Surjidhar Mullick vs Dhira Mullick And Ors
2026 Latest Caselaw 598 Cal/2

Calcutta High Court

Surjidhar Mullick vs Dhira Mullick And Ors on 6 February, 2026

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-6,11,12
                 IN THE HIGH COURT AT CALCUTTA
                  Ordinary Original Civil Jurisdiction
                           ORIGINAL SIDE


                       IA NO. GA/13/2022
                         In CS/82/2017
                      SURJIDHAR MULLICK
                               Vs
                     DHIRA MULLICK AND ORS

                       IA NO. GA/17/2025
                         In CS/82/2017
                      SURJIDHAR MULLICK
                               Vs
                     DHIRA MULLICK AND ORS

                       IA NO. GA/18/2025
                         In CS/82/2017
                      SURJIDHAR MULLICK
                               Vs
                     DHIRA MULLICK AND ORS



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR

Date : 6th February, 2026.

Appearance:

Mr. Mukul Lahiri, Sr. Adv.

Mr. Souvik Sen,Adv.

Ms. Aditi Dutta,Adv.

...for the plaintiff.

Mr. Sakya Sen, Sr. Adv.

Mr. Aritra Basu,Adv.

Mr. Abhik Chitta Kundu,Adv.

Mr. Abhijit Sarkar, Adv.

...for def.no. 1.

Mr. Lal Ratan Mondal,Adv.

Mr. Dilip Kr. Sadhu, Adv.

...for def. nos. 2A & 2B.

Mr. Indranath Mukherjee, Adv.

Mr. Deb Kumar Chandra, Adv.

..for def. 3(a)

The Court:- A Report is submitted by the Learned Partition Commissioner

pursuant to the Order passed by this Court on 1st December, 2025. Copy of the

Report be circulated to the Learned Counsels for the parties.

GA/17/2025 and GA/18/2025 shall be taken up for hearing on the

returnable date.

Mr. Lahiri, the Learned Senior Counsel for the Plaintiff submits in all

fairness that certified copy of the preliminary decree be handed over to the

Learned Counsel for the Defendant no.3(a).

The Department is directed to place the records of GA/13/2022 before

this Court on or before the returnable date. The Department shall also be

answerable to this Court and file a Report as to why the preliminary decree has

not been placed before this Court in spite of a director given in terms of Order

dated 1st December, 2025.

The matter is made returnable on 16th March, 2026.

(SUGATO MAJUMDAR, J.)

D.Ghosh A.R.(C.R.)