/324/1987

                     WOODLAND MANUFACTURER LTD.
                                  Vs
                     SANKAR PROSAD GARGA AND ORS

                                      AND

                              IA NO. GA/19/2025
                                      In
                                 CS/324/1987

                     WOODLAND MANUFACTURER LTD.
                                  Vs
                      SAKTI PRASAD GARGA & ORS.


BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 24th February, 2026 Appearance:

Mr. Shashwat Nayak, Adv. (vc) Mr. Shoham Sanyal, Adv.

...for the plaintiff

Mr. Sarosij Dasgupta, Adv.

... for the defendant

Mr. Aurin Chakraborty, Adv.

Mr. Anujit Dey, Adv.

... for the javed aktar in GA/19/2025

Mr. K. N. Jana, Advocate/Commissioner

The Court:- The Learned Commissioner in compliance with the earlier

order passed by this Court has filed the report with regard to the partition of

the suit property. Let the same be kept on record. A copy of the same is to be

served upon the Learned Advocate representing the plaintiff as well as

defendants.

Exception, if any, to the aforesaid report is to be filed on behalf of the

respective parties prior to the next date of hearing.

Next date be fixed on 9th April, 2026.

The Valuer is to be present before this Court on the next date.

The remuneration fixed by the Co-ordinate Bench of this Court earlier

be disbursed accordingly to the Learned Advocate Commissioner to be borne

equally by the respective parties.

The Learned Advocate representing the intervener in GA/19/2025

submits contemplation of amicable settlement between the parties and the

same had been informed to the Division Bench of this Court.

The Learned Advocate representing the intervener in GA/19/2025 can

file a written instruction on behalf of the intervener, if required not to proceed

with the instant application.

(ANANYA BANDYOPADHYAY, J.)

DB