Kedar Nath Das vs Manick Lal Das
2026 Latest Caselaw 502 Cal/2

Calcutta High Court

Kedar Nath Das vs Manick Lal Das on 4 February, 2026

OD- 8 & 9
                               ORDER SHEET

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

                             IA NO. GA/13/2025
                               In CS/429/1990

                             KEDAR NATH DAS
                                   Vs
                             MANICK LAL DAS

                                     And

                             IA NO. GA/14/2025
                               In CS/429/1990

                             KEDAR NATH DAS
                                   Vs
                             MANICK LAL DAS

BEFORE:
THE HON'BLE JUSTICE ANANYA BANDYOPADHYAY

Date: 4th February, 2026

Appearance:

Mr. Partha Palit, Adv.

Mr. Sayantan Kole, Adv.

..for the plaintiff

Mr. Diptomoy Talukder, Adv.

Mr. Triptimoy Talukder, Adv.

Mr. D. Ghosh, Adv.

.for the defendant nos.3, 8 & 9

Mr. Pulak Ray, Adv.

..for the defendant nos.6 & 7

The Court:- The report submitted the Registrar-in-Charge, Original

Side dated 3rd February, 2026 indicating the status of service of notice upon

the respective defendants be kept on record.

The Learned Advocate representing the plaintiff is present.

The Learned Advocate representing the defendant nos. 6 and 7, 3, 8

and 9 are present.

Defendant no. 11 appeared in person.

None appeared to represent other defendants being defendant nos. 10

and 12, despite receipt of notice.

The report furnished by the Registrar-in-Charge, Original side as

aforesaid stated that defendant nos. 1, 2, 4 and 5 to have expired.

The Learned Advocate representing the plaintiff is to take necessary

steps in substituting the defendants who have expired as aforesaid, if not

already substituted.

Next date be fixed on 11th March, 2026.

(ANANYA BANDYOPADHYAY, J.)

DB