Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ...
2026 Latest Caselaw 506 Cal/2

Calcutta High Court

Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ... on 4 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-4
                        IN THE HIGH COURT AT CALCUTTA
                         Ordinary Original Civil Jurisdiction
                                  ORIGINAL SIDE

                              IA NO. GA/115/2025
                                In EC/309/2019
             SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                                      Vs
             MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.

   BEFORE:
   The Hon'ble JUSTICE SUGATO MAJUMDAR
   Date : 4th February, 2026.
                                                                             Appearance:
                                                                Mr. Abhrajit Mitra, Sr. Adv.
                                                                 Ms. Radhika Singh, Adv.
                                                                 Mr. Samriddha Sen, Adv.
                                                                   ...for the decree-holders

                                                                Mr. Noelle Banerjee, Adv.
                                                                   Mr. Brajesh Jha, Adv.
                                                           Mr. Amatya Gopal Sinha, Adv.
                                                                           ...for applicant

                                                        Mr. Sunil Kumar Singhania, Adv.
                                                            Mr. Kalpana Singhania, Adv.
                                                                      ... for respondents

Mr. Sanjib Kr. Tribedi, Adv. Mrs. Iram Hassan, Adv.

Mr. Sanket Sarowagi, Adv. Mr. Himanshu Bhawsinghka, Adv. ...for the judgment debtor/def. no.1

Mr. Sushil Kr. Mishra, Adv. Mr. Shailendra Kr. Mishra, Adv.

..for the def. no.2

The Court:- Leave is granted to file affidavit in opposition against

GA/115/2025. The same shall be filed within two weeks. Affidavit in reply be

filed within one week thereafter.

Adjourned to 25th February, 2026.

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