Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jagannath Marothia And Ors vs Norman William Wilson And Ors
2026 Latest Caselaw 491 Cal/2

Citation : 2026 Latest Caselaw 491 Cal/2
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Calcutta High Court

Jagannath Marothia And Ors vs Norman William Wilson And Ors on 4 February, 2026

Author: Sugato Majumdar
Bench: Sugato Majumdar
OD-38 wt.39
                     IN THE HIGH COURT AT CALCUTTA
                      Ordinary Original Civil Jurisdiction
                               ORIGINAL SIDE

                                CS/576/1990

                 IA NO: GA/1/1995(Old No:GA/1899/1995),
                      GA/4/1996(Old No:GA/69/1996),
                     GA/6/1996(Old No:GA/969/1996),
                     GA/10/2003(Old No:GA/297/2003),
                    GA/16/2011(Old No:GA/2431/2011),
                              GA/23/2024
                     JAGANNATH MAROTHIA AND ORS
                                   VS
                    NORMAN WILLIAM WILSON AND ORS

                                     With

                               CS/11/1994
                  IA NO: GA/1/2011(Old No:GA/2432/2011)
                      JAGANNATH MAROTHIA AND ORS
                                   VS
                     NORMAN WILLAM WILSON AND ORS



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 4th February, 2026.

Appearance:

Mr. Rupak Ghosh, Adv.

Mr. Varun Kothari,Adv.

Mr. Nikunj Berlia,Adv.

Ms. Urvashi Jain,Adv.

...for the plaintiff.

Mr. Vivek Basu,Adv.

Mr. Pramod Kr. Bagaria,Adv.

Smt.H.Saraf,Adv.

...for def. no. 3.

The Court:- PW-2 is examined in chief further. The witness action is

subject to outcome of the appeal. Exhibit-C, which is the original document, is

produced today and marked.

Mr. Ghosh, Learned Counsel appearing for the Plaintiff submitted that the

original may be returned subject to furnishing of authenticated copy of the

same. Dr. Sen, the witness on dock, undertook on oath to do the same and his

deposition in this respect has been recorded.

Accordingly, the original be returned to the Plaintiff subject to furnishing

authenticated copy of the same to this Court which shall be marked as 'Exhibit-

C' instead of 'Exhibit-3' and subject to furnishing authenticated copy of same.

The original shall be returned to this Court as and when required.

Adjourned to 17th February, 2026 for further witness action.

(SUGATO MAJUMDAR, J.) D.Ghosh A.R.(C.R.)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter