Anjali Verma Nee Puri And Anr vs Devraj Puri And Ors
2026 Latest Caselaw 472 Cal/2

Calcutta High Court

Anjali Verma Nee Puri And Anr vs Devraj Puri And Ors on 3 February, 2026

Author: Arindam Mukherjee

Bench: Arindam Mukherjee

O-69                                                     ORDER SHEET


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                              IA NO. GA/2/2025
                                      In
                                  CS/8/2025
                      ANJALI VERMA NEE PURI AND ANR.
                                      Vs
                          DEVRAJ PURI AND ORS.



BEFORE:
The Hon'ble JUSTICE ARINDAM MUKHERJEE

Date: 3rd February, 2026 APPEARANCE:

Mr. Paritosh Sinha, Adv.

Mr. Joydeep Roy, Adv.

Ms. Akshita Singh, Adv.

For the plaintiffs Mr.Rohit Banerjee, Adv.

Mr. Altamash Alim, Adv.

Mr. Ashoke Basu, Adv.

For defendant no.1

THE COURT: The time to file affidavit-in-reply was extended peremptorily

till 29th January, 2026 by an order dated 20th January, 2026. The said order

also recorded that in the event the plaintiffs fail to file their affidavit-in-reply

within the extended period of time, the matter will be heard without such

affidavit. The plaintiffs seek further extension of time for at least few days.

Considering such fact, the time to file affidavit-in-reply, as a special case,

is extended till 13th February, 2026 subject to plaintiffs paying a cost assessed

at Rs.5,000/-. Out of Rs.5000/-, Rs.2,500 shall be paid to the defendant no.1

and the balance Rs.2,500/- shall be paid to the High Court Legal Services

Committee.

The payment of cost is a pre-condition for accepting the affidavit-in-reply.

Matter to appear in the list on 17 th February, 2026.

(ARINDAM MUKHERJEE, J.)

Sb/