Suneel Swaika And Ors vs Rajeev Swaika And Ors
2026 Latest Caselaw 1389 Cal/2

Calcutta High Court

Suneel Swaika And Ors vs Rajeev Swaika And Ors on 25 February, 2026

Author: Supratim Bhattacharya

Bench: Sabyasachi Bhattacharyya, Supratim Bhattacharya

OD-1
                    IN THE HIGH COURT AT CALCUTTA
                         CIVIL APPELLATE JURISDICTION
                                 ORIGINAL SIDE


                                 APOT/7/2024
                                      IN
                                 EC/494/2019

                           SUNEEL SWAIKA AND ORS
                                     VS
                           RAJEEV SWAIKA AND ORS

BEFORE:
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
AND
THE HON'BLE JUSTICE SUPRATIM BHATTACHARYA
Date: February 25, 2026.


                                                                       Appearance:
                                                         Mr. Sakya Sen, Sr. Adv.
                                                             Mr. Ankan Rai, Adv.
                                                       Mr. SarosijDasgupta, Adv.
                                                       Mr. Ratnesh Kr. Rai, Adv.
                                                         Ms. DevanshiDeora, Adv.
                                                        Ms. Nabanita Manna, Adv.
                                                            ...for the appellants.

                                                Mr. Sarvapriya Mukherjee, Adv.
                                                 Mr. ShounakMukhopadhyay, Adv.
                                                        Mrs. Iram Hassan, Adv.
                                                 Mr. HimanshuBhawsinghka, Adv.
                                                         ...for the respondents.

The Court:Learned counsel appearing for the respondents seeks a

modification/correction of the order dated December 17, 2025 passed in the

matter.

However, learned senior counsel for the appellants opposes such

modification/correction. Accordingly, the respondents are given liberty to file a

formal application, supported by affidavit, seeking the self-same

modification/correction as sought today, upon service of an advance copy of the

same on the learned Advocate-on-record for the appellants.

Liberty to the parties to mention such application, as and when filed, for

enlistment.

(Sabyasachi Bhattacharyya, J.)

(Supratim Bhattacharya, J.)

KB AR (CR)